Chattisgarh High Court
Puneshwar Chandra vs Smt. Richa Sharma 19 Wps/3932/2018 Smt. ... on 19 June, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 517 of 2018
Puneshwar Chandra S/o Shri Achheram Chandra, aged about 61 years, R/o
Village Balpur, Police Station, Sarsiwa, Tahsil Bilaigarh, District Baloda
Bazar, Bhatapara, C.G.
---- Petitioner
Versus
1. Smt. Richa Sharma, Secretary, Khadya Nagrik Aapurty Nigam, Mantralaya,
Mahanadi Bhawan, New Raipur District Raipur (C.G.)
2. Janak Prasad Pathak, Collector, Baloda Bazar- Bhatapara, District Baloda
Bazar Bhatapara, C.G.
3. Mr. R. P. Mishra, District Distribution Officer, Chhattisgarh Rajya Vipnan
Maryadit Sangh, Near Ganga Maiya Temple, Jhalmala, Tahsil Bilaigarh,
District Baloda Bazar, Bhatapara (C.G.)
---- Respondents
For Petitioner : Mr. Raj Kumar Gupta, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 19/06/18 Heard.
2. This contempt petition has been filed by the petitioner herein, alleging non-compliance of this Court's order dated 14.12.2017 passed in W.P.(C) No. 3395 of 2017.
3. After hearing learned counsel appearing for the petitioner, I deem it appropriate to give one opportunity to the respondents/contemnors to ensure compliance of this Court's order dated 14.12.2017 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 respondents and, in turn, the respondents shall ensure the compliance of this Court's order dated 2 14.12.2017 in its letter and spirit expeditiously.
5. With the aforesaid direction, the contempt case stands finally disposed of.
SD/-
(Sanjay K. Agrawal) Judge Priyanka