T. KARUPAYEE Vs. M. URMILA

JUDGEMENT

(1.) This Contempt petition is filed for punishing the respondent for committing contempt of Court by her willful disobedience of the order of this Court passed in W.P.(MD)No.15354 of 2017, dated 23.08.2017.

(2.) Heard the learned counsel appearing for the petitioner and the learned Special Government Pleader appearing for the respondent.

(3.) It is not despite that this Court in the Writ Petition filed by the petitioner in WP(MD)No.15354 of 2017, has passed the following order: