P.Thirunavukkarasu vs When The Matter Is Taken Up For ...
2022 Latest Caselaw 17662 Mad

                                                                                Cont.P.(MD)No.554 of 2021

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 16.11.2022

                                                        CORAM

                                   THE HON'BLE MR JUSTICE M.S. RAMESH
                                                  AND
                                   THE HON'BLE MRS JUSTICE R. THARANI

                                              Cont.P.(MD)No.554 of 2021

                     P.Thirunavukkarasu                                          ... Petitioner

                                                       /Vs./

                     Mr.Rajmohan,
                     The Management,
                     Tamil Nadu State Transport Corporation
                           Kumbakonam Division II Ltd.,
                     Periyamizhagu Paarai,
                     Trichirapalli.                                              ... Contemnor

                     PRAYER:       Petition filed under Section 11 Contempt of Courts Act, 1971,
                     to commit and punish the contemnor / appellant for willfully disobeying and
                     non complying with the order of this Court dated 21.11.2019 in
                     WA(MD)No.1310 of 2019.


                                   For Petitioner      : Mr.G.M.Xavier
                                   For Contemnor       : Mr.P.Balasubramanian
                                                       Standing Counsel



                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                   Cont.P.(MD)No.554 of 2021

                                                             ORDER

(Order of the Court was made by M.S. RAMESH, J.)

When the matter is taken up for hearing, the learned standing counsel

appearing for the respondent submitted that as against the Judgment passed

in the Writ Appeal, the Management had filed an appeal in Civil Appeal No.

3161 of 2022 before the Hon'ble Supreme Court, whereby the Hon'ble

Supreme Court had set aside the Judgment passed by the Division Bench of

this Court and restored the dismissal order. Hence, no effective orders can

be passed in this petition.

2. Accordingly, this Contempt Petition stands closed. No costs.

                                                                        (M.S.R.,J.) (R.T.,J.)
                                                                             16.11.2022
                     Index              : Yes/No
                     Internet           : Yes
                     Sm

https://www.mhc.tn.gov.in/judis Cont.P.(MD)No.554 of 2021

TO:

Mr.Rajmohan, The Management, Tamil Nadu State Transport Corporation Kumbakonam Division II Ltd., Periyamizhagu Paarai, Trichirapalli.

https://www.mhc.tn.gov.in/judis Cont.P.(MD)No.554 of 2021

M.S. RAMESH, J.

and R. THARANI, J.

Sm

Order made in Cont.P.(MD)No.554 of 2021

Dated 16.11.2022

https://www.mhc.tn.gov.in/judis