V.Meenambal vs N.R.Sekar Raju
2023 Latest Caselaw 9821 Mad

                                                                        Cont.A.(MD) No.6 of 2023



                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATED : 07.08.2023

                                                             CORAM:

                                THE HONOURABLE MR.JUSTICE S.S.SUNDAR
                                                 and
                         THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                                                     Cont.A.(MD) No.6 of 2023
                                                               and
                                                    C.M.P.(MD) No.9186 of 2023


                 1.V.Meenambal

                 2.V.Elangiam                                                          ... Appellants
                                                               -vs-


                 N.R.Sekar Raju
                 Under Secretary to the Government of India
                 Ministry of Home Affairs / Grih Mantralaya
                 (Freedom Fighters Division-SZ Section)
                 2nd Floor, NDCC-II Building, Jai Singh Road
                 New Delhi-110 001                                                     ... Respondent


                           Contempt Appeal filed under Section 19 of the Contempt of Courts Act

                 to set aside the order, dated 08.04.2022, passed in Cont.P.(MD) No.176 of

                 2022 in W.P.(MD) No.3740 of 2015, on the file of this Court.


                                   For Appellants      : Mr.A.R.Sethupathy


                 ____________
                 Page 1 of 3

https://www.mhc.tn.gov.in/judis
                                                                     Cont.A.(MD) No.6 of 2023



                                                    JUDGMENT

[Judgment of the Court was made by S.S.SUNDAR, J.]

Learned counsel for the appellants seeks permission of this Court

to withdraw this contempt appeal with liberty to the appellants to pursue any

other remedy available to them in the manner known to law and he has also

made an endorsement to that effect.

2. In view of the endorsement so made, this contempt appeal is

dismissed as withdrawn with liberty as prayed for. Consequently, connected

miscellaneous petition is closed.

                                                            [S.S.S.R., J.]          [D.B.C., J.]
                                                                       07.08.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk

                 To:
                 Mr.N.R.Sekar Raju,

Under Secretary to the Government of India, Ministry of Home Affairs / Grih Mantralaya, (Freedom Fighters Division-SZ Section), 2nd Floor, NDCC-II Building, Jai Singh Road, New Delhi-110 001.

____________

https://www.mhc.tn.gov.in/judis Cont.A.(MD) No.6 of 2023

S.S.SUNDAR, J.

and D.BHARATHA CHAKRAVARTHY, J.

krk

Cont.A.(MD) No.6 of 2023 and C.M.P.(MD) No.9186 of 2023

07.08.2023

____________

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