LAWS(MAD)-2008-2-196

L K SUBRAMANIAN Vs. N RAMALINGAM

Decided On February 11, 2008
L.K. SUBRAMANIAN Appellant
V/S
N. RAMALINGAM, GENERAL MANAGER, THE MANAGEMENT OF LAKSHMI VILAS BANK LTD. ADMN. OFFICE, SALEM ROAD, KATHAPARI, KARUR-639 006 Respondents

JUDGEMENT

(1.) HEARD Mr.Vasudevan, the learned counsel appearing on behalf of the petitioner and Mr.P.John, the learned counsel appearing on behalf of the respondent.

(2.) THIS contempt petition has been filed seeking to punish the respondent for wilfully disobeying the order passed by this Court, on 27.08.2001, in W.M.P.Nos.17489 and 19290 of 2001 in W.P.No.7873 of 2001.

(3.) IN such circumstances, this Court is of the view that no further orders are required to be passed in the contempt petition. Hence, the contempt petition is closed.