G.Vadivelu vs Dr.Alby John Varghese
2024 Latest Caselaw 18071 Mad

Madras High Court

G.Vadivelu vs Dr.Alby John Varghese on 10 September, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                              Cont.P.No.582 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 10.09.2024

                                                     CORAM

                                  THE HON'BLE MRS. JUSTICE J.NISHA BANU
                                                   AND
                                  THE HON'BLE MRS. JUSTICE R.KALAIMATHI

                                             Cont.P.No.582 of 2024


                     G.Vadivelu                                         ... Petitioner

                                                       Vs.

                     1.Dr.Alby John Varghese, I.A.S.
                       The Managing Director,
                       Metropolitan Transport Corporation (Chennai) Ltd.,
                       Pallavan Illam, Anna Salai,
                       Chennai 600 002.

                     2.Mr.L.Ramesh,
                       The Special Deputy Commissioner of Labour,
                       DMS Complex IV Floor,
                       Teynampet, Anna Salai,
                       Chennai 600 006.

                     3.Bama,
                      Administrator,
                       Tamil Nadu State Transport Corporation,
                       Employees Pension Fund Trust,
                       Thiruvalluvar House,
                       Pallavan Salai, Chennai 600 002.                ...Respondents
                       rd
                     (3 respondent discharged from this contemt petition as per the order of
                     this Court, dated 03.09.2024)

https://www.mhc.tn.gov.in/judis
                     Page 1/4
                                                                                     Cont.P.No.582 of 2024

                     Prayer:Contempt Petition filed under Section 11 of the Contempt of
                     Courts Act, 1971, to punish the respondents herein for willfully
                     disobeying the orders passed in W.A.No.368 of 2023 dated 28.04.2023.

                                        For Petitioner     :      Mr.D.Leelavathi
                                                                  for MrT.Kumaravijayan

                                        For Respondent     :      Mr.C.Gouthamaraj
                                                                  Standing Counsel

                                                         JUDGMENT

(Judgment of the Court was made by J.NISHA BANU,J.)

The learned counsel appearing for the petitioner as well as the

respondent submitted that the order of this Court has been complied

with. Hence, nothing survives for further adjudication in this Contempt

Petition.

2. Recording the above, this contempt petition is closed. No costs.

                                                                        (J.N.B,J.)    (R.K.M., J.)
                     Index         : Yes / No                                 10.09.2024
                     Internet      : Yes/No

Speaking order : Non-speaking order sk

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

To The Managing Director, The Management of Metropolitan TranSport Corporation (Chennai) Ltd., PallAvan Illam, Anna Salai, Chennai 600 002.

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

J. NISHA BANU, J.

and R.KALAIMATHI,J.

sk

10.09.2024

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