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K.Balu vs S.V.Srinivasan
2023 Latest Caselaw 6425 Mad

Citation : 2023 Latest Caselaw 6425 Mad
Judgement Date : 16 June, 2023

Madras High Court
K.Balu vs S.V.Srinivasan on 16 June, 2023
                                                                                         Cont.P.No.1108 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                          DATED: 16.06.2023

                                                               CORAM:

                        THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN

                                                         Cont.P.No.1108 of 2023


                     K.Balu                                                        ..Petitioner

                                                                  Vs.

                     S.V.Srinivasan
                     The Executive Director,
                     Bharat Heavy Electricals Ltd.,
                     Tiruchirapalli- 620 01.                                       … Respondent

                     Prayer: Contempt Petition filed under Section 11 of the Contempt of
                     Courts Act, to punish the respondent for his wilful disobedience to
                     comply with the order of this Court dated 27.03.2015 in W.P.No.914 of
                     2015.
                                        For Petitioner        : Mr.S.Arivazhagan
                                        For Respondent        : Mr.A. V.Arun


                                                               ********




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https://www.mhc.tn.gov.in/judis
                                                                                   Cont.P.No.1108 of 2023

                                                                     V.LAKSHMINARAYANAN,J.
                                                                                                    dsa


                                                        JUDGMENT

The learned counsel for the respondent/ contemnor would

submit that as against the order passed by the learned Single Judge,

appeal was filed in W.A.No. 1502 of 2022 and the appeal was allowed on

09.03.2023.

2. In the light of the above, nothing further remains to be

adjudicated. Hence, this Contempt Petition is closed

16.06.2023

dsa Index : Yes/ No Internet : Yes/ No Neutral Citation : Yes/ No Speaking Order/ Non-Speaking Order

Cont.P.No.1108 of 2023

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Page No.2/2 https://www.mhc.tn.gov.in/judis

 
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