Chattisgarh High Court
Smt. Poonam Rani Verma vs Gaurav Dwivedi 33 Cont/1055/2019 ... on 28 February, 2020
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
CONT No. 1196 of 2019
Smt. Poonam Rani Verma W/o Pawan Verma Aged About 35 Years
Presently Working As Lecturer (L.B.), Government Higher Secondary
School, Rohra, Block Simga, District Balodabazar-Bhatapara,
Chhattisgarh., District : Balodabazar-Bhathapara, Chhattisgarh
---- Petitioner
Versus
1. Gaurav Dwivedi Posted As Secretary, Department Of Education,
Mantralaya, Mahanadi Bhawan, Atal Nagar, Naya Raipur, District Raipur,
Chhattisgarh
2. Jitendra Kumar Shukla Director Of Panchayat, Atal Nagar, Naya Raipur,
District Raipur, Chhattisgarh
---- Respondents
For Petitioner : Mr. CJK Rao, Advocate For Respondent No.1 : Mr. Vipin Tiwari, Advocate For Respondent No.2 : Mr. Manharan Lal Sahu, on behalf of Mr. S. C. Verma, Advocates Hon'ble Shri Justice P. Sam Koshy Order on Board 28/02/2020
1. Counsel appearing for the parties submit that order passed by this Court stands duly complied with.
2. Accordingly, the contempt petition stands disposed of. Respondents are discharged from contempt proceedings.
Sd/-
(P. Sam Koshy) Judge Rohit