Madhya Pradesh High Court
Shyam Babu Sharma vs Shri Lakhwinder Singh on 14 February, 2019
1 CONC-379-2016
The High Court Of Madhya Pradesh
CONC-379-2016
(SHYAM BABU SHARMA Vs SHRI LAKHWINDER SINGH)
3
Gwalior, Dated : 14-02-2019
Shri Pushpendra Bhargava, Advocate for the petitioner.
Despite issuance of notice way back in 2016, notices have returned
back unserved and there is no response from the respondents.
Shri R.S. Bansal, Deputy Government Advocate who is present in the court is directed to seek instructions from the present incumbent on the post of Chief Conservator of Forest, Forest Department Bhopal and file reply if possible so that present contempt petition which is pending since 2-3 years can be adjudicated.
List in the week commencing 5th March, 2019. A copy of this order be given to Shri R.S. Bansal, Deputy Government Advocate.
(SHEEL NAGU) JUDGE ojha YOGENDR A OJHA 2019.02.15 14:20:51
-08'00'