Madras High Court
Dr.S.Natarajan vs Dr.A.S.Krishnamoorthy on 20 January, 2023
Contempt Petition No.1503 of 2021, 37 and 341 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 20.01.2023
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
Contempt Petition Nos.1503 of 2021, 37 & 341 of 2022
and
Sub Application Nos.83, 113, 114 & 166 of 2022
Cont.P.No.1503 of 2021
Dr.S.Natarajan
S/o.Sanjeevi ... Petitioner
Vs.
Dr.A.S.Krishnamoorthy
The Registrar,
Tamil Nadu Agricultural University,
Coimbatore - 641 003. ... Respondent
Contempt Petition filed u/s.11 of the Contempt of Courts Act,
1971 praying to punish the respondent for his wilful disobedience of the
order passed by this Court in W.P.No.8650 of 2020 dated 25.03.2021 and
punish him accordingly.
For Petitioner : Mr.S.Sathia Chandran
For Respondent : Mr.Vijay Meganathan
Cont.P.No.37 of 2022
Dr.M.Rajakumar
S/o.Muthuramalingam ... Petitioner
Vs.
1.Dr.N.Kumar
Vice Chancellor,
Tamil Nadu Agricultural University,
Coimbatore - 641 003.
https://www.mhc.tn.gov.in/judis
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Contempt Petition No.1503 of 2021, 37 and 341 of 2022
2.Dr.A.S.Krishnamoorthy
The Registrar,
Tamil Nadu Agricultural University,
Coimbatore - 641 003. ... Respondents
Contempt Petition filed u/s.11 of the Contempt of Courts Act,
1971 praying to punish the respondent for his wilful disobedience of the
order passed by this Court in W.P.No.14200 of 2020 dated 25.03.2021
and punish him accordingly.
For Petitioner : Mr.S.Sathia Chandran
For Respondents : Mr.Vijay Meganathan
Cont.P.No.341 of 2022
Dr.D.Rajabaskar ... Petitioner
Vs.
Dr.A.S.Krishnamoorthy
The Registrar,
Tamil Nadu Agricultural University,
Lawley Road, Coimbatore - 641 003. ... Respondent
Contempt Petition filed u/s.11 of the Contempt of Courts Act,
1971 praying to punish the respondent for his wilful disobedience of the
order passed by this Court in W.P.No.10081 of 2021 dated 25.03.2021
and punish him accordingly.
For Petitioner : Mr.S.Sathia Chandran
For Respondent : Mr.Vijay Meganathan
*****
https://www.mhc.tn.gov.in/judis
Contempt Petition No.1503 of 2021, 37 and 341 of 2022
COMMON ORDER
These contempt petitions have been filed praying to punish the
respondents for wilfully disobeying the orders passed in W.P.No.8650 of
2020, W.P.No.14200 of 2020 and W.P.No.10081 of 2021 dated
25.03.2021.
2. When these matters came up for hearing on 05.08.2022, this
Court passed the following order:
"The learned counsel for the respondent has placed
the order passed by the Hon'ble Supreme Court in
S.L.P.Nos.13070 to 13075 of 2022, which has been preferred
against the judgment of this Court in Writ Appeals dated
30.06.2022.
2. In that Special Leave Petition, notice has been
ordered and further it is directed that in the mean time,
contempt proceedings may be deferred.
3. In view of the orders passed by the Hon'ble
Supreme Court, list this matter after 12 weeks."
3. It is brought to the notice of this Court that all steps are being
taken to get the Special Leave Petition posted for final hearing before the
Apex Court. Since the Apex Court has directed this Court to defer the
contempt proceedings, judicial discipline requires that no further orders
should be passed in these contempt petitions. It is left open
https://www.mhc.tn.gov.in/judis
Contempt Petition No.1503 of 2021, 37 and 341 of 2022
N.ANAND VENKATESH, J
gm
to the petitioners to revive these contempt petitions subject to the final
result in the pending Special Leave Petition.
Accordingly, all these contempt petitions stand closed.
Consequently, sub-applications are closed.
20.01.2023
Neutral Citation: Yes/No
Index: yes/no
Speaking Order/Non-Speaking Order
gm
Contempt Petition Nos.1503 of 2021, 37 and 341 of 2022
https://www.mhc.tn.gov.in/judis
