Ganga Prasad Kurmi vs Jaydeep Chitlangiya 13 Cont/586/2018 ... on 3 July, 2018

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Chattisgarh High Court

Ganga Prasad Kurmi vs Jaydeep Chitlangiya 13 Cont/586/2018 ... on 3 July, 2018

Bench: Sanjay K. Agrawal

                                          1

                                                                          NAFR

              HIGH COURT OF CHHATTISGARH, BILASPUR

                              CONT No. 611 of 2018

         Ganga Prasad Kurmi S/o Dulari Ram, aged about 55 years, R/o Champa
         Kosmanda, District Janjgir Champa (C.G.)
                                        ---- Petitioner

                                        Versus

     1. Jaydeep Chitlangiya, Managing Director, Madhya Bharat Papers Ltd., 12B
        Judges Court Road, Kolkata - 700027

     2. Manoj Kumar Mundra, Factory Manager, Madhya Bharat Papers Ltd.,
        District Janjgir Champa (C.G.)
                                         --- Respondents/Contemnors

For Petitioner : Mr. Vinod Deshmukh, Advocate.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 03/07/18 Heard.

2. This contempt petition has been filed by the petitioner herein, alleging non-compliance of this Court's order dated 05.03.2013 passed in W.P No. 2901 of 2004.

3. After hearing learned counsel appearing for the petitioner, I deem it appropriate to give one opportunity to the respondents/contemnors to ensure compliance of this Court's order dated 05.03.2013 passed by this Court.

4. Learned counsel appearing for the petitioner may also make additional representation along with the copy of this order within ten days from today before the respondents and, in turn, the respondents shall ensure the compliance of this Court's order dated 05.03.2013 in its letter and spirit expeditiously.

5. With the aforesaid direction, the contempt case stands finally disposed of.

SD/-

(Sanjay K. Agrawal) Judge Priyanka

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