D NAGENDRAN Vs. V SEKAR

JUDGEMENT

(1.) HEARD Mr.Sadasharam, the learned counsel appearing on behalf of the petitioner and Mr.V.Mani, the learned counsel appearing on behalf of the respondent.

(2.) THIS petition has been filed praying that this Court may be pleased to punish the respondent for contempt of Court for having wilfully and deliberately violated the order of interim injunction, dated 26.03.2004, issued in O.A.No.274 of 2004.

(3.) A counter affidavit has been filed by the respondent denying the claims made by the petitioner and stating that the Telephone in question is in the individual name of the respondent. It has also been submitted by the learned counsel appearing for the respondent that the arbitration proceedings have been completed and the respondent had filed a Civil Miscellaneous Appeal against the said award.