Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5]

Chattisgarh High Court

Dr. Pankaj Verma vs Shri Subrat Sahoo 17 Cra/573/2018 ... on 3 August, 2018

Author: Prashant Kumar Mishra

Bench: Prashant Kumar Mishra

                                                                                      NAFR

                        HIGH COURT OF CHHATTISGARH, BILASPUR

                                      CONT No. 227 of 2018

              1. Dr. Pankaj Verma S/o Shri Rajendra Verma Aged About 28 Years R/o
                 Pachpedi Naka, Ring Road No.1, Nav-Jivan Society At Raipur, District
                 Raipur, Chhattisgarh

              2. Dr. Prashant Kumar Gupta S/o Shri Ravi Shankar Gupta Aged About
                 29 Years R/o Mabhitrakar Office, Behind Ware House Road, Bilaspur,
                 District Bilaspur, Chhattisgarh

              3. Dr. Junaid Malik S/o Shri Mohd. Mustak Malik Aged About 30 Years
                 R/o Marwahi, District Bilaspur, Chhattisgarh

                                                                             ---- Petitioner

                                              Versus

              1. Shri Subrat Sahoo Secretary, Department Of Health And Family
                 Welfare Government Of Chhattisgarh, Mahanadi Bahwan, Mantralaya
                 New Raipur, Chhattisgarh 492002

              2. Smt. Ranu Sahu Director, Directorate Of Health Services 3rd Floor,
                 Indrawati Bhawan, Mantralaya, New Raipur, Chhattisgarh 492002

                                                                          ---- Respondents

For Petitioners Dr. S. K. Pandey, Advocate For Respondents Shri Shashank Thakur, Advocate Contemnors/respondents are present. Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 03/08/2018

1. Learned counsel for the parties would jointly submit that the contempt has been purged.

2. In view of the statement made, no further steps need to be taken in this contempt petition. It is accordingly disposed of.

Sd/-

Prashant Kumar Mishra Judge Nirala