Madhya Pradesh High Court
Dr. Ratna De Roy vs Shri K C Gupta on 10 May, 2025
Author: Vivek Agarwal
Bench: Vivek Agarwal
NEUTRAL CITATION NO. 2025:MPHC-JBP:22441
1 CONC-3621-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE LOK ADALAT
HON'BLE SHRI JUSTICE VIVEK AGARWAL
&
SHRI SANJAY RAM TAMRAKAR, SR. ADVOCATE
ON THE 10th OF MAY, 2025
CONTEMPT PETITION CIVIL No. 3621 of 2024
DR. RATNA DE ROY
Versus
SHRI K C GUPTA AND OTHERS
Appearance:
Parties through their counsel.
ORDER
Learned counsel for the respondents/contemnor submits that the compliance report has been filed in the matter and the representation of the petitioner has already been decided through a speaking order.
2. In view of the aforesaid, the contempt proceedings are dropped.
3. Rule Nisi is discharged.
4. The contempt petition is disposed of.
5. Petitioner will be at liberty to challenge the order of compliance in appropriate proceedings, if so required.
(VIVEK AGARWAL) (SANJAY RAM TAMRAKAR)
MEMBER MEMBER
KPS
Signature Not Verified
Signed by: KUMARI PALLAVI
SINHA
Signing time: 24-05-2025
4:20:56 PM