Chattisgarh High Court
Neeraj Kumar Pandey vs Dr. Ravindra Singh Tomar 25 ... on 10 July, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 650 of 2018
Neeraj Kumar Pandey, aged about 37 years, S/o Shri Tankeshwar Prasad
Pandey, Occupation - Service Working as Assistant Grade - III in
Kirodimal Institute of Technology, Gadhumariya, District Raigarh(C.G.)
---- Petitioner
Versus
Dr. Ravindra Singh Tomar, Director, Kirodimal Institute of Technology,
Gadhumariya, District Raigarh(C.G.) ---- Respondent/ Contemnor
For Petitioner : Mr. Vinay Pandey, Advocate.
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 03.01.2018 passed in W.P.(S) No. 6012 of 2017.
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 03.01.2018 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 03.01.2018 in its letter and spirit expeditiously.
5. With the aforesaid direction, the contempt case stands finally disposed of.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka