V.B.R.Menon vs Dr.Sandhya Bhullar
2023 Latest Caselaw 700 Mad

                                                                                 Cont.P.No.1558 of 2021

                                         IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATED: 12.01.2023

                                                              Coram

                                       THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                                        AND
                                   THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                    Cont.P.No.1558 of 2021
                                                    in W.P.No.8331 of 2020
                     V.B.R.Menon                                                          ... Petitioner
                                                          -vs-
                     Dr.Sandhya Bhullar, I.A.S.,
                     Secretary,
                     National Medical Commission,
                     (Formerly Medical Council of India),
                     Pocket-14, Sector-8, Dwarka,
                     New Delhi-110 077.                                        ... Respondent
                     Prayer: Contempt Petition is filed under Section 11 of the Contempt of
                     Courts Act to punish the Respondent herein for her wilful and deliberate
                     disobedience of the order passed by this Hon'ble Court on 11.01.2021 in
                     W.P.No.8331 of 2020.
                                        For Petitioner       : Mr.V.B.R.Menon

                                        For Respondent       : M/s.Shubharanjani Ananth

                                                             *****
                                                          JUDGMENT

This Contempt Petition has been filed to punish the Respondent for

wilful disobedience of the orders of this Court dated 11.01.2021 passed in

W.P.No.8331 of 2020.

https://www.mhc.tn.gov.in/judis Cont.P.No.1558 of 2021

S.VAIDYANATHAN,J.

and V.BHAVANI SUBBAROYAN,J.

ar

2. When the matter is taken up for hearing, it is represented by the

learned Standing Counsel appearing for the respondent that against the

order passed by this Court dated 11.01.2021, the Respondent has preferred

SLP (C) Diary No.3349 of 2022 before the Supreme Court.

3. In view of the above submission, this Contempt Petition is closed.

It is open to the petitioner to work out his remedy after disposal of the SLP.

No costs.

                                                                  [S.V.N,J.,]      [V.B.S,J.,]
                                                                          12.01.2023
                     ar




                                                                              Cont.P.No.1558 of 2021
                                                                              in W.P.No.8331 of 2020

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