Madhya Pradesh High Court
Smt.Lata vs Rakesh on 27 March, 2023
Author: Anil Verma
Bench: Anil Verma
1 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRR No. 1264 of 2015 (SMT.LATA Vs RAKESH) Dated : 27-03-2023 None for the petitioner.
List after 4 weeks.
Today advocates are abstaining from work as per the memorandum No.08/2023 issued by the State Bar Council of Madhya Pradesh calling upon the Association of Advocates to abstain from work on 27.3.2023.
In the light of the direction issued in Para 18(ii) of the order dated 24.3.2023 passed by the Division Bench of this Court at Jabalpur in WP No.7295/2023 (In Reference (Suo Moto) Vs. Chairman, State Bar Council of M.P. and others), Registry of this Court is directed to register a contempt case separately against the following contemnors who have filed Vakalatnama on behalf of the parties and issue show-cause notice against them as to why they be not punished for committing contempt of the Court.
For the petitioner:- (1) Shri Shailendra Singh Nahar (2) Shri Dharmendra Keharwar Notice be made returnable within 4 weeks.
List the contempt petition immediately after 4 weeks on a date to be fixed by the Registry.
A copy of this order be attached in the concerned contempt case to be registered by the Registry.
Signature Not Verified (ANIL VERMA)Signed by: TRILOK SINGH JUDGE SAVNER Signing time: 28-Mar-23 11:18:15 AM trilok 2 Signature Not Verified Signed by: TRILOK SINGH SAVNER Signing time: 28-Mar-23 11:18:15 AM