Mohini Jain vs Shri Narhari on 11 May, 2026

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Madhya Pradesh High Court

Mohini Jain vs Shri Narhari on 11 May, 2026

Bench: Milind Ramesh Phadke

          NEUTRAL CITATION NO. 2026:MPHC-GWL:15455




                                                            1                           CONC-2762-2024
                             IN     THE     HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                                       BEFORE
                                     HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                                                   ON THE 11th OF MAY, 2026
                                        CONTEMPT PETITION CIVIL No. 2762 of 2024
                                                         MOHINI JAIN
                                                           Versus
                                                  SHRI NARHARI AND OTHERS
                          Appearance:
                                  Shri Raj Bahadur Singh Tomar - Advocate for the petitioner.

                                  Shri Soumya Pawaiya - Advocate for the respondent [R-2].

                                                                ORDER

Shri V.K. Chhari, Chief Engineer, Public Health and Engineering, Gwalior, is present in person in compliance of the order dated 27.04.2026 passed by this Court.

This contempt petition has been pending since 2024. On 27.04.2026, this Court, in the interest of justice, granted two weeks' time to comply with the order dated 18.07.2023 passed in W.P. No.25685/2018, with a further direction that, in the event of non-compliance, the concerned respondents shall remain personally present before this Court on the next date of hearing.

Today, learned counsel appearing for the respondents/contemnors submits that the matter is pending consideration before the Principal Secretary, Department of Public Health and Engineering, Government of Madhya Pradesh, and prays for a further period of two weeks to comply with the order dated 18.07.2023 passed in W.P. No.25685/2018.

Signature Not Verified Signed by: YOGENDRA OJHA Signing time: 5/11/2026 7:20:14 PM

NEUTRAL CITATION NO. 2026:MPHC-GWL:15455 2 CONC-2762-2024 Despite the specific direction issued by this Hon'ble Court requiring the personal appearance of all concerned respondents, including the Principal Secretary, Department of Public Health and Engineering, in the event of non- compliance with the order dated 18.07.2023 passed in W.P. No. 25685/2018, neither the Principal Secretary has appeared before this Court nor any application seeking exemption from personal appearance has been filed. Furthermore, the order dated 18.07.2023 passed in W.P. No. 25685/2018 still remains uncomplied with.

Accordingly, let non-bailable warrant of arrest be issued against the Principal Secretary, Department of Public Health and Engineering, Government of Madhya Pradesh, to secure his presence before this Court on 13.05.2026.

List this case on 13.05.2026.

(MILIND RAMESH PHADKE) JUDGE ojha Signature Not Verified Signed by: YOGENDRA OJHA Signing time: 5/11/2026 7:20:14 PM

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