Chattisgarh High Court
Uttam Kumar Kothari @ Uttam Chand ... vs M.K. Rawat 30 Wp227/92/2019 Netram ... on 6 February, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Contempt Case (C) No.101 of 2019
Uttam Kumar Kothari @ Uttam Chand Kothari, S/o Shri Gangu Ram
Kothari, Aged about 44 years, R/o Village Khairwahi, Post Narrotola,
Block Daundi, P.S. Daundi, Tahsil and District Balod (C.G.)
(Petitioner)
---- Applicant
Versus
1.M.K. Rawat, Chief Information Commissioner, Chhattisgarh Rajya Suchana Aayog, Sector-19, North Block, Atal Nagar, Raipur, District Raipur
2. Ashok Kumar Agrawal, State Information Commissioner, Chhattisgarh Rajya Suchana Aayog, Sector-19, North Block, Atal Nagar, Raipur, District Raipur (C.G.) (Contemnors)
---- Non-applicants For Petitioner: Mr. Tarun Dansena, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 06/02/2019
1. Learned counsel for the petitioner submits that the State Information Commission has not decided the matter within the period of three months, as directed by this Court on 25-7-2018.
2. The State Information Commission is directed to comply the order dated 25-7-2018 expeditiously, as directed earlier.
3. A copy of this order be sent to the State Information Commission.
4. The contempt case stands closed.
Sd/-
(Sanjay K. Agrawal) Judge Soma