Chattisgarh High Court
Virendra Kumar Verma vs Dr. Ayyaj Fakir Tamboli 20 Tpcr/3/2019 ... on 14 March, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 140 of 2019
Virendra Kumar Verma, S/o Late Ramnath Verma, aged about 56 years
(Now 60 years), Incharge Assistant Engineer (Electrical), Rural Engineering
services, Lohandigudah, R/o Near Telephone Exchange, Jagdalpur, P.S.
Tahsil and District Jagdalpur, Chhattisgarh.
---- Petitioner
Versus
1. Dr. Ayyaj Fakir Tamboli, aged about 35 years, Currently posted as District
Collector, Bastar, District Bastar, Chhattisgarh.
2. Pawan Kumar Meshram, aged about 57 years, Currently posted as
Executive Engineer Rural Engineering Service at Bastar, Jagdalpur, District
Bastar, Chhattisgarh.
---- Respondents/Contemnors
For Applicant : Mr. Harshwardhan Parganiha, advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 14/03/19 Heard.
2. This contempt petition has been filed by the petitioner herein, alleging non-compliance of this Court's order dated 25.11.2016 passed in W.P.(S) No. 6398 of 2016.
3. After hearing learned counsel appearing for the petitioner, I deem it appropriate to give one opportunity to the respondents/contemnors to ensure compliance of this Court's order dated 25.11.2016 passed by this Court.
4. Petitioner may also make additional representation along with the copy of this order within ten days from today before the respondents and, in turn, the respondents shall ensure the compliance of this Court's order dated 25.11.2016 in its letter and spirit expeditiously.
5. With the aforesaid direction, the contempt case stands finally disposed off.
Sd/-
(Sanjay K. Agrawal) Judge Harneet