Madhya Pradesh High Court
Ram Sharan Gupta vs Mr. Radhey Shyam Julaniya on 8 July, 2014
1 Contempt Petition No.867/2013
(Ram Sharan Gupta Vs. Mr. Radhey Shyam Julaniya and others)
08/07/2014
Shri Brijesh Sharma, Advocate for applicant.
Shri Nakul Khedkar, Advocate for respondents.
In the light of the order passed on 7/10/2013 deciding applicant's representation in compliance of the order passed on 23/7/2013 in Writ Petition No.6676/2003, nothing survives in this contempt petition to be addressed upon. Hence, rule nisi issued against respondents is discharged. Contempt Petition is dismissed reserving the liberty to the applicant to assail the aforesaid order of compliance dated 7/10/2013 on its own merits in accordance with law.
(Rohit Arya) Judge Arun*