Shanmugavelu R vs Iyer Subramaniam M
2022 Latest Caselaw 15470 Mad

                                                                         Contempt Petition No. 462 of 2022

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 16.09.2022

                                                         CORAM

                                       THE HON'BLE MR. JUSTICE T. RAJA
                                                     AND
                                  THE HON'BLE MR. JUSTICE P.D. AUDIKESAVALU

                                            Contempt Petition No. 462 of 2022

                Shanmugavelu R.                                                           ... Petitioner


                                                           -vs-

                Iyer Subramaniam M.,
                The Authorised Officer,
                Central Bank of India,
                Corporate Finance Branch,
                Addison Buildings,
                No. 803, Anna Salai,
                Chennai – 600 002.                                                        ...
                Respondent
                      Contempt Petition filed under Section 11 of the Contempt of Courts Act,

                1971, to punish the Respondent for wilful disobedience of the order dated

                27.10.2021 in C.R.P. No. 1892 of 2021 passed by this Court for contempt of

                Court.



                                   For Petitioner    :     Mr. G.Senthilkumar




https://www.mhc.tn.gov.in/judis
                1/2
                                                                          Contempt Petition No. 462 of 2022



                                                                                   T.RAJA, J.
                                                                                        AND
                                                                       P.D. AUDIKESAVALU, J.

                                                                                                       vjt
                                                      ORDER

(Judgment of the Court was made by T.RAJA, J.)

Learned counsel for the petitioner seeks permission of this Court to

withdraw this contempt petition and he has also made an endorsement to that

effect.

2. In view of the same, this contempt petition is dismissed as withdrawn.

(T.R., J.) (P.D.A., J.) 16.09.2022 vjt Index: Yes/No

To

The Authorised Officer, Central Bank of India, Corporate Finance Branch, Addison Buildings, No. 803, Anna Salai, Chennai – 600 002 Contempt Petition No. 462 of 2022

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