Madhya Pradesh High Court
Badri Prasad Khoti vs Mr. Manish Rastogi on 13 November, 2025
1 CONC-2875-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
CONC No. 2900 of 2025
(DIGAMBAR BHAWALKAR AND OTHERS Vs MR. MANISH RASTOGI AND OTHERS )
CONC/5033/2024, CONC/5377/2024, CONC/5379/2024, CONC/5380/2024,
CONC/266/2025, CONC/703/2025, CONC/2641/2025, CONC/2874/2025,
CONC/2875/2025, CONC/2876/2025
Dated : 13-11-2025
Shri M.A. Bohra - Advocate for the petitioners.
Shri Anmol Parwal - Advocate for respondent No.1.
Ms. Kavita Sharma - Advocate for respondent No.2.
Learned counsel for the respondents submits that there is an SLP filed against the order passed in the writ petition and affirmed in writ appeal, ie., SLP Civil Diary No.38768/2025 in which an order was passed on 23.9.2025 whereby in view of the pendency of a similar issue in the case of all Manipur Pensioners Association before a Larger Bench the hearing of SLP has been deferred and on that basis submits that the proceedings of the present contempt petition be adjourned till the decision in the aforesaid case before the Hon'ble Apex Court.
Objecting to this submission, learned counsel for the petitioners submits that it is a settled law that in absence of any stay on the directions issued by a higher forum mere pendency will not detain this Court from the proceeding in the matter.
Faced with this, learned counsel for the respondents prays for a short adjournment to take instructions in the matter.
As prayed, two weeks time is granted.
List the matter immediately in the week commencing 8/12/2025.
Signature Not Verified Signed by: SHAILESH MAHADEV SUKHDEVE Signing time: 11/14/2025 6:25:51 PM2 CONC-2875-2025 (PAVAN KUMAR DWIVEDI) JUDGE SS/-
Signature Not Verified Signed by: SHAILESH MAHADEV SUKHDEVE Signing time: 11/14/2025 6:25:51 PM