M.Sivasundara Parvathi vs Sri Ajay Kumar Bhalla
2023 Latest Caselaw 13997 Mad

                                                                        Cont.P.(MD) No.143 of 2021



                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATED : 18.10.2023

                                                             CORAM:

                                    THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                       and
                                    THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN


                                                    Cont.P.(MD) No.143 of 2021
                                                                in
                                                     W.A.(MD) No.164 of 2019


                 M.Sivasundara Parvathi                                                 ... Petitioner

                                                               -vs-

                 Sri Ajay Kumar Bhalla
                 Secretary
                 Ministry of Home Affairs
                 Government of India
                 New Delhi                                                              ... 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.164 of 2019, dated

                 07.11.2019.

                                   For Petitioner      : Mr.A.Chandrasekaran

                                   For Respondent      : Mr.S.Jeyasingh
                                                         Central Government Standing Counsel


                 ____________
                 Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                        Cont.P.(MD) No.143 of 2021



                                                          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 07.11.2019, made in W.A.(MD) No.164 of 2019.

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

counsel on either side made a submission that the Judgment of this Court

dated 07.11.2019, made in W.A.(MD) No.164 of 2019, 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.

4. Accordingly, the contempt petition is closed.

                                                                [S.M.S., J.]           [G.R.S., J.]
                                                                          18.10.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk



                 ____________

https://www.mhc.tn.gov.in/judis Cont.P.(MD) No.143 of 2021

To:

Sri Ajay Kumar Bhalla, Secretary, Ministry of Home Affairs, Government of India, New Delhi.

____________

https://www.mhc.tn.gov.in/judis Cont.P.(MD) No.143 of 2021

S.M.SUBRAMANIAM, J.

and G.R.SWAMINATHAN, J.

krk

Cont.P.(MD) No.143 of 2021

18.10.2023

____________

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