![Contempt petition becomes infructuous upon disposal of the underlying application.. P Ruban Santhosh vs MS PUNYA SALILA SRIVASTAVA, SECRETARY, M/O HEALTH AND FAMILY WELFARE SERVICES, ND AND ANOTHER. CAT - ['Chennai']. LawLens](/stories/thumbnails/contempt-petition-becomes-infructuous-upon-disposal-of-the-underlying-application-cf914d70ecb4421ea86d329532f76be2.webp)
Facts
The applicant filed a contempt petition alleging that the respondents had not complied with the Tribunal’s interim order dated 29 April 2025 in OA No. 344 of 2025.
Source reference: p. 2On 29 September 2026, the Tribunal disposed of the underlying OA.
Source reference: p. 2Issues
Whether the contempt petition remained live after disposal of the underlying OA.
Source reference: p. 2Law Applied
Following disposal of the underlying OA, nothing remained to be considered in the contempt petition.
Source reference: p. 2Reasoning
The contempt petition concerned alleged non-compliance with an interim order made in the OA. Once the Tribunal disposed of that OA, it concluded that nothing survived for determination in the connected contempt petition.
Source reference: p. 2The order does not separately assess whether the respondents had complied with the interim order.
Source reference: p. 2Holding
The Tribunal held that nothing survived in the contempt petition following disposal of OA No. 344 of 2025 and closed the petition.
It made no order as to costs.
Source reference: p. 2Original Court PDF
P Ruban SanthoshvsMS PUNYA SALILA SRIVASTAVA, SECRETARY, M/O HEALTH AND FAMILY WELFARE SERVICES, ND AND ANOTHER
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