V K GOVINDAN Vs. N S PALANIAPPAN THE MANAGING DIRECTOR TAMIL NADU SMALL INDUSTRIES DEVELOPMENT CORPORATION LIMITED

JUDGEMENT

(1.) (Prayer: Petition filed under Section 11 of Contempt of Courts Act to punish the respondent for contempt of court in willfully and deliberately flouting and disobeying the orders passed by this Hon'ble Court dated 08.07.2010 in Cont.P.No.623 of 2009.) Heard the learned counsel appearing on behalf of the petitioner and the learned counsel appearing on behalf of the respondent.

(2.) AT this stage of the hearing of the contempt petition, the learned counsel appearing on behalf of the respondent had submitted that the petitioner has been informed about the land cost to be paid by the petitioner, for the purpose of registration of the sale deed in question. It is for the petitioner to challenge the said communication, if he is aggrieved by the same. However, the respondent has not committed wilful disobedience of the order passed by this Court, on 08.07.2010.