Madhya Pradesh High Court
J. Sameer Lakra vs Dr. Jagdish Chandra Jatiya on 15 October, 2019
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1
Conc No.2033/2019
THE HIGH COURT OF MADHYA PRADESH
Conc No.2033/2019
(J. Sameer Lakra Vs. Dr. Jagdish Chandra Jatiya)
Jabalpur, dated: 15.10.2019
Shri Brajesh Choubey, learned counsel for the
petitioner.
Shri Sunil Kukmar Verma, learned counsel for the
respondent.
The order passed by this Court in Writ Petition No.14300/2019 on 23.07.2019 has given rise to this contempt petition.
The order dated 23.07.2019 passed in the aforesaid writ petition sought to be complied with without bringing the actual and existing facts on the date of granting interim relief, therefore, no case of contempt is made out. It is well settled principle of law that if any order is obtained by suppressing material fact and misleading the Court, the Authority is not under obligation to implement the said order and in such a circumstance, no case of contempt is made out.
Thus, the contempt petition filed by the petitioner stands dismissed.
(SANJAY DWIVEDI) JUDGE Devashish DEVASHISH MISHRA 2019.10.19 11:05:35 +05'30'