C.T.Balachandran vs Deepak Krishnan
2023 Latest Caselaw 8820 Mad

                                                                            Cont.Petn.No.157 of 2010

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 21.07.2023

                                                     CORAM :

                                   THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
                                                         and
                                     THE HONOURABLE MR.JUSTICE P. B.BALAJI
                                             Cont. Petn.No.157 of 2010
                     1. C.T.Balachandran
                     2. V.R.Krishnakumar
                     3. K.Dinesh
                     4. D.Sivasubramanian
                     5. A.Joseph Sagaya Raja
                     6. M.Mahesh
                     7. B.S.Manoj Kumar
                     8. O.Sajesh
                     9. S.Samba Siva Rao
                     10. C.R.Saji Ramphel
                     11. Purna Chandra Behra
                     12. Jinse Jose                                              ...Petitioners
                                                        //vs/

                     1. Deepak Krishnan, General Manager,
                        Southern Railway, Head Quarers Office,
                        Park Town (Post), Chennai-3.

                     2. S.K.Kulshrestha, The Divisional Railway Manager,
                        Southern Railway, Madras Division, Chennai-3.

                     3. A.Narayanan, Senior Divisional Personnel Officer,
                        Southern Railway, Madras Division, Chennai-3.        ... Respondents



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https://www.mhc.tn.gov.in/judis
                                                                                Cont.Petn.No.157 of 2010

                     Prayer: Contempt Petition filed under Section 11 of the Contempt of Courts

                     Act to punish the respondents for disobeying the directions issued by this

                     Court in W.P.No.27216/2007 dated 07.08.2009.

                                  For Petitioners       : Mr.V.Ajoy Khose
                                                          ORDER

(Judgment of the Court was delivered by D.KRISHNAKUMAR, J.) Today, when the matter is listed for hearing, the learned counsel

appearing for the petitioners fairly stated before this Court that the

Department has preferred an appeal before the Hon'ble Supreme Court of

India as against the order passed by the Writ Court and the matter was

remanded back to this Court to decide the writ petition afresh. Therefore,

nothing survives for further adjudication in the contempt petition.

2. Recording the submission made by the learned counsel for the

petitioners, this contempt petition is closed.

                                                                        (D.K.K.J.)          (P.B.B.J.)

                                                                                21.07.2023
                     Internet: Yes/No
                     Index : Yes/No
                     mst
                                                                            D.KRISHNAKUMAR, J.
                                                                                         and

https://www.mhc.tn.gov.in/judis Cont.Petn.No.157 of 2010

P. B.BALAJI, J.

mst

Cont.Petn.No.157/2010

21.07.2023

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