M.Sivagami Avu Sundari vs D.Uma
2023 Latest Caselaw 13964 Mad

                                                                 Cont.P.(MD) No.1132 of 2023



                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 17.10.2023

                                                      CORAM:

                                    THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                       and
                                      THE HONOURABLE MRS.JUSTICE S.SRIMATHY


                                             Cont.P.(MD) No.1132 of 2023
                                                          in
                                               W.A.(MD) No.932 of 2022


                 M.Sivagami Avu Sundari                                          ... Petitioner

                                                        -vs-


                 D.Uma
                 Teachers Recruitment Board
                 E.V.K.Sampath Maaligai
                 4th Floor, DPI Compound
                 Chennai                                                         ... Respondent


                 PRAYER: Contempt Petition is filed under Section 11 of the Contempt of

                 Courts Act, 1971 praying to punish the respondent for the willful disobedience

                 of the Judgment passed by this Court in W.A.(MD) No.932 of 2022, dated

                 30.08.2022.




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                 Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                       Cont.P.(MD) No.1132 of 2023




                                  For Petitioner    : Mr.H.Arumugam

                                  For Respondents   : Mr.VR.Shanmuganathan




                                                          ORDER

[Order of the Court was made by S.M.SUBRAMANIAM, J.]

This contempt petition has been filed alleging willful disobedience

of the Judgment, dated 30.08.2022, made in W.A.(MD) No.932 of 2022.

2. Today, when the matter was taken up for hearing, learned

counsel for the petitioner made a submission that the Judgment of this Court

dated 30.08.2022, made in W.A.(MD) No.932 of 2022, has been complied with.

3. In view of the above submission, no further adjudication is

required in respect of the grounds raised in this contempt petition.

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https://www.mhc.tn.gov.in/judis Cont.P.(MD) No.1132 of 2023

4. Accordingly, the contempt petition is closed.

                                                             [S.M.S., J.]            [S.S.Y., J.]
                                                                        17.10.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk




                 ____________

https://www.mhc.tn.gov.in/judis Cont.P.(MD) No.1132 of 2023

S.M.SUBRAMANIAM, J.

and S.SRIMATHY, J.

krk

Cont.P.(MD) No.1132 of 2023

17.10.2023

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