Chattisgarh High Court
Smt. Khema Yadav vs Ravi Mittal on 15 July, 2024
Author: Narendra Kumar Vyas
Bench: Narendra Kumar Vyas
Neutral Citation
2024:CGHC:25375
Page 1 of 1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 1090 of 2023
Smt. Khema Yadav W/o Vinod Kumar Yadav Aged About 30 Years
Occupation Assistant Grade 3, Posted At Ekikrit Bal Vikas Project
Kansabel, District Jashpur (C.G.)
---- Applicant
Versus
1. Ravi Mittal Collector, District Jashpur (C.G.)
2. Sushree Fabiola Xalxo Project Officer, Ekikrit Baal Vikas Project
Kansabel District Jashpur (C.G.)
---- Respondents
For Applicant : Mr. Awadh Tripathi, Advocate. For Respondents : Mr. S.P. Kale & Mr. Abhishek Singh, Advocate.
Hon'ble Shri Justice Narendra Kumar Vyas Order On Board 15.07.2024
1. At the very outset, learned counsel for the respondents would submit that order passed by this Court on 10.10.2023 (Annexure C/1) in WPS No. 8102/2023 (Smt. Khema Yadav Vs. State of Chhattisgarh & others) has been complied with and the respondents have tendered unconditional apology for delay in compliance of the order passed by this Court.
2. Considering the aforesaid submission made by learned counsel for the respondents that they have already complied with the order passed by this Court and also considering the unconditional apology tendered by them in delayed compliance of the order passed by this Court, nothing is required to be adjudicated by this Court at this stage, therefore, the Contempt proceeding initiated against the respondent is closed.
3. Accordingly, this Contempt Petition is disposed of.
Sd/-
(Narendra Kumar Vyas) Judge Arun