Madhya Pradesh High Court
Abdul Rahim (Decd.) Thr. Lrs Seraj Bee vs S.N.Mishra on 27 November, 2019
Author: Virender Singh
Bench: Virender Singh
1 CONC-730-2017
The High Court Of Madhya Pradesh
CONC-730-2017
(ABDUL RAHIM (DECD.) THR. LRS SERAJ BEE Vs S.N.MISHRA)
16
Indore, Dated : 27-11-2019
Shri Mahesh Kumar Choudhary, learned counsel for the Petitioner.
Shri Prateek Patwardhan, learned counsel for the Respondent No.3.
This contempt petition is preferred for non-compliance of the order dated 11/01/2017 passed in W.P. No.4346/16.
Vide order dated 11/01/2017, this Court has directed the respondent to consider and decide the representation of the petitioner, if filed, as expeditiously as possible. In compliance of the direction of this Court, the petitioner has submitted a representation on 16/02/2017.
There is no order on record to show disposal of this representation of the petitioner.
Learned counsel for the Contemnor prays for a week time to file the order passed on the representation of the petitioner.
Time is granted.
List in the week commencing 11/12/2019.
(VIRENDER SINGH) JUDGE soumya Digitally signed by Soumya Ranjan Dalai Date: 28/11/2019 10:28:40