Madhya Pradesh High Court
Middle India Radhasoami Charitable ... vs Chain Singh on 2 February, 2026
Author: Dwarka Dhish Bansal
Bench: Dwarka Dhish Bansal
NEUTRAL CITATION NO. 2026:MPHC-JBP:9190
1 CONC-2321-2019
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
ON THE 2 nd OF FEBRUARY, 2026
CONTEMPT PETITION CIVIL No. 2321 of 2019
MIDDLE INDIA RADHASOAMI CHARITABLE SOCIETY
Versus
CHAIN SINGH AND OTHERS
Appearance:
Shri Manoj Sharma, Senior Advocate with Ms. Aqsa Mokarram, Advocate for
petitioner.
Shri Uday Kumar and Shri Adwitya Parashar, Advocates for respondents.
ORDER
After arguing for some time, learned counsel for the petitioner prays for withdrawal of this contempt petition with liberty to pursue grievance of the petitioner in the pending M.P. No. 5640/2018 or to file fresh contempt petition on the basis of fresh cause of action, if any.
2. Prayer being reasonable is accepted and this contempt petition is permitted to be withdrawn and is hereby disposed of as withdrawn with the aforesaid liberty.
3. Pending application(s), if any, shall stand disposed of.
(DWARKA DHISH BANSAL) JUDGE KPS Signature Not Verified Signed by: SATTYENDAR NAGDEVE Signing time: 03-02-2026 11:17:17