The Managing Director vs Gore Lal Thakur 2 Cont/687/2018 Marshal ... on 9 August, 2018

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Chattisgarh High Court

The Managing Director vs Gore Lal Thakur 2 Cont/687/2018 Marshal ... on 9 August, 2018

Bench: Prashant Kumar Mishra

                                                                 NAFR

           HIGH COURT OF CHHATTISGARH, BILASPUR

                        MCC No. 257 of 2018

     The Managing Director Chhattisgarh Tourism Board, Paryatan
      Bhawan, Indira Gandhi Marg, Raipur, District Raipur,
      Chhattisgarh

                                                         ---- Petitioner

                              Versus

   1. Gore Lal Thakur, S/o Late R. S. Thakur, Aged About 57 Years,
      Working As Superintending Engineer, Indira Gandhi Krishi
      Vishwavidyalay, Labhandi, Raipur, Chhattisgarh, R/o Main Road,
      Kota, Raipur, District Raipur, Chhattisgarh

   2. State Of Chhattisgarh, Through Its Secretary, Department Of
      Tourism, Mantralaya, Mahanadi Bhawan, Naya Raipur,
      Chhattisgarh

                                                    ---- Respondent

CONT No. 417 of 2018  G. L. Thakur S/o Late R.S.Thakur Aged About 57 Years Working As Superintending Engineer, At Indira Gandhi Krishi Vishwavidyalaya, Labhandi Raipur, District Raipur, Chhattisgarh

---- Petitioner Versus

1. Ms. Niharika Barik Singh, The Secretary, State Of Chhattisgarh, Department Of Tourism, Mantralay, Mahanadi Bhawan, Naya Raipur, Chhattisgarh

2. Shri M. T. Nandi The Managing Director, Chhattisgarh Tourism Board, Paryatan Bhawan, Indira Gandhi Marg, Raipur, District Raipur, Chhattisgarh

---- Respondents For Petitioners Shri Kshitij Sharma, Advocate in MCC No.257/2018 and Shri R. K. Kesharwani, Advocate in CONT No.417/2018 For Respondent-State Shri Arvind Dubey, PL For Contemnors Shri Kshitij Sharma, Advocate Hon'ble Justice Shri Prashant Kumar Mishra Order On Board 09/08/2018

1. MCC No.257/2018 is for extension of time for compliance of the order passed by this Court, whereas CONT No.417/2018 has been preferred for initiating contempt proceeding for non compliance of the same order.

2. Shri Kshitij Sharma, learned counsel appearing for the contemnors, would inform that the contempt has been purged, inasmuch as the representation preferred by the petitioner has been decided on 13.07.2018. The said order has been placed on record along with an application for taking additional document on record.

3. In view of the submission made by learned counsel for the contemnors, the present status of the matter is that the contempt has been purged. Therefore, MCC No.257/2018 is rendered infructuous and the CONT No.417/2018 is disposed of with liberty to the petitioner to raise the grievance, if it still survives for adjudication, before the appropriate forum.

Sd/-

Prashant Kumar Mishra Judge Nirala

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