Madhya Pradesh High Court
In Ref. Pud No. 596 Dt. 10/03/2017 By Shri ... vs Mr. Virendra Jain on 29 June, 2017
CONCR-1-2017 (IN REF. PUD NO. 596 DT. 10/03/2017 BY SHRI AVI PRASAD (IAS) Vs MR. VIRENDRA JAIN) 29-06-2017
Non-applicant Shri Virendra Jain is present in person. By order dated 19.6.2017 we requested Shri Pushyamitra Bhargava, learned Dy.Advocate General, to argue this matter. Learned Dy.Advocate General has drawn our attention to Section 15(2) of the Contempt of Courts Act, 1971 and submitted that compliance report be called.
Considering the aforesaid, let the matter be placed before the Principal Registrar to submit a report whether the present contempt petition as filed by Shri Avi Prasad, Sub Divisional Magistrate & Sub Divisional Officer (Revenue), Badnagar, District Ujjain is maintainable or not.
List thereafter.
(P.K. JAISWAL) (RAJEEV KUMAR DUBEY)
JUDGE JUDGE