E RAJESWARI Vs. C ARUMUGAM

JUDGEMENT

(1.) HEARD Mr.P.Mathivanan, the learned counsel appearing on behalf of the petitioner and Mr.M.R.Jothimanian, the learned Government Advocate appearing on behalf of the respondent.

(2.) THE contempt petition has been filed praying that this Court may be pleased to punish the respondent herein for his willful and deliberate disobedience of the order passed by this Court, on 15.09.2004 in W.P.No.26268 of 2004, under the Contempt of Courts Act, 1971.

(3.) THE learned counsel appearing on behalf of the respondent had filed a counter tendering his unconditional apology, in case this Court finds that he had committed contempt. However, it is also stated that a notice was issued to the respondent company, on 30.03.2006, to cause production of the relevant records within 15 days time. Again on 24.07.2006, a notice had been issued to the respondent company to produce the relevant records. However, the respondent had replied that the records had been misplaced and that they would be produced in due course. Another notice, dated 13.12.2007, had been issued to the respondent company by the District Registrar, Salem West, fixing the date of compliance on 17.12.2007. Since the respondent company did not comply with the notice issued by the respondent herein, an order had been passed on 03.01.2008, imposing a penalty of Rs.5,000/ - in accordance with Section 81 of the Chit Funds Act, 1982.