Madhya Pradesh High Court
Sunil Kumar Shrivas vs Shri M.V. Tanksale Judgement Given By: ... on 7 January, 2014
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CON C. No.1302/12.
7.1.2014.
Shri S. A. Wakil, learned counsel for the petitioner.
By referring the order dated 2.1.2013 passed by the authorities
of the respondent Bank on the representation of the petitioner
counsel submits that in compliance of the order dated 18.1.2012 passed by this court in W. P. No.935/08 (s) without considering the case of the petitioner with proper approach his representation has been dismissed by such authorities and in such premises firstly he prayed to direct the authorities of the respondent to consider the matter strictly in compliance of the aforesaid order dated 18.1.2012 but in response of query of the Court that after substantial compliance of the order of this Court how the cognizance on the grounds raised by the petitioner could be taken in the contempt petition, on which he seeks permission to withdraw this petition with liberty to challenge the aforesaid order dated 2.1.2013 through separate writ petition. Copy of aforesaid order referred by the counsel is taken on record.
In the aforesaid circumstances, by allowing the prayer of the counsel the contempt petition is hereby dismissed as withdrawn and not pressed with liberty to file fresh petition against the order dated 2.1.2013.
(U. C. Maheshwari) Judge k