S. Karuppiah vs P. Ramamurthy, The Chief Engineer and A. Adam Mohideen, The Superintending Engineer, Public Works Department

M. Jaichandren, J.—Heard Mr. A. Thirumurthy, the learned Counsel appearing on behalf of the petitioner, as well as Mr. R. Manoharan,

the learned Government Advocate appearing on behalf of the respondents.

This petition has been filed praying that this Court may be pleased to punish the respondent for wilful disobedience of the order of this Court,

dated 06.01.2010, made in W.P.(MD) No. 8687 of 2009.

Paragraphs 5 and 6 of the counter affidavit filed by the second respondent reads as follows:

It is submitted that we are taking necessary steps to obey the order of the Hon''ble High Court and it requires 6 months time to get sanction and

refund the amount to the petitioner.

It is submitted that we have never disobey the order of the Hon''ble High Court and if at all any facts and circumstances leads this Hon''ble High

Court to find any contempt, we hereby tender our unconditional apology before the Hon''ble High Court.

In view of the above, since, no further orders are necessary in the present contempt petition, this contempt petition stands closed. No costs.