Chattisgarh High Court
Devendra Bohra vs Ankit Anand 7 Wpc/808/2018 Smt. Kunti ... on 26 March, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 114 of 2018
N.R. Sharma S/o Late Shri Manoharlal Sharma Aged About 54 Years, R/o B-
7, M/s Ind Synergy Limited, Residential Colony, Kotmar, Raigarh, District-
Raigarh, Chhattisgarh., District : Raigarh, Chhattisgarh
---- Petitioner
Versus
1. Ankit Anand, Aged About 50 Years, Managing Director Chhattisgarh, State
Power Distribution Company Limited, Daganiya, Raipur,
Chhattisgarh. ...................(Contemnor).
2. C. S. Singh, Aged About 45 Years, Superintending Engineer (Raigarh Circle)
Chhattisgarh State Power Distribution Company Limited, Raigarh,
Chhattisgarh.
3. R. K. Rao, Aged About 43 Years, Assistant Engineer (Rural), Chhattisgarh,
State Power Distribution Company Limited Raigarh, Chhattisgarh.
4. Laxmikant Patel, Aged About 43 Years, Junior Engineer Raigarh (Rural),
Chhattisgarh State Power Distribution Company Limited Raigarh,
Chhattisgarh.
---- Respondents
And CONT No. 120 of 2018 Devendra Bohra S/o Shri Trilok Singh Aged About 29 Years R/o B-21, M/s Ind Synergy Limited, Residential Colony, Kotmar, Raigarh District Raigarh Chhattisgarh, District : Raigarh, Chhattisgarh
---- Petitioner Versus
1. Ankit Anand, Aged About 50 Years, Managing Director Chhattisgarh, State Power Distribution Company Limited, Daganiya, Raipur, Chhattisgarh. ...................(Contemnor).
2. C. S. Singh, Aged About 45 Years, Superintending Engineer (Raigarh Circle) Chhattisgarh State Power Distribution Company Limited, Raigarh, Chhattisgarh.
3. R. K. Rao, Aged About 43 Years, Assistant Engineer (Rural), Chhattisgarh, State Power Distribution Company Limited Raigarh, Chhattisgarh. 2
4. Laxmikant Patel, Aged About 43 Years, Junior Engineer Raigarh (Rural), Chhattisgarh State Power Distribution Company Limited Raigarh, Chhattisgarh.
---- Respondents For Petitioners : Mr. Ashish Surana, Advocate. For Respondents/ State : Shri Arun Sao, Dy. A.G. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 26/03/2018
1. Learned counsel for the petitioners seeks permission of this Court to withdraw this contempt petitions with liberty to file a fresh after disposal of the writ appeal.
2. The prayer appears to be fair and reasonable and is allowed.
3. Accordingly, the contempt petitions are dismissed as withdrawn with aforesaid liberty reserved in favour of the petitioners.
SD/-
(Sanjay K. Agrawal) Judge Priyanka