Madhya Pradesh High Court
Amrit Singh Dhakad vs Shri Rajesh Rajora on 22 May, 2017
CONC-2075-2014
(AMRIT SINGH DHAKAD Vs SHRI RAJESH RAJORA)
24-05-2017
None for the applicant.
The applicant has filed the contempt petition for non-compliance
of the order dated 16/06/2014 passed in Writ Petition No.8311/2014.
While disposing of the said writ petition, this Court has directed the
appellate authority to decide the appeal preferred by the petitioner as
early as possible.
The respondents have filed their reply and along with reply,
respondents have filed a copy of the order dated 31/12/2014 by which the appellate authority has rejected the appeal preferred by the petitioner.
In view of the aforesaid, nothing survives in this contempt petition for further adjudication. Accordingly, the contempt petition is dismissed. The rule nishi issued against respondents is hereby discharged.
(MISS VANDANA KASREKAR) JUDGE manju