P YOGAPRIYA Vs. THIRUMAVALAVAN

JUDGEMENT

(1.) THIS contempt petition is filed for the alleged violation of the interim order passed in M.P.No.1 of 2011 in W.P.No.10355 of 2011 dated 26.4.2011 wherein a direction was issued to the first respondent University to permit the petitioner to write the final semester examination stated to be held on 4.5.2011 without prejudice to the rights of the parties on condition that the said order does not confer any equity on the petitioner, and that the result of the petitioner shall not be published until further orders.

(2.) THE brief facts of the case are as follows:

(3.) AS the second respondent purposely evaded receipt of notice, a bailable warrant was issued to the second respondent by this Court on 12.8.2011 giving direction to the Inspector of Police, Kangeyam, to produce the second respondent before this Court on 19.8.2011. On 19.8.2011 the second respondent appeared before this Court and vakalat was filed by Mr.Kandhan Doraisamy, learned counsel on behalf of the second respondent. The appearance of the second respondent was dispensed with on the request made by the learned counsel and the second respondent prayed two weeks time to file counter affidavit.