Chattisgarh High Court
P. D. Agrawal vs Ajay Kumar Bhalla 38 Wa/493/2018 Ratan ... on 24 July, 2018
Bench: Ajay Kumar Tripathi, Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Appeal No. 585 of 2018
(Arising out of order dated 19.06.2018 passed by learned Single Judge in Contempt
Case (C) No. 545 of 2018)
P.D. Agrawal, S/o Shri K.L. Agrawal, aged about 74 years, Retired
Superintending Engineer, CSEB, R/o Village Deuargaon, Post Karanjee,
District Jagdalpur (C.G.)
---- Appellant
Versus
1. Ajay Kumar Bhalla, Secretary, Ministry of Power, Shram Shakti Bhawan, Rafi
Marg, New Delhi
2. ICP Keshri, Principal Secretary (Energy Department) Government of M.P.
Vallabh Bhawan, Bhopal (M.P.)
In-charge State Advisory Committee, through its Chariman/Secretary, Electricity
Board, Room No.63, Mantralaya Vallabh Bhawan, Bhopal (M.P.)
---- Respondents
For Appellant : Shri Tarendra Kumar Jha, Advocate.
For Respondents : None.
Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Justice Prashant Kumar Mishra Order on Board Per Ajay Kumar Tripathi, Chief Justice 24.07.2018
1. Since contempt application was preferred under Section 12 of Contempt of Court Act Read with Article 215 of Constitution of India, therefore, writ appeal will not lie against the order of the learned Single Judge who disposed off the contempt application without passing order of punishment of any kind. See D.N. Taneja Vs. Bhajan Lal, 1988 (3) SCC 26.
2. The writ appeal is dismissed.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Prashant Kumar Mishra)
Chief Justice Judge
Brijmohan