Madhya Pradesh High Court
Ram Niwas Pandey vs Jai Narayan Kansotiya Judgement Given ... on 14 May, 2013
C.P. No. 1846/12
14.05.2013
None for the applicant.
Shri Sanjay Dwivedi, learned counsel for the
respondents.
Heard.
This contempt petition has been filed by the applicant alleging non-compliance and disobedience of the order passed by this court on 10.09.2012 in W.P. No. 14622/12(S).
The learned counsel for the respondents submits that the suspension of the applicant has been revoked by order dated 09.01.2013, a copy of which has been filed as Annexure R/1, and therefore, nothing further survives for adjudication in the present application.
In view of the aforesaid statement of the learned counsel for the respondent, I find no reason to take up any contempt proceedings against the respondents, the application is accordingly dismissed by recording the statement of the learned counsel for the respondents.
(R.S. Jha) Judge msp