G MUTHU Vs. CHANDRABOSS

JUDGEMENT

(1.) HEARD A.E.Kalaiselvan, the learned counsel appearing on behalf of the petitioner and Mr.P.Senthil Kumar, the learned counsel appearing on behalf of the respondent.

(2.) THIS contempt petition has been filed praying that this Court may be pleased to punish the respondent for wilful disobedience of the order passed by this Court, on 25.02.2005, in Crl.O.P.No.39365 of 2004.

(3.) TAKING into consideration, the averments made by the learned counsels appearing for the petitioner as well as for the respondent and in view of the facts and circumstances of the case, it is clear that the respondent has not committed contempt of Court by wilfully disobeying the order passed by this Court, on 25.02.2005, in Crl.O.P.No.39365 of 2004. Hence, the contempt petition is closed.