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I. Muthulingam v/s U.M. Moorthy The Management, or Sri Nadaraja Ceramic & Chemicals Industries Ltd., rep. by its Deputy Executive Director
Cont. P. (MD) No. 124 of 2014 in W.P. (MD) No. 2524 of 2005
Decided On, 08 August 2014
At, Before the Madurai Bench of Madras High Court
By, THE HONOURABLE MR. JUSTICE K.K. SASIDHARAN
For the Petitioner: S. Arunachalam, Advocate. For the Respondent: K. Jeyaraman, Advocate.
Judgment Text
(Prayer: Petitions filed under Section 11 of the Contempt of Courts Act, 1971, to commit and punish the respondent for willfully disobeying the order of this Hon'ble Court dated 10.12.2011 in W.P.(MD)No.2524 of 2005.)
1. The respondent is present today pursuant to the statutory notice. The petitioner, who appeared in person, and the respondent, jointly submitted that the respondent has paid the entire amount due to the petitioner.
2. In view of the subsequent compliance of the orders passed by this
1. The respondent is present today pursuant to the statutory notice. The petitioner, who appeared in person, and the respondent, jointly submitted that the respondent has paid the entire amount due to the petitioner.
2. In view of the subsequent compliance of the orders passed by this
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Court, the the Contempt Petition is closed. No costs.