Chattisgarh High Court
Ganga Ram Sahu vs Smt. Anupriya Mishra 18 Mcrca/84/2018 ... on 18 April, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 323 of 2018
Ganga Ram Sahu S/o Bhagwat Prasad Sahu, aged about 48 years, R/o
Village Bhatilikhurd, Tahsil Mungeli, District Mungeli, (C.G.) ---- Petitioner
Versus
Smt. Anupriya Mishra, Chief Executive Officer, Janpad Panchayat, Mungeli,
District Mungeli, (C.G.) ---- Respondent
For Petitioner : Mr. Purshottam Das, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 18/04/18 Heard.
2. This contempt petition has been filed by the petitioner herein, alleging non-compliance of this Court's order dated 10.01.2018 passed in W.P.(S) No. 264 of 2018.
3. After hearing learned counsel appearing for the petitioner, I deem it appropriate to give one opportunity to the respondent/contemnor to ensure compliance of this Court's order dated 10.01.2018 passed by this Court.
4. The petitioner may also make additional representation along with the copy of this order within ten days from today before the respondent and, in turn, the respondent shall ensure the compliance of this Court's order dated 10.01.2018 in its letter and spirit expeditiously.
5. With the aforesaid direction, the contempt case stands finally disposed of.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka