REGENT COMPUTRONICS PVT. LTD.

S. GURUMURTHY Appellant

V/S

S. Doraisamy Respondents

Referred Judgements :-

COMMR. OF POLICE,BOMBAY V.GORDHANDAS BHANJI [REFERRED TO]
GRINDLAYS BANK LTD. V. CENTRAL GOVT. INDUSTRIAL TRIBUNAL [REFERRED TO]
MR. JUSTICE FRANKFURTER IN PENNEKAMP V. FLORIDA [REFERRED TO]
HARI VISHNU KAMATH VS. AHMAD ISHAQUE [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
CONSCIENTIOUS GROUP VS. MOHAMMAD YUNUS [REFERRED TO]
P N DUDA VS. P SHIV SHANKER [REFERRED TO]
BUDHIA SWAIN VS. GOPINATH DEB [REFERRED TO]
KAPRA MAZDOOR EKTA UNION VS. MANAGEMENT OF BIRLA COTTON SPINNING AND WEAVING MILLSLTD [REFERRED TO]
OM PRAKASH MARWAHA VS. JAGDISH LAL MARWAHA [REFERRED TO]
KAMLESH VERMA VS. MAYAWATI [REFERRED TO]
M. S. KAZI VS. MUSLIM EDUCATION SOCIETY & ORS. [REFERRED TO]
NARESH KUMAR VS. GOVT OF NCT OF DELHI [REFERRED TO]
GANESH PATEL VS. UMAKANT RAJORIA [REFERRED TO]

JUDGEMENT

(1.) This is a Petition filed under Article 226 of the Constitution, assailing an Order, dtd. 27/9/2021, passed by the present Advocate General of Tamil Nadu recalling an Order, dtd. 31/3/2021 passed by his predecessor by which the latter had declined consent for initiating Contempt proceedings under Sec. 15(2) of the Contempt of Courts Act, 1971.

(2.) The Petition arises in the backdrop of the following facts:

(3.) Though I.A. 1 of 2021 was filed before the Advocate General on 1/4/2021, this Application was taken up for consideration by his successor in September 2021 along with Consent Petition No.2 of 2021 which was filed by one S. Kumaradevan, Advocate, seeking the Consent of the Advocate General for initiation of Contempt proceedings against the Petitioner for the Speech made by him on 14/1/2021.

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S. GURUMURTHY Vs. S. DORAISAMY

Referred Judgements :-

JUDGEMENT

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