Patna High Court - Orders
M/S Bhagwati Coke Industries Pvt. Ltd. & ... vs The Central Coal Fields Ltd. & on 22 September, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
MJC No.131 of 2010
M/S BHAGWATI COKE INDUSTRIES PVT. LTD. & ORS.
Versus
THE CENTRAL COAL FIELDS LTD. &
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9. 22.9.2010This Court in the present contempt matter has constantly shown indulgence to the opposite parties when it was stated on their behalf that an L.P.A. had been filed challenging the order under contempt and on dismissal of the L.P.A. when a statement was made that the S.L.P. had also been filed against the said order. The opposite parties were given sufficient time till they exhausted their remedies against the order under contempt and after dismissal of the L.P.A. and the S.L.P, this Court directed the opposite parties on 28.7.2010 to comply with the order positively within three weeks and again on 25.8.2010. On the prayer of learned counsel for the opposite parties further three weeks' time was granted as a last indulgence, but the order has still not been complied with.
The opposite party No.2, General Manager (Sales and Marketing), Central Coal Fields Ltd., Darbhanga House, Ranchi is directed to file his show cause as to why proceedings of contempt be not initiated against him.
-2-Put up on 6.10.2010, by which the show cause must be positively filed.
VPS ( Ramesh Kumar Datta, J. )