TRANSWORLD GARNET INDIA PRIVATE LTD Vs. N.RAJALINGAM

JUDGEMENT

(1.) For the sake of clarity, this Court takes up Contempt Petition (MD) No.1150 of 2018 as the lead case and proceeds to narrate the facts of the said case infra, which are materially similar to the facts in Contempt Petition (MD) No.1180 of 2018.

(2.) Contempt Petition (MD) No.1150 of 2018 has been filed by the writ petitioner, i.e., Transworld Garnet India Private Limited, seeking to punish the sole contemnor (third respondent in the writ petition) for willfully and deliberately disobeying the order of the Court dated 25.5.2017 passed in W.M.P. (MD) No.7513 of 2017 in W.P. (MD) No. 9806 of 2017.

(3.) In the writ petition, being W.P. (MD) No.9806 of 2017, the petitioner has sought issuance of a writ of certiorari to call for the records relating to the order passed by the respondent herein (third respondent in the writ petition) in Lr.No.19/32/96/EOU/TN/5760, dated 28.10.2016 suspending the Letter of Permission bearing No.Per/207/95/EOB/51/95, dated 4.5.1995 on the file of the third respondent herein, and all other consequential orders, including orders affecting manufacturing activities of all other respondents and quash the same.