Chattisgarh High Court
Somnath Saluja vs Shri Saumil Ranjan Chaubey 32 ... on 18 April, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 334 of 2018
Somnath Saluja S/o Shri Sitaram Saluja, aged about 46 years, R/o Bada
Bazar, Chirmiri, Ward NO. 30, Police Station - Chirmiri, District Koriya (C.G.)
---- Petitioner
Versus
Shri Saumil Ranjan Chaubey, Commissioner, Municipal Corporation,
Bilaspur, District Bilaspur (C.G.) ---- Respondent
For Petitioner : Mr. Chandresh Shrivastava, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 18/04/18 Heard.
2. This contempt petition has been filed by the petitioner herein, alleging non-compliance of this Court's order dated 05.07.2017 passed in W.P.(C) No. 548 of 2017.
3. After hearing learned counsel appearing for the petitioner, I deem it appropriate to give one opportunity to the respondent/contemnor to ensure compliance of this Court's order dated 05.07.2017 passed by this Court.
4. 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 shall ensure the compliance of this Court's order dated 05.07.2017 in its letter and spirit expeditiously.
5. With the aforesaid direction, the contempt case stands finally disposed of.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka