S.Prasanna Raj vs Thiru.Amitabh Akhauri
2023 Latest Caselaw 3169 Mad

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                                          IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                          DATE : 24.03.2023
                                                               CORAM
                                          THE HONOURABLE MR. JUSTICE M.DHANDAPANI
                                                CONTEMPT PETITION NO.719 of 2023
                        S.Prasanna Raj                                                 .. Petitioner

                                                                - Vs -
                      1. Thiru.Amitabh Akhauri,
                         Executive Director (Retail Sales-S &W)
                         M/s. Indian Oil Corporation Limited,
                         Appellate Authority, Indian Oil Bhavan,
                         G-9, Ali Yavar Jung Marg, Bandra (East),
                         Mumbai-400 051.

                      2. Thiru.Asokan,
                         Executive Director,
                         M/s.Indian Oil Corporation Limited,
                         Indian Oil Bhavan,
                         No.139, Mahatma Gandhi Road,
                         (Nungambakkam High Road),
                         Chennai-600 034.

                     3. Thiru.Suresh Kumar,
                        Divisional Retail Head-Salem,
                        M/s.Indian Oil Corporation Limited,
                        Salem Divisional Office,
                        Indian Oil Officers Quarters,
                        1st Floor, No.74, Rasi Nagar,
                        Jagir Ammapalayam,
                        Salem-636 302
                     4. Malarvizhi                                              .. Respondents

                                  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.27481 of 2022 dated 03.02.2023.
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                                         For Petitioners      : M/s.V.Elangovan,

                                         For Respondents      : Mr.Mohammed Fayaz Ali,
                                                                Standing Counsel for (Indian Oil Corporation)

                                                               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.27481 of 2022 dated 03.02.2023.

2. This Court vide order dated 03.02.2023 in W.P. No.27481 of 2022 had

directed the respondents to supply petroleum and diesel diesel products to the

petitioner on or before 04.02.2023 since the petitioner had already suffered 7

days of punishment pursuant to the order of suspension issued by the

respondents. Failing compliance of the order passed by this Court, had resulted

in filing of the present contempt petition.

3. It is the submission of the learned Counsel for the Petitioner that he had

paid the amount due for the petroleum and diesel products. However, the

learned Standing Counsel for the respondents corporation submits that if the

requisite payment is made, petroleum and diesel products will be supplied to the

petitioner immediately.

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4. In view of the stand of the petitioner with regard to the payment made,

the petitioner is directed to submit/upload the proof of payment for the due

products to the respondents within a period of two days from the date of receipt

of a copy of this order. On receipt of the same, respondents are directed to

supply the petroleum and diesel products to the petitioner periodically till the

disposal of the Writ Appeal No.452 of 2023.

5. This Contempt Petition stands closed with the above direction. There

shall be no order as to costs.

24.03.2023 Index : Yes/No Internet : Yes/No NHS Copy to:

1. Thiru.Amitabh Akhbari, Executive Director (Retail Sales-S &W) M/s. Indian Oil Corporation Limited, Appellate Authority, Indian Oil Bhavan, G-9, Ali Yavar Jung Marg, Bandra (East), Mumbai-400 051.

2. Thiru.Asokan, Executive Director, M/s.Indian Oil Corporation Limited, Indian Oil Bhavan, No.139, Mahatma Gandhi Road, (Nungambakkam High Road), Chennai-600 034.

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

M.DHANDAPANI, J.

NHS

3. Thiru.Suresh Kumar, Divisional Retail Head-Salem, M/s.Indian Oil Corporation Limited, Salem Divisional Office, Indian Oil Officers Quarters, 1st Floor, No.74, Rasi Nagar, Jagir Ammapalayam, Salem-636 302

CONT. PTN. NO.719 of 2023

24.03.2023

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