At, High Court of Judicature at Madras
By, THE HONOURABLE MR. JUSTICE M. JAICHANDREN
For the Petitioner: S. Hari Radhakrishnan, Advocate. For the Respondent: M. UdayaBhanu, Advocate.
Judgment Text
(PRAYER: Petition under Section 10 and 12 of the Contempt of Courts Act, 70/71 to punish the respondent in the manner this Court deems fit and proper for deliberately committing contempt by willful disobedience of the orders to the Court in W.P.No.1752 of 2010 dated 03.02.2010.)
The respondent is present in Court, today, as per the orders of this Court, dated 01.03.2011.
2. At this stage of the hearing of the contempt petition, the learned counsel appearing on behalf of the respondent had submitted that the amount of Rs.4,87,070/- is kept ready by the respondent, to be refunded to the petitioner. It is for the petitioner to receive the same from the office of the respondent.
3. In view of such submissions made by the learned counsel for the
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respondent, since, no further orders are necessary, this contempt petition stands closed.