Madhya Pradesh High Court
Ram Naresh Prajapati (Kumhar) vs The State Of Madhya Pradesh on 8 February, 2020
Author: Akhil Kumar Srivastava
Bench: Akhil Kumar Srivastava
1 CONC-1317-2017
The High Court Of Madhya Pradesh
National Lok Adalat
CONC-1317-2017
(RAM NARESH PRAJAPATI (KUMHAR) AND OTHERS Vs THE STATE OF MADHYA PRADESH AND
OTHERS)
4
Jabalpur, Dated : 08-02-2020
None for the petitioner.
Shri R.B. Singh, learned GA for the respondent/State.
Learned counsel for the State submits that the order dated 21.01.2016 passed in WP No.9827/2012 has been complied with, therefore, he prays for withdrawal of this contempt petition.
In view of the aforesaid, we do not find for contempt is made out. The proceedings are dropped. Accordingly, contempt petition stands dismissed as withdrawn.
Rule nisi issued against the respondents stands discharged. However, the petitioner is granted liberty to file a fresh petition before the appropriate forum in accordance with law, if any grievance survives.
(AKHIL KUMAR SRIVASTAVA) (JAIDEEP SIRPURKAR )
MEMBER MEMBER
DPS
Digitally signed by DHEERAJ PRATAP
SINGH
Date: 12/02/2020 15:16:28