Madhya Pradesh High Court
Narmada Prasad vs Shri Sanjay Dubey on 10 November, 2022
Author: Maninder S. Bhatti
Bench: Maninder S. Bhatti
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE MANINDER S. BHATTI
ON THE 10th OF NOVEMBER, 2022
CONTEMPT PETITION CIVIL No. 614 of 2019
BETWEEN:-
NARMADA PRASAD S/O LATE GURU DAYAL,
AGED ABOUT 58 YEARS, OCCUPATION: CASTE
ATI DALIT OCCUPATION SAFAI DAROGA
NAGAR PALIKA PARISHAD DEORI NEAR
KHANDERAO MANDIR P.O. DEORI DISTT.
SAGAR (MADHYA PRADESH)
.....PETITIONER
(BY SHRI KAUSHLENDRA NATH PETHIA, ADVOCATE)
AND
1. SHRI SANJAY DUBEY PRINCIPAL SECRETARY
URBAN ADMINISTRATION AND
DEVELOPMENT DEPARTMENT VALLABH
BHAWAN BHOPAL (MADHYA PRADESH)
2. SHRI VIKAS MISHRA ADDITIONAL
COM M ISSIONER PALIKA BHAWAN, NEAR 6
NUMBER BUS STOP, SHIVAJI NAGAR, BHOPAL
(MADHYA PRADESH)
3. SMT. RACHITA AWASTHY CHIEF MUNICIPAL
O F F I C E R MUNICIPAL COUNCIL, DEORI
(MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI AMIT GARG, PANEL LAWYER )
This petition coming on for admission this day, th e court passed the
following:
ORDER
Learned counsel for petitioner contends that in view of compliance report filed by the respondents, the petitioner prays for withdrawal of the contempt petition with liberty to take recourse the appropriate proceedings if cause Signature Not Verified Signed by: SHUBHAM THAKKER Signing time: 11/11/2022 4:52:11 PM 2 survives.
Accordingly, the contempt petition is dismissed as withdrawn with the aforesaid liberty.
(MANINDER S. BHATTI) JUDGE Shub Signature Not Verified Signed by: SHUBHAM THAKKER Signing time: 11/11/2022 4:52:11 PM