Chattisgarh High Court
Ramadhar Rajak vs Dr. Rohit Yadav 23 Wpc/1047/2018 Payal ... on 13 April, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 321 of 2018
Ramdhar Rajak, S/o Shankarlal Rajak, aged bout 49 years, Elected Vice
President, Nagar Palika Parishad, Khairagarh, District Rajnandgaon (C.G.)
---- Petitioner
Versus
Dr. Rohit Yadav, Secretary, Department of Urban Administration &
Development, Government of Chhattisgarh, Mahanadi Mantralaya, Naya
Raipur, Post Office & Police Station Naya Raipur, District Raipur (C.G.)
---- Respondent
For Petitioner : Mr. Shaleen Singh Baghel, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 13/04/18 Heard.
2. This contempt petition has been filed by the petitioner herein, alleging non-compliance of this Court's order dated 05.10.2017 passed in W.P.(C) No. 2708 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 05.10.2017 passed by this Court.
4. 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 05.10.2017 in its letter and spirit expeditiously.
5. With the aforesaid direction, the contempt case stands finally disposed of.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka