Chattisgarh High Court
Chhattisgarh State Electricity Board ... vs Ankit Anand 17 Cont/323/2018 Ganga Ram ... on 18 April, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 335 of 2018
Chhattisgarh State Electricity Board Pensioners Association (A Society
Registered under the Societies Registration Act vide Registration Number
Chhattisgarh State - 14) through its President Shri N. Mall, aged about 79
years, S/o Shri Netranand Mall, J-324 Opposite Primary School, Tilak Nagar,
Gudhyari, District Raipur, Chhattisgarh
---- Petitioner
Versus
Ankit Anand, Managing Director, The Chhattisgarh State Power Holding
Company Limited, Daganiya, District Raipur (C.G.)
---- Respondent
For Petitioner : Mr. B. P. Singh, 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 18.01.2018 passed in W.P.(S) No. 6792 of 2008.
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 18.01.2018 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 18.01.2018 in its letter and spirit expeditiously.
25. With the aforesaid direction, the contempt case stands finally disposed of.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka