Chattisgarh High Court
L. K. Madharia vs Shri Ashish Kumar Bhatt 5 ... on 2 July, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 592 of 2018
L. K. Madharia, S/o Late Shri Talsingh Madharia, aged about 62 years, R/o
C-9, Sector - 1, Shankar Nagar, Raipur (C.G.) ---- Petitioner
Versus
Shri Ashish Kumar Bhatt, Managing Director, Chhattisgarh Infrastructure
Development Corporation Ltd. Old Police Head Quarter, Near Raj Bhawan,
Raipur (C.G.) --- Respondent/Contemnor
For Petitioner : Mr. Aditya Tiwari, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 02/07/18 Heard.
2. This contempt petition has been filed by the petitioner herein, alleging non-compliance of this Court's order dated 28.02.2018 passed in W.P.(S) No. 5470 of 2017.
3. After hearing learned counsel appearing for the petitioner, I deem it appropriate to give one opportunity to the respondent/contemnor to ensure compliance of this Court's order dated 28.02.2018 passed by this Cour t.
4. Learned counsel appearing for the petitioner may also make additional representation along with the copy of this order within ten days from today before the respondent and, in turn, the respondent shall ensure the compliance of this Court's order dated 28.02.2018 in its letter and spirit expeditiously.
5. With the aforesaid direction, the contempt case stands finally disposed of.
SD/-
(Sanjay K. Agrawal) Judge Priyanka