Patna High Court - Orders
S.M.Zaheer Alam Teachers Training ... vs The State Of Bihar & Ors. on 31 August, 2012
Author: Shiva Kirti Singh
Bench: Shiva Kirti Singh, Vikash Jain
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.4121 of 2010
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S.M.Zaheer Alam Teachers Training College Bahera
.... .... Petitioner/s
Versus
The State of Bihar & Ors.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Suresh Chandra Giri
For the Respondent/s : Mr. (Sc1)
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CORAM: HONOURABLE MR. JUSTICE SHIVA KIRTI SINGH
and
HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE SHIVA KIRTI SINGH)
8 31-08-2012There is no affidavit to show that the order of the Division Bench has been complied with by the opposite parties. On 31.07.2012 we had granted one week time by way of last opportunity to the NCTE and its officials to show compliance with the order dated 15.4.2010 (Annexure-1). In the last order it was made clear that if compliance is not made then this Court will have no option but to order for personal appearance to face charge of contempt.
2. Learned counsel for the NCTE representing the opposite parties submits that some more time be granted to show compliance with the order. We grant two weeks further time as prayed for.
3. Let this matter be listed under the same heading among first ten cases on 14th September, 2012. If no affidavit Patna High Court MJC No.4121 of 2010 (8) dt.31-08-2012 2 showing compliance is filed by that date, then OP No. 5, the Regional Director, Eastern Regional Committee of NCTE must be personally present in Court with a show cause as to why he should not be punished for contempt.
(Shiva Kirti Singh, J)
Chandran (Vikash Jain, J)