C JAYAKUMAR Vs. C ANANDAKUMAR

JUDGEMENT

(1.) The petitioner, who figured as appellant in Company Appeal No.11 of 2012 on the file of this court (Ordinary Original Civil Jurisdiction), has broughtforth this petition for punishing the respondent for the alleged wilful disobedience of the order passed by this court on 26.6.2012 in M.P.No.1 of 2012 in the abovesaid Company Appeal.

(2.) After notice, the respondent/alleged contemnor has entered appearance and he is also personally present. The respondent has also filed an affidavit dated 21.4.2014 stating that he had not committed any act of wilful disobedience of the order passed by this court.

(3.) The arguments advanced by Mr.A.K.Mylsamy, learned counsel for the petitioner in the contempt petition and by Mr.H.Karthik Seshadri, learned counsel for the respondent in the contempt petition are heard. The affidavits of the parties, copy of the order which is said to have been violated and the other documents produced in the form of typed set of papers are also perused.