Madhya Pradesh High Court
Lekh Singh Yadav vs The State Of Madhya Pradesh on 1 February, 2019
1 CONC-339-2019
The High Court Of Madhya Pradesh
CONC-339-2019
(LEKH SINGH YADAV Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 01-02-2019
Shri Y.M. Tiwari, learned counsel for the applicants.
Heard on admission.
This contempt petition has been filed by the petitioner against non-
compliance on the part of the respondents in respect of the order passed by
this Court on 25.09.2018 in W.P. No. 4413/2018.
It is submitted that till date the order has not been complied with. Under these circumstances, the competent authority is directed to comply with the order passed by this Court on 25.09.2018 in W.P. No. 4413/2018 within a further period of sixty days from the date of receipt of certified copy of this order and if the order is not complied with within the aforesaid period and the petitioner is again compelled to file another contempt petition, then the cost of the present contempt petition as well as the contempt petition which may be filed by the petitioner shall be recovered from the erring Officer.
Accordingly, the contempt petition stands disposed of. C.C. As per rules.
(SUBODH ABHYANKAR) JUDGE Vikram Digitally signed by VIKRAM SINGH Date: 02/02/2019 11:21:11