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M/s Aruna Alloy Steels Pvt., Ltd. v/s Ragavan


Company & Directors' Information:- ARUNA ALLOY STEELS PRIVATE LIMITED [Active] CIN = U27101TN2004PTC052854

Company & Directors' Information:- ARUNA STEELS PRIVATE LIMITED [Active] CIN = U74899DL1989PTC037333

Company & Directors' Information:- V A R ALLOY & STEELS PRIVATE LIMITED [Active] CIN = U27100WB2001PTC093894

Company & Directors' Information:- G K ALLOY STEELS PRIVATE LIMITED [Active] CIN = U27109TZ1980PTC000978

Company & Directors' Information:- M. P. ALLOY PRIVATE LIMITED [Strike Off] CIN = U28111UP1995PTC018405

Company & Directors' Information:- F C ALLOY STEELS PRIVATE LIMITED [Liquidated] CIN = U22121TN1981PTC008744

Company & Directors' Information:- B D K ALLOY PRIVATE LIMITED [Amalgamated] CIN = U27106KA1973PTC002355

Company & Directors' Information:- K. M. ALLOY AND STEELS PRIVATE LIMITED [Strike Off] CIN = U27310KA1982PTC005028

Company & Directors' Information:- ARUNA AND CO INDIA PVT LTD [Strike Off] CIN = U51109WB1955PTC022682

Company & Directors' Information:- ARUNA PVT LTD [Strike Off] CIN = U45209WB1977PTC030927

    Cont.P.(MD)Nos. 1012 to 1014 of 2016 in W.P(MD)Nos. 10042, 9823 & 10348 of 2016

    Decided On, 23 August 2016

    At, Before the Madurai Bench of Madras High Court

    By, THE HONOURABLE MR. JUSTICE T. RAJA

    For the Petitioner: B. Saravanan, Advocate. For the Respondents: R. Karthikeyan A.G.P.



Judgment Text

(Prayer: in Cont P(MD)No.1012 of 2016 :Petition filed under Section 11 of the Contempts of Court Act, to punish the respondent for the deliberate and willful disobedience of the order passed by this Court in W.P(MD)No.10042 of 2016 dated 07.06.2016.

Prayer: in Cont P(MD)No.1013 of 2016 :Petition filed under Section 11 of the Contempts of Court Act, to punish the respondent for the deliberate and willful disobedience of the order passed by this Court in W.P(MD)No.9823 of 2016 dated 03.06.2016.

Prayer: in Cont P(MD)No.1014 of 2016 :Petition filed under Section 11 of the Contempts of Court Act, to punish the respondent for the deliberate and willful disobedience of the order passed by this Court in W.P(MD)No.10348 of 2016 dated 13.06.2016.)

Common Order:

It is represented by both sides that the order made in W.P(MD)No.10042 of 2016, dated 07.06.2016, W.P(MD)No.9823 of 2016, dated 03.06.2016, and W.P(MD)No.10348 of 2016, dated 13.06.2016, have been compl

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ied with. 2. Recording the above-said submission, these Contempt Petitions are closed. No costs.
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