Chattisgarh High Court
Suresh Kumar Sharma vs Ravi Shankar Sharma 13 Wpc/2382/2018 ... on 27 August, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 888 of 2018
• Suresh Kumar Sharma S/o Haribhajan Sharma, aged about 46 years, R/o
House No. 517, Ward No. 27, Near Shiv Mandir, New Risda, Bhadarapara
Balco Nagar, Tah and District Korba, (C.G.) ---- Petitioner
Versus
• Ravi Shankar Sharma, Secretary, Vidhi Evam Vidhai Karya Vibhag, Naya
Mantralaya, Mahanadi Bhawan, Naya Raipur (C.G.)
---- Respondent/ Contemnor
For Petitioner : Mr. Abhijeet Sarkar, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 27/08/18 Heard.
1. This contempt petition has been filed by the petitioner herein, alleging non-compliance of this Court's order dated 27.09.2017 passed in WP(C) No. 5383 of 2008.
2. After hearing learned counsel appearing for the petitioner, I deem it appropriate to give one opportunity to the respondent/contemnor in the writ petition No. WP(C) No. 5383 of 2008 to ensure compliance of this Court's order dated 27.09.2017.
3. The petitioner may also make additional representation along with the copy of this order within ten days from today before the respondent and, in turn, the respondent in the writ petition shall ensure the compliance of this Court's order dated 27.09.2017 in its letter and spirit expeditiously.
4. With the aforesaid direction, the contempt case stands finally disposed of.
SD/-
(Sanjay K. Agrawal) Judge Priyanka