Charanjeet Kaur vs Bhim Singh 29 Cont/41/2018 Gendlal ... on 22 January, 2018

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Chattisgarh High Court

Charanjeet Kaur vs Bhim Singh 29 Cont/41/2018 Gendlal ... on 22 January, 2018

Bench: Sanjay K. Agrawal

                                         1

                                                                          NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                               CONT No. 52 of 2018

        Charanjeet Kaur W/o Tarlochan Singh, aged about f58 years, R/o
        Budhwaripara, Ward No. 13, Dongargarh, Tahsil Dongargarh, District
        Rajnandgaon (C.G.)

                                                                   ---- Petitioner

                                     Versus

     1. Bhim Singh, posted as Collector, Rajnandgaon, District Rajnandgaon, C.G.

     2. Smt. Premlata Chandel, posted as Sub-Divisional Magistrate, Dongargarh,
        District Rajnandgaon, C.G.

                                                                ---- Respondents

For Petitioner : Mr. Goutam Khetrapal, Advocate.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 22/01/18 Heard.

2. This contempt petition has been filed by the petitioner herein, alleging non-compliance of this Court's order dated 24.10.2017 passed in W.P.(C) No. 2811 of 2017.

3. After hearing learned counsel appearing for the petitioner, I deem it appropriate to give one opportunity to the respondent/contemnor to ensure compliance of this Court's order dated 24.10.2017 passed by this Court.

4. Learned counsel appearing for the petitioner may also make additional representation along with the copy of this order within ten days from today before the respondent and, in turn, the respondent shall ensure the compliance of this Court's order dated 24.10.2017 in its letter and spirit expeditiously.

5. With the aforesaid direction, the contempt case stands finally disposed of.

Sd/-

(Sanjay K. Agrawal) Judge Priyanka

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