Sangamnath Jogi vs Shri G.V. Rashmi on 4 September, 2023

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Madhya Pradesh High Court

Sangamnath Jogi vs Shri G.V. Rashmi on 4 September, 2023

Bench: Maninder S. Bhatti

                                                               1
                            IN      THE       HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                        BEFORE
                                        HON'BLE SHRI JUSTICE MANINDER S. BHATTI
                                               ON THE 4 th OF SEPTEMBER, 2023
                                        CONTEMPT PETITION CIVIL No. 2942 of 2022

                           BETWEEN:-
                           SANGAMNATH JOGI S/O SHRI PARASNATH JOGI, AGED
                           ABOUT 72 YEARS, OCCUPATION: ASSISTANT SUB
                           INSPECTOR (PERMANENT EMPLOYEE) IN KRISHI UPAJ
                           MANDI SAMITI HANUMANA DISTRICT REWA VILLAGE
                           BAROHI POST MAJHIGAVAN TAHSIL HANUMANA
                           DISTRIC REWA (MADHYA PRADESH)

                                                                                            .....PETITIONER
                           (NONE)

                           AND
                           SHRI G.V. RASHMI MANAGING DIRECTOR M.P. STATE
                           AGRICULTURE MARKETING BOARD 26 ARERA HILLS
                           KISAN BHAWAN BHOPAL (MADHYA PRADESH)

                                                                                         .....RESPONDENTS
                           (BY SHRI MOHD. SIDDEEQUE - ADVOCATE )

                                   This petition coming on for admission this day, th e court passed the
                           following:
                                                                ORDER

This is a contempt petition arising out of an order dated 20.07.2022 passed in WP No.15793/2022 whereby, this Court had directed the respondent no.2 therein to take decision on petitioner's representation within a period of 60 days.

2. The respondents have filed a compliance report along with the copy of order dated 19.04.2023 (Annexure-R/1) which reflects that in terms of the order passed by this Court in WP No.15793/2022, the representation of the Signature Not Verified Signed by: MANOJ NAIR Signing time: 05-09-2023 15:20:09 2 petitioner has been mulled over and rejected.

3. Thus, in view of the order dated 19.04.2023 (Annexure-R/1), nothing survives to be dealt with in the present contempt petition.

4. However, the petitioner is at liberty to take recourse to appropriate proceedings assailing the orders dated 19.04.2023 (Annexure-R/1).

5. Accordingly, the contempt petition stands disposed of.

6. Rule nisi discharged.

(MANINDER S. BHATTI) JUDGE mn Signature Not Verified Signed by: MANOJ NAIR Signing time: 05-09-2023 15:20:09

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