Madhya Pradesh High Court
Badri Prasad Khoti vs Mr. Manish Rastogi on 8 January, 2025
Author: Pranay Verma
Bench: Pranay Verma
NEUTRAL CITATION NO. 2025:MPHC-IND:468
1 CONC-5378-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE PRANAY VERMA
ON THE 8 th OF JANUARY, 2025
CONTEMPT PETITION CIVIL No. 5378 of 2024
BADRI PRASAD KHOTI
Versus
MR. MANISH RASTOGI AND OTHERS
Appearance:
Shri Vijay Gulani - Advocate for the petitioner.
ORDER
This petition has been preferred alleging non-compliance of order dated 01.07.2024 passed in W.P. No.15736 of 2020.
2. The aforesaid order was subsequently modified by order dated 11.12.2024.
3. Thus in the available facts of the case, the respondent is directed to positively comply with the order dated 01.07.2024 passed in W.P. No.15736 of 2020 as modified by order dated 11.12.2024 within a period of three months from the date of receipt of certified copy of this order.
4. It is made clear that if the order is not complied with within the aforesaid period and the petitioner is again forced to approach this Court, then the same shall entirely be at the risk and consequences of the respondents and they shall be rendering themselves liable for initiation of contempt proceedings against him.
5. With the aforesaid directions, petition stands, disposed off.
(PRANAY VERMA) JUDGE Shilpa Signature Not Verified Signed by: SHILPA NAAGDEVE Signing time: 09-01-2025 10:26:01