REGENT COMPUTRONICS PVT. LTD.

P.RAJAMMAL Appellant

V/S

J.Kailainathan Respondents

Referred Judgements :-

R V. METROPOLITAN POLICE COMMISSIONER [REFERRED TO]
BALOGH V. ST. ALBANS CROWN COURT [REFERRED TO]
RUKSANA BEGUM,KM V. B.P.VARMA [REFERRED TO]
HARI LAL DIXIT VS. STATE OF UTTAR PRADESH [REFERRED TO]
OM PRAKASH JAISWAL VS. D K MITTAL [REFERRED TO]
PALLAV SHETH VS. CUSTODIAN [REFERRED TO]
O.P. SREEDHARA MENON VS. K. AMARNATH SHETTY [REFERRED TO]

JUDGEMENT

(1.) The present contempt application is filed to punish the respondent for his willful disobedience of the order of this Court dated 02.09.2014 in W.P.(MD)No.12109 of 2014.

(2.) The order of this Court in W.P.(MD)No.12109 of 2014 reads as under:-

(3.) This Court directed the respondent herein to consider the representation of the writ petitioner and dispose of the same, in the light of G.O.(Ms)No.562, Finance Department (Pay Cell), dated 28.09.1998.

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P.RAJAMMAL Vs. J.KAILAINATHAN

Referred Judgements :-

JUDGEMENT

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