Chattisgarh High Court
Smt. Shanti Bai Banjare vs Shri Kartikeya Goyal 2 Cont/637/2019 ... on 23 September, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
Cont. Case (C) No.655 of 2019
Smt. Shanti Bai Banjare & Ors. Vs. Shri Kartikeya Goyal & Anr.
23.09.2019 Shri Alok Kumar Dewangan, Advocate for the petitioners.
Shri Ravi Bhagat, Advocate for the respondents.
The present contempt petition has been filed alleging non compliance of the order dated 04.12.2018 passed in WPS No.7956 of 2018.
The respondents entering appearance have produced an order dated 06.08.2019 whereby the respondents have decided the representation pending before the authorities.
Since the direction was only to decide the representation of the petitioner and the respondents have decided the same, this court is of the view that the order passed by this court stands duly complied with.
In case, if the petitioner is aggrieved of the order dated 06.08.2019, the petitioners would have the right and liberty to challenge the same by way of fresh proceedings. The veracity of the said order dated 06.08.2019 cannot be tested under the contempt jurisdiction.
Accordingly, reserving the right of the petitioner to assail the subsequent development, the present contempt petition stands disposed of.
Sd/-
(P. Sam Koshy) Judge Inder