M. MANOHARAN Vs. T. MUNUSAMY

JUDGEMENT

(1.) The above contempt appeal has been filed by the appellant u/s.19 of the Contempt of Courts Act, against the order passed by the learned Single Judge of this Court in Cont.P.No.724/2013 dated 31.10.2013.

(2.) At the time of numbering this petition, the Registry raised a question on maintainability of the petition and returned the papers to the learned counsel for the petitioner with an endorsement which is as follows:-

(3.) By order, this petition has been posted before this Court for maintainability.