(Prayer in both Petitions: These Contempt Petitions are filed under Section 11 of the Contempt of Courts Act, to punish the respondents for willful deliberate disobedience of the order passed by this Court in W.P(MD)No.15450 and 15451 of 2013 dated 26.02.2014 and pass such further or other orders as may deem fit and thus render justice.)
Common Order:
1. It is represented by the learned Government Advocate appearing for the respondents that writ appeals have been filed as against the writ petitions in W.P(MD)Nos.15450 and 15451 of 2014, in which, interim stay has been granted on 02.12.2014.
2. Recording the same, these Contempt Petitions are closed. No costs.
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M. Jailani And Another v. Mohanasundaram, The District Elementary Educational Officer And Another
M. Jailani And Another v. Mohanasundaram, The District Elementary Educational Officer And Another
(Before The Madurai Bench Of Madras High Court)
Contempt Petition No. 817 And 818 Of 2014 In W.P(Md) No. 15450 & 15451 Of 2013 | 20-04-2015
Advocate List
- For the Petitioner V. Panneerselvam, Advocate. For the Respondents J. Gunaseelanmuthiah, Govt. Advocate.
Bench
- HON'BLE MR. JUSTICE M.M. SUNDRESH
Eq Citations
- LQ/MadHC/2015/3244
Head Note
Contempt of Courts Act, 1971 — S. 11 — Contempt Petitions filed under, to punish respondents for willful deliberate disobedience of order passed by Supreme Court in W.P(MD)Nos.15450 and 15451 of 2013 dt. 26.02.2014 — Writ appeals filed against said writ petitions, in which, interim stay granted — Recording same, Contempt Petitions closed
