Chattisgarh High Court
Murari Lal Sahu vs Amirsh Sahu 61 Mcc/360/2019 Shri Kant ... on 3 May, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1 CONT No. 280 of 2019
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 280 of 2019
Murari Lal Sahu S/o Late Ram Prasad Sahu Aged About 54
Years R/o Ward No. 11, Baloda Bazar, Police Station And
Tahsil Baloda Bazar, District Baloda Bazar Bhatapara
Chhattisgarh.
---- Petitioner
Versus
1. Amirsh Sahu S/o Late Harikishan Sahu, aged about 33
years, R/o Nehru Chowk, Baloda Bazar, Police Station And
Tahsil Baloda Bazar, District Baloda Bazar Bhatapara
Chhattisgarh.
2. Smt. Vishnu Saran Devi W/o Late Harikishan Sahu Aged
About 70 Years R/o Nehru Chowk, Baloda Bazar, Police
Station And Tahsil Baloda Bazar, District Baloda Bazar
Bhatapara Chhattisgarh.
---- Respondents
For Petitioner :- Shri Ravindra Sharma, Advocate.
Order On Board By Hon'ble Shri Prashant Kumar Mishra, Ag. CJ 03/05/2019
1. Admittedly, the interim relief allowed in favour of the petitioner on 24.08.2016 was not continued in the order 2 CONT No. 280 of 2019 sheet dated 15.01.2019 and, therefore, if the other party has started raising construction it cannot be said that contempt of the order passed by this Court is committed. The contempt cannot be said to have been committed of the order which is not in operation.
2. The contempt petition is dismissed.
Sd/-
(Prashant Kumar Mishra) Acting Chief Justice Ankit