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Major M. Uma Chandran, (Retired) vs P. Meenakshi

Madras High Court · Decided on 25 October 2010 · Citation: (2010) 10 MAD CK 0389

HON’BLE JUDGES
M. Jaichandren, J
CASE NUMBER
Contempt Petition (md) No. 493 of 2010
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Judgment

4 paragraphs · 191 words

M. Jaichandren, J.—Heard Mr. N. Dilip Kumar, the learned Counsel appearing on behalf of the Petitioner, as well as Mr. C. Arulvadivel Sekar, the learned Counsel appearing on behalf of the Respondent.

2.

This petition has been filed praying that this Court may be pleased to punish the Respondent for her willful disobedience of the order of this Court, dated 04.08.2010, made in M.P.(MD) No. 2 of 2010, in W.P.(MD) No. 10070 of 2010.

3.

At this stage of the hearing of the contempt petition, the learned Counsel appearing on behalf of the Petitioner had submitted that the present contempt petition had been filed in respect of the non-compliance of the interim order of this Court, dated 04.08.2010, made in M.P.(MD) No. 2 of 2010, in W.P.(MD) No. 10070 of 2010. The learned Counsel appearing on behalf of the Respondent had submitted that the writ petition itself had been dismissed, subsequently.

4.

In view of the submissions made by the learned Counsels appearing on behalf of the Petitioner, as well as the Respondent, since, no further orders are necessary in the present contempt petition, this contempt petition stands closed. No costs.