S.Shanmugam vs For Petitioner : ...
2022 Latest Caselaw 16003 Mad

                                                                            Contp (MD)No.1147 of 2022

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 10.10.2022

                                                        CORAM

                                    THE HON'BLE MRS JUSTICE J. NISHA BANU
                                                     AND
                                  THE HON'BLE MR JUSTICE N. ANAND VENKATESH

                                              Cont. P.(MD)No.1147 of 2022


                     S.Shanmugam                                             ..Petitioner

                                                          Vs.


                     B.Subashini
                     Cooperative Sub Registrar/Managing Director
                     Madurai Cooperative Printing Press Ltd.
                     15 Thiruparangundram Road,
                     Andalpuram
                     Madurai 3                                               .. Contemnor/
                                                                             appellant
                     Prayer : Contempt Petition is filed under Section 11 of the Contempt of
                     Courts Act, 1971 to punish the contemnor/appellant for the contempt
                     committed by him by wilful disobedience of the direction given in the order
                     dated 23.02.2022 in W.A(MD) No.239 of 2012.


                                       For Petitioner    : Mr.T.Ravichandran
                                       For Respondent    : Mr.P.Thilakkumar
                                                           Government Pleader

                     Page 1 of 3



https://www.mhc.tn.gov.in/judis
                                                                                        Contp (MD)No.1147 of 2022



                                                           JUDGMENT

J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

Pursuant to the earlier orders passed by this Court on 23.09.2022, the

matter was posted under the caption, 'for reporting compliance' today.

2.The learned Government Pleader appearing on behalf of the

respondent submitted that three cheques totalling a sum of Rs.3,41,480/- has

been drawn in the name of the petitioner and the same was also handed over

before us to the learned counsel for the petitioner.

3.In view of the same, this petition stands closed.

(J.N.B.,J.) (N.A.V.,J.) 10.10.2022 Internet : Yes RR

https://www.mhc.tn.gov.in/judis Contp (MD)No.1147 of 2022

J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

RR

Cont. P (MD)No.1147 of 2022

10.10.2022

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