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Safia Begum represented by the next friend, Mohideenkhan vs Pankaj Kumar Bansal, District Collector

Madras High Court · Decided on 29 September 2010 · Citation: (2010) 09 MAD CK 0267

HON’BLE JUDGES
M. Jaichandren, J
RESULT
Dismissed
CASE NUMBER
Contempt Petition No. 437 of 2010
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Judgment

4 paragraphs · 157 words

M. Jaichandren, J.—Heard Mr. C. Vakeeswaran, the learned Counsel appearing on behalf of the petitioner and Mr. R. Manoharan, the learned Government Advocate appearing on behalf of the Respondent.

2.

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 09.12.2009, made in W.P. (MD) No. 8686 of 2009.

3.

At this stage of the hearing of the contempt petition, the learned Government Advocate appearing on behalf of the Respondent had submitted that the order passed by this Court, on 09.12.2009, in W.P. (MD) No. 8686 of 2009, had been complied with. The learned Counsel appearing on behalf of the petitioner had not refuted the said submissions made by the learned Government Advocate appearing on behalf of the Respondent.

4.

In such circumstances, since, no further orders are necessary in the present contempt petition, this contempt petition stands closed. No costs.