Madhya Pradesh High Court
Rajendra Singh Mandloi vs Smt. Shasti Bala Martine on 20 November, 2019
Author: Vivek Rusia
Bench: Vivek Rusia
1 CONC-1021-2018
The High Court Of Madhya Pradesh
CONC-1021-2018
(RAJENDRA SINGH MANDLOI Vs SMT. SHASTI BALA MARTINE)
Indore, Dated : 20-11-2019
Shri Balendu Dwivedi, learned counsel for the petitioner.
Shri G.S.Patwardhan, learned counsel for the respondents.
Shri Piyush Chaturvedi, respondent No.2 is also present in person. Learned counsel for the petitioner submits that the order passed by this Court has been complied with by the respondents and a demand draft of Rs.14,357/- has been handed over to the petitioner.
In view of the above, the petition stands disposed of. Rule nisi issued against the contemners shall stand discharged.
(VIVEK RUSIA) JUDGE hk/ Digitally signed by Hari Kumar Nair Date: 22/11/2019 11:57:19