V K R AKKAYASAMY Vs. V R MAHESWARAN

JUDGEMENT

(1.) HEARD Mr. S. Subbiah, the learned counsel appearing on behalf of the petitioner and Mr. B. Rajendran, the learned counsel appearing on behalf of the respondent.

(2.) THE contempt petition has been filed praying that this Court may be pleased to punish the respondent for the wilful disobedience of the order of this Court, dated 22. 06. 2004, made in W. P. M. P. No. 37915 of 2003 in W. P. No. 31140 of 2003.

(3.) IT is stated by the petitioner in the above contempt petition that he had filed a writ petition before this Court in W. P. No. 31140 of 2003 to quash the order, dated 14. 02. 2003, passed in R. P. No. 80 of 2002 in D. R. C. No. 171 of 2001 (Old D. R. C. No. 322 of 1999), on the file of the Recovery Officer, Debts Recovery Tribunal, Coimbatore.