ER. K. SUMATHI Vs. ER. G. MANIMEGALAI

JUDGEMENT

(1.) The present Sub-Application in Contempt Petition No. 2369 of 2018 is filed by stating that the contempt application was closed based on the erroneous submissions made by the learned counsel appearing on behalf of the respondent-Board.

(2.) The petitioner states that the order passed by this Court in WP No. 29511 of 2017 dtd. 20/7/2018 has not been complied with.

(3.) The learned counsel for the respondent today submitted an order passed by the Superintending Engineer, Purchase and Administration, North Chennai Thermal Power Station-I, Chennai in proceedings dtd. 26/11/2018. The said order was passed based on the representation submitted by the contempt petition.