Chattisgarh High Court
Virendra Kumar Verma vs Sanjay Alang, Commissioner / ... on 1 July, 2024
Author: Narendra Kumar Vyas
Bench: Narendra Kumar Vyas
Neutral Citation
2024:CGHC:23054
Page 1 of 1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 698 of 2024
Virendra Kumar Verma S/o Babulal Verma Aged About 68 Years R/o
Juni Line, Bilaspur, Tahsil And District Bilaspur C.G.
---- Applicant
Versus
Sanjay Alang, Commissioner / Arbitrator Bilapur Division, Bilaspur C.G.
---- Respondent
For Applicant : Mr. Syed Afaque Hussain Rizvi, Advocate.
Hon'ble Shri Justice Narendra Kumar Vyas Order On Board 01.07.2024
1. This contempt petition has been filed against non-compliance of the order dated 22.11.2023 passed by this Court in WPC No. 4907 of 2023 (Virendra Kumar Verma Vs. Union of India & others).
2. From perusal of the impugned order and the order-sheet annexed with this petition, whatever action has been taken in the application, has not been placed on record by the petitioner. Even otherwise, this Court vide order dated 22.11.2023 has directed to decide the application of the petitioner which has to be decided following the procedure, therefore, at this stage, this Court cannot exercise its power of contempt.
3. Accordingly, this Contempt Petition is liable to be and is hereby dismissed.
Sd/-
(Narendra Kumar Vyas) Judge Arun