S.M.A.Uthuman vs G.Latha
2023 Latest Caselaw 7683 Mad

                                                                        CONT.P.(MD)No.1589 of 2021




                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 05.07.2023

                                                   CORAM

                                  THE HONOURABLE MR.JUSTICE BATTU DEVANAND

                                          CONT.P.(MD)No.1589 of 2021


                     S.M.A.Uthuman                             ... Petitioner / Petitioner




                                                      Vs.
                     G.Latha, I.A.S.,
                     The Chairman Board,
                     Teachers Recruitment Board,
                     College Road,
                     Chennai - 600 006.                   ...Contemnor/2nd Respondent




                     PRAYER: Contempt Petition filed under Section 11 of the Contempt of

                     Courts Act, to punish the Contemnor/2nd respondent for the deliberate

                     and willful disobedience of the order of this Court made in W.P. (MD).

                     No.17054 of 2017 dated 29.11.2018.


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                                                                            CONT.P.(MD)No.1589 of 2021


                                  For Petitioner    : Mr.C.Venkatesh Kumar,
                                                      for M/s.Ajmal Associates

                                  For Respondent    :Mr.V.R.Shanmuganathan


                                                     O RDER


                                  This Contempt Petition has been filed complaining willful

                     disobedience of the respondents in complying the order, dated

                     29.11.2018, in W.P.(MD)No.17054 of 2017.



                                  2. During the course of hearing, the learned counsel

                     appearing on either side have brought to the notice of this Court that

                     against the order of the learned Single Judge, they preferred W.A.

                     (MD)No.930 of 2022 and a Division Bench of this Court allowed the

                     said Writ appeals by its judgment, dated 30.08.2022, wherein the order of

                     the learned Single Judge is modified to such extent.



                                  3. The learned counsel further submitted that in view of the

                     order in Writ Appeal, no further adjudication is required in the present

                     Contempt Petition.


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                                                                         CONT.P.(MD)No.1589 of 2021




                                  4. In view of the statement made by the learned counsel, this

                     Contempt Petition is closed.



                                                                       05.07.2023
                     Index        :Yes / No
                     Internet     :Yes
                     NCC          : Yes / No
                     RM


                     To

                     The Chairman Board,
                     Teachers Recruitment Board,
                     College Road,
                     Chennai - 600 006.




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                                          CONT.P.(MD)No.1589 of 2021


                                      BATTU DEVANAND, J.

RM

CONT.P.(MD)No.1589 of 2021

05.07.2023

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