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M.Vasantha vs S.Selva Kumar
2023 Latest Caselaw 5001 Mad

Citation : 2023 Latest Caselaw 5001 Mad
Judgement Date : 28 April, 2023

Madras High Court
M.Vasantha vs S.Selva Kumar on 28 April, 2023
                                                                      Contempt Petition No.902 of 2023

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 28.04.2023

                                                          CORAM:

                                       THE HON'BLE MR.JUSTICE M.DHANDAPANI

                                            Contempt Petition No.902 of 2023


                     M.Vasantha                                           ... Petitioner

                                                             Vs.
                     S.Selva Kumar
                     The Tahsildar,
                     Ponneri Taluk Office,
                     Ponneri,
                     Tiruvallur District.                                 ... Respondent


                     Prayer :
                                  Contempt petition filed under Section 11 of Contempt of Courts
                     Act praying to punish the respondent for willful disobedience of the
                     Judgment or orders of this Hon'ble Court dated 19.07.2022 in
                     W.P.No.18373 of 2022 filed by the petitioner herein.


                                       For Petitioner : Mr.D.S.Ramesh
                                       For Respondent : Mr.M.Alagu Gowtham
                                                        Government Advocate


                                                          ORDER

This contempt petition is filed alleging willful disobedience of

the order dated 19.07.2022 made in W.P.No.18373 of 2022.

https://www.mhc.tn.gov.in/judis Contempt Petition No.902 of 2023

M.DHANDAPANI,J.

pri

2.It is represented by the learned Government Advocate that

this Court vide order dated 19.07.2022 made in W.P.No.18373 of

2022 directed the respondent to consider the petitioner's

representation dated 28.01.2020 and to pass appropriate orders,

pursuant to which, the respondent has passed order dated

25.04.2023.

3.In view of the above, there is no willful disobedience and this

Contempt Petition is closed.

28.04.2023 pri

Speaking Order/ Non Speaking Order Index: Yes/No Internet: Yes/ No

Contempt Petition No.902 of 2023

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

 
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