Madhya Pradesh High Court
Devendra Kumar Jain vs Mr. R.K. Chouksey Judgement Given By: ... on 2 January, 2014
1
Conc. 2127/2013
2/1/2014.
Shri Praveen Verma, learned counsel
for the petitioner.
Smt. Gulab Patel, learned counsel for
the respondents.
Considering the fact that vide order Annexure R/1 dated 7.8.2013, the claim of the petitioner has been considered and rejected, no further indulgence in the matter is called for. In W.P. No.18473/2012 on 26.7.2013, this Court had only directed the respondents to consider the claim of the petitioner and decide it by a reasoned order expeditiously. The respondents having decided the matter by indicating various reasons as is indicated in the order passed on 7.8.2013 filed as Annexure R/1 on the ground of improper consideration, no case for initiating action for contempt is made out. In case petitioner is aggrieved by the manner in which consideration is made, it gives fresh cause to the petitioner to initiate action and challenge the order Annexure R/1 but not a case for initiating action for contempt.
Accordingly, finding no case made out for initiating action for contempt, respondents are discharged from the proceeding and the application dismissed with liberty to the 2 Conc. 2127/2013 petitioner to challenge the action afresh in accordance with law.
(Rajendra Menon) Judge mrs.mishra