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V.Vanitha vs M.Adharsh
2023 Latest Caselaw 3157 Mad

Citation : 2023 Latest Caselaw 3157 Mad
Judgement Date : 24 March, 2023

Madras High Court
V.Vanitha vs M.Adharsh 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 NOs. 2433, 2434 & 2435 of 2023


                     V.Vanitha                                            . . . Petitioner
                                                              in Contempt Petition No.2433 of 2022


                     V.Nithya                                             . . . Petitioner
                                                              in Contempt Petition No.2434 of 2022


                     K.Parameshwari                                       . . . Petitioner
                                                              in Contempt Petition No.2435 of 2022


                                                               - Vs -

                     M.Adharsh,
                     Deputy Collector,
                     Office of the Deputy Collector (Revenue)
                     Cum-Land Acquisition Officer,
                     Karaikkal, Pondicherry UT                          . . . Respondent in all Petitions



                                  Contempt Petitions filed under Section 11 of the Contempt of Courts Act

                     to punish the respondent for wilful disobedience of the orders passed by this

                     Court in W.P. Nos.9886, 9889 & 9892 of 2022 dated 29.04.2022.



https://www.mhc.tn.gov.in/judis
                                                                  2




                                        For Petitioners
                                        (in all petitions)   : M/s.K.R.Gunashekar

                                        For Respondent
                                        (in all petitions)   : Mr. U.Baranidharan,
                                                               Additional Government Pleader

                                                             JUDGMENT

These Petitions have been filed by the petitioners praying this Court to

punish the respondent for wilful disobedience of the orders passed by this Court

in W.P. Nos.9886, 9889 & 9892 of 2022 dated 29.04.2022.

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 23.03.2023 has been placed

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

contempt petitions are 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

CONTEMPT PETITION NOs. 2433, 2434 & 2435 of 2023

24.03.2023

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

 
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