(Prayer: Petition filed under Sections 10 and 11 of the Contempt of Court Act, to punish the respondent herein for the acts of Contempt of Court for their disobedience of the order dated 25.03.2014 passed in W.P.(MD)No.5226 of 2014.)
1. The learned Counsel appearing for the petitioner submits that the order of this Court dated 25.03.2014 passed in W.P.(MD)No.5226 of 2014 has already been complied with.
2. Recording the submissions made by the learned Counsel appearing for the petitioner, nothing survives for further proceedings in this matter. Accordingly, this contempt petition is closed.
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S. Mohamed Ali v. V.m. Xavier Chrisso Nayagam, I.a.s
S. Mohamed Ali v. V.m. Xavier Chrisso Nayagam, I.a.s
(Before The Madurai Bench Of Madras High Court)
Contempt Petition No. 1179 Of 2014 In Writ Petition No. 5226 Of 2014 | 29-01-2015
Advocate List
- For the Petitioner S. Visvalingam, Advocate. For the Respondent M. Raja Rajan, Govt. Advocate.
Bench
- HON'BLE MR. JUSTICE K. RAVICHANDRABAABU
Eq Citations
- LQ/MadHC/2015/547
Head Note
