Madhya Pradesh High Court
Damodar Prasad Sharma vs Shri R.S.Julaniya on 14 December, 2015
Con.C.No.909/2011
14/12/2015
Mr.D.P.Singh, learned counsel for the petitioners.
Mr.Vivek Khedkare, learned counsel for the
respondents.
In compliance of order of this Court dated 03.11.2015 Mr.Kori, Chief Engineer and Mr.A.K.Gupta, Executive Engineer are present today.
This petition has been filed alleging non-compliance of the order dated 20.3.2009 passed in Writ Petition No.53/2009.
The respondents have filed return, in which, they have undertaken that actual payment would be released within eight weeks.
In view of aforesaid submission, learned counsel for the petitioner does not want to prosecute the contempt petition further.
In view of aforesaid undertaking given by respondents in the return, I am not inclined to proceed further in the contempt petition.
Accordingly, the contempt petition is disposed with the liberty to the petitioner to approach this Court again in case occasion so arises.
The personal presence of Mr.Kori, Chief Engineer and Mr.A.K.Gupta, Executive Engineer is dispensed with.
C.C. as per rules.
(Alok Aradhe) Judge RM/dc