Chattisgarh High Court
Keshav Prasad Dubey vs P.Dayanand 10 Cont/641/2018 Jai Maa ... on 10 July, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 623 of 2018
Keshav Prasad Dubey, S/o Late Manohar Prasad Dubey, aged about 55
years, R/o Village Saida, Tahsil Takhatpur, P.S. Chakarbhata, District
Bilaspur (C.G.)
---- Petitioner
Versus
P. Dayanand, Collector, Bilaspur, District Bilaspur (C.G.)
---- Respondent/ Contemnor
For Petitioner : Mr. Suresh Kumar Verma, Advocate. For Respondent : Mr. Gary Mukhopadhyay, G. A. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 10/07/18 Heard.
2. This contempt petition has been filed by the petitioner herein, alleging non-compliance of this Court's order dated 02.02.2018 passed in W.P.(C) No. 286 of 2018.
3. After hearing learned counsel appearing for the petitioner, I deem it appropriate to give one opportunity to the respondent/contemnor to ensure compliance of this Court's order dated 02.02.2018 passed by this Court.
4. The petitioner may also make additional representation along with the copy of this order within ten days from today before the respondent and, in turn, the respondent shall ensure the compliance of this Court's order dated 02.02.2018 in its letter and spirit expeditiously.
5. With the aforesaid direction, the contempt case stands finally disposed of.
SD/-
(Sanjay K. Agrawal) Judge Priyanka