Madhya Pradesh High Court
Nisheed Kumar Rawat vs Shri Ashwani Kumar Rai on 24 January, 2017
1 Conc. No. 133/ 2016
24.01.2017
Shri S.K. Sharma, learned counsel for the
petitioner.
Shri R.B.S. Tomar, learned counsel for the
respondents.
Learned counsel for the respondents submits that in compliance to the order dated 07.02.2012, speaking order dated 30.08.2016 (Annexure-R/1) has been passed, which can be assailed by the petitioner if he is aggrieved by the same.
In view of the aforesaid, contempt proceedings are dropped and this contempt petition is disposed of with aforesaid liberty to the petitioner.
(Vivek Agarwal) Judge @PK