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Ramagounder vs Mr.Ravi Teja Katta
2023 Latest Caselaw 3156 Mad

Citation : 2023 Latest Caselaw 3156 Mad
Judgement Date : 24 March, 2023

Madras High Court
Ramagounder vs Mr.Ravi Teja Katta on 24 March, 2023
                                                                   1

                                          IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                          DATE : 24.03.2023

                                                                CORAM

                                           THE HONOURABLE MR. JUSTICE M.DHANDAPANI

                                                CONTEMPT PETITION NO. 295 of 2023

                     Ramagounder                                                     .. Petitioner

                                                                 - Vs -

                     Mr.Ravi Teja Katta, I.A.S.,
                     The Revenue Divisional Officer [RDO]/ Sub Collector
                     Office of RDO/Sub Collector,
                     Thindivanam, 604001
                     Villupuram District.                                            .. Respondent


                                  Contempt Petition filed under Section 11 of the Contempt of Courts Act to

                     punish the respondent for wilful disobedience of the order passed by this Court in

                     W.P. No.5869 of 2022 dated 15.03.2022.

                                        For Petitioner       : M/s.V.R.Appaswamee

                                        For Respondent       : Mr. E.Veda Bagath Singh,
                                                               Special Government Pleader


                                                              JUDGMENT

This petition has been filed by the petitioner praying this Court to punish

the respondent for wilful disobedience of the order passed by this Court in W.P.

No.5869 of 2022 dated 15.03.2022.

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

2. When the matter was taken up, learned counsel appearing for the

respondent submitted that the order passed by this Court has been complied

with and a copy of the compliance report dated 20.03.2023 has been placed

before this Court. Recording the said statement as to compliance, this contempt

petition stands closed. However, there shall be no order as to costs.



                                                                                             24.03.2023




                     Index         : Yes/No
                     Internet : Yes/No
                     NHS




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

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

M.DHANDAPANI, J.

NHS

CONT. PTN. NO. 295 of 2023

24.03.2023

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

 
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