R.Murugan vs M.Senthil Kumar
2023 Latest Caselaw 8093 Mad

                                                                            Cont.pet.No.2862 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 11.07.2023

                                                        CORAM:

                                  THE HON'BLE MR.JUSTICE S.VAIDYANATHAN
                                                   AND
                                  THE HON'BLE MR.JUSTICE MOHAMMED SHAFFIQ

                                          Contempt Petition No.2862 of 2022


                     R.Murugan                                 ...            Petitioner


                                                            ...Vs...

                     M.Senthil Kumar
                     The Deputy Director of Public Health
                     And Preventive Medicine,
                     Institute of Public Health,
                     Poonamallee,
                     Chennai- 600 0563                               ....     Respondent


                     Prayer: Petition filed under Section 11 of the Contempt of Courts Act, 1971
                     to punish the Respondent for willfully disobeyed the judgment passed by this
                     Hon'ble Court in Writ Appeal No.2767/2021 dated 17.02.2022.


                                    For Petitioner  :       Mr.Ashok
                                    For Respondents :       Mr.S.John J Raja Singh
                                                            Additional Government Pleader

                                                        ***


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                                                                                Cont.pet.No.2862 of 2022

                                                                           S.VAIDYANATHAN, J
                                                                                        and
                                                                         MOHAMMED SHAFFIQ, J

                                                                                                     arr

                                                           ORDER

This Contempt Petition has been filed alleging non compliance of the

judgment dated 17.02.2022 passed in W.A.No.2767 of 2021 by this Court.

2. When the matter is taken up for hearing, the learned Additional

Government Pleader appearing for the Respondents submitted that the order

passed by this Court dated 17.02.2022 has been complied with. A

Compliance Affidavit along with the proceedings of the Respondent dated

25.03.2023 has been filed to that effect.

3. Recording the submission made by learned Additional Government

Pleader and also proceedings dated 25.03.2023, this Contempt Petition

stands closed. No costs.

[S.V.N,J.,] [M.S.Q,J.,] 11.07.2023

arr Contempt Petition No.2862 of 2022

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

Cont.pet.No.2862 of 2022

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