Chattisgarh High Court
Ishwar Singh Rathore vs Bal Kishan Chandora 10 Cont/829/2018 ... on 14 August, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 822 of 2018
Ishwar Singh Rathore, aged about 41 years, S/o Late Laxmi Prasad
Rahtore, R/o Village Hardibazar, Tahsil Pali, District Korba (C.G.)
---- Petitioner
Versus
1. Bal Kishan Chandora, General Manager, South Eastern Coalfields
Limited, Dipka Area, P.O. Pragtinagar, District Korba (C.G.)
2. A. P. Panda, Managing Director, Acting Additional Charge, Head
Quarter at Seepat Road, Bilaspur, District Bilaspur (C.G.)
---- Respondents/ Contemnors
For Petitioner : Mr. Sushobhit Singh, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 14/08/18 Heard.
1. This contempt petition has been filed by the petitioner herein, alleging non-compliance of this Court's order dated 20.02.2018 passed in WP(C) No. 485 of 2018.
2. After hearing learned counsel appearing for the petitioner, I deem it appropriate to give one opportunity to the respondents/contemnors in the writ petition No. WP(C) No. 485 of 2018 to ensure compliance of this Court's order dated 20.02.2018.
3. The petitioner may also make additional representation along with the copy of this order within ten days from today before the respondents and, in turn, the respondents in the writ petition shall ensure the compliance of this 2 Court's order dated 20.02.2018 in its letter and spirit expeditiously.
4. With the aforesaid direction, the contempt case stands finally disposed of.
SD/-
(Sanjay K. Agrawal) Judge Priyanka