Chattisgarh High Court
A. L. Paul vs Shailbala Martin 40 Cont/249/2018 Veer ... on 27 March, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CONT No.839 of 2018
A. L. Paul Versus Shailbala Martin
CONT/249/2018,CONT/252/2018,CONT/397/2018,CONT/405/2018,CONT/496/201
8,CONT/515/2017,CONT/526/2017,CONT/530/2017,CONT/539/2017,CONT/541/2
017,CONT/542/2017,CONT/544/2017,CONT/545/2017,CONT/546/2017,CONT/547
/2017,CONT/554/2017,CONT/561/2017,CONT/579/2017,CONT/655/2018,CONT/7
08/2018,CONT/709/2018,CONT/711/2018,CONT/719/2018,CONT/725/2018,CONT
/728/2018,CONT/761/2018,CONT/828/2018,CONT/836/2018,CONT/837/2018,CO
NT/844/2018,CONT/879/2018,CONT/885/2018,CONT/891/2018,CONT/930/2018,
CONT/962/2018,CONT/972/2018,CONT/978/2018,CONT/1029/2018,CONT/1063/2
018,CONT/1081/2018,CONT/1166/2018,CONT/1167/2018,CONT/1168/2018,CON
T/1176/2018,CONT/1181/2018,CONT/1193/2018,CONT/1195/2018,CONT/1201/20
18,CONT/1202/2018,CONT/1205/2018,CONT/1219/2018,CONT/1223/2018,CONT/
1227/2018,CONT/1229/2018,CONT/1230/2018,CONT/1242/2018,CONT/1246/201
8,CONT/1248/2018,
27.03.2019 Shri Vivek Kumar Agrawal, counsel for the Petitioner.
Shri Varun Sharma, counsel for the Respondent.
Heard on IA No.02/2019, an application for exemption from personal appearance.
Vide order dated 25.01.2019, this Court has directed that if necessary direction as contained in the order passed by this Court is not being complied with, the Respondent shall remain present before this Court today. However, the Respondent did not appear and the said application has been filed for exemption from her personal appearance.
One due consideration of the reasons mentioned therein, particularly at paragraphs-1 & 4 of the said application, I am inclined to allow the same. The Respondent is exempted from her personal appearance.
Also heard on IA No.01/2019, an application for extension of time.
One due consideration of the reasons mentioned therein, the same is allowed. A further period of four weeks' time is hereby granted to the Respondent for complying with the oder passed by this Court, else she shall remain present before this Court on 29.04.2019.
Shri Sharma submits that he has already moved an application i.e. IA No.03/2019 for impleadment of Dr. Manoj Govil and one Tejaswi S Nayak as party Respondents in this Contempt Petition.
The said application shall be considered on the next date of hearing.
Post this matter thereafter along with other connected matters.
Sd/-
(Sanjay Agrawal) Judge Priya