T.Udhaykumar vs 2 Dr.Aruna.V.Vanikar
2023 Latest Caselaw 60 Mad

                                                                        Cont.P.No.2490 of 2022



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 02.01.2023

                                                     CORAM :

                                    THE HON'BLE MR.T.RAJA, ACTING CHIEF JUSTICE
                                                        AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                                               Cont.P.No.2490 of 2022
                     T.Udhaykumar                                         .. Petitioner

                                                        Vs

                     1     Dr.Vineet Joshi, Director
                           The National Testing Agency
                           Ministry of Human Resource Development
                           C-20, 1A/8, IITK Outreach Centre
                           Sector-62 Noida
                           Utter Pradesh – 201 309.

                     2     Dr.Aruna.V.Vanikar, President
                           National Medical Commission (Under Graduate)
                           Pocket – 14, Sector-8
                           Dwarka, Phase - I
                           New Delhi - 110 077.                         .. Respondents


                     Prayer: Petition filed under Section 11 of the Contempt of Courts Act
                     to punish the respondents for their willful disobedience of the order
                     dated 19.10.2022 passed in W.A.No.2364 of 2022.




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https://www.mhc.tn.gov.in/judis
                                                                             Cont.P.No.2490 of 2022



                                      For the Petitioner       : No appearance

                                      For the Respondents      : Mrs.Sunitakumari
                                                                 for 1st respondent

                                                               : Mrs.N.Sneha
                                                                 for 2nd respondent


                                                            ORDER

(Order of the Court was made by the Hon'ble Acting Chief Justice)

This contempt petition has been filed by the petitioner against

the respondents for the willful disobedience of the order dated

19.10.2022 passed by this Court in W.A.No.2364 of 2022.

2. Today when the contempt petition is taken up for hearing,

learned counsel appearing for the first respondent, by placing on

record the order dated 5.12.2022 of the Apex Court in Civil Appeal

No.9007 of 2022 arising out of SLP (C) No.20361 of 2022,

submitted that the judgment passed in W.A.No.2364 of 2022, dated

19.10.2022, has been set aside by the Apex Court and, therefore,

the contempt petition may be dismissed.

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https://www.mhc.tn.gov.in/judis Cont.P.No.2490 of 2022

3. In view of the order dated 5.12.2022 passed by the Apex

Court in Civil Appeal No.9007 of 2022 setting aside of the judgment

of this Court dated 19.10.2022 passed in W.A.No.2364 of 2022, the

contempt petition is dismissed. There will be no order as to costs.

                                                                (T.R., ACJ.)      (D.B.C., J.)
                                                                        02.01.2023
                     Index : Yes/No
                     bbr




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https://www.mhc.tn.gov.in/judis Cont.P.No.2490 of 2022

T.RAJA, ACJ AND D.BHARATHA CHAKRAVARTHY,J.

bbr

Cont.P.No.2490 of 2022

02.01.2023

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