Chattisgarh High Court
Smt. Smita Gupta vs Mohan Pawar 20 Wa/275/2017 Smt. Nilima ... on 1 October, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 1039 of 2018
Smt. Smita Gupta W/o Shri Prabhat Kumar Gupta, Aged About 39 Years
R/o Gandhi Ward No. 9, Mungeli, Tahsil Mungeli, Civil And Revenue District
Mungeli Chhattisgarh., District : Mungeli, Chhattisgarh ---- Petitioner
Versus
1. Mohan Pawar The Chhattisgarh State Information Commissioner, 1st Floor,
Indravati Khand, Shastri Chawk, Raipur, Civil And Revenue District Raipur
Chhattisgarh., District : Raipur, Chhattisgarh
2. Sanjula Sharma The First Appellate Authority, District Program Officer,
Women And Child Development, Mungeli, Civil And Revenue District
Mungeli Chhattisgarh., District : Mungeli, Chhattisgarh
3. Sheikh Mohammad Shamim The Public Information Officer / The Officer In
Charge Vikas Mandali Association Trust Mungeli, Bada Bazar, Mungeli,
Tahsil Mungeli, Civil And Revenue District Mungeli Chhattisgarh.
(Contemnors), District : Mungeli, Chhattisgarh
---- Respondents/ Contemnors
For Petitioner : Mr. Paras Mani Shrivas, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 01/10/2018 Heard.
1. This contempt petition has been filed by the petitioner herein, alleging non-compliance of this Court's order dated 11.10.2017 passed in WPC No. 2763 of 2017.
2. After hearing learned counsel appearing for the petitioner, I deem it appropriate to give one opportunity to the respondents/contemnors in the writ petition No. 2763 of 2017 to ensure compliance of this Court's order dated 11.10.2017.
3. The petitioner may also make additional representation along with the copy of this order within ten days from today before the respondents and, in 2 turn, the respondents shall ensure the compliance of this Court's order dated 11.10.2017 in its letter and spirit expeditiously.
4. With the aforesaid direction, the contempt case stands finally disposed of.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka