Madhya Pradesh High Court
Malwa Cable Operator Sangh Through Mo. ... vs Subhash Chandra on 26 April, 2018
1 CONC No. 50/2017
HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE
CONC. No.50/2017
(Malwa Cable Operator Sangh Vs. Subash Chandra through Director City Cable Operator)
INDORE dt. 26-04-2018
Parties through their counsel.
The present contempt petition is arising out of the order dated 02-02-
2015 passed in Writ Petition 2367/2014. Learned counsel for the
respondent contemnor has stated before this court that for additional
channel the present petitioner will have to pay additional amount.
A specific query was raised to the petitioner that how much amount he was paying in the year 2014. He has categorically stated that he was paying Rs.50/- for per connection. A second query was raised that how much amount he is paying in the year 2018. He has stated that he is paying Rs.50/-only for per channel. Meaning thereby, he wants to continue with Rs. 50/- per connection because of the pendency of the present writ petition.
In the considered opinion of this court the intention of the stay order is certainly not to freeze the amount and for additional channel the petitioner will have to pay additional amount in case he wants additional channel.
No case for initiating contempt of court proceedings is made out in the matter. The contempt petition stands dismissed. However, the petitioner shall be free to file a appropriate application for out of turn hearing of the writ petition and the same shall be heard at an early date in case such an application is filed for deciding the controversy once for and all.
(S. C. SHARMA) (S.K. AWASTHI)
JUDGE JUDGE
Rashmi
Digitally signed by Rashmi
Prasahant
Date: 2018.04.27 16:00:07 +05'30'