Chattisgarh High Court
Smt. Shashi Sahu vs M. Geeta 21 Mcc/126/2018 Shantilal Vs.A ... on 16 February, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 36 of 2017
• Smt. Shashi Sahu W/o Late Shri Yudhisthir Sahu, Aged About 40
Years R/o Village And Post Tusma, Police Station Sheorinarayan,
Civil And Revenue District Janjgir-Champa, Chhattisgarh
---- Petitioner
Versus
1. M. Geeta Secretary, Women And Child Development Department,
Dau Kalyan Singh Bhawan, Raipur, District Raipur, Chhattisgarh
2. Indrajeet Barman, Additional Collector, District Janjgir-Champa,
Chhattisgarh
3. J. P. Sahu, Chief Executive Officer, Janpad Panchayat Navagarh,
District Janjgir-Champa, Chhattisgarh
4. R. S. Nayak, Ex-Chief Executive Officer, Janpad Panchayat,
Navagarh, District Janjgir-Champa, Chhattisgarh
5. G.S.Nayak, Ex-Chief Executive Officer, Janpad Panchayat,
Navagarh, District Janjgir-Champa, Chhattisgarh, Now Attached
To District Janjgir-Champa, Chhattisgarh
6. Bajrang Sande, Project Officer, Integrated Child Development
Project, Janjgir, District Janjgir-Champa, Chhattisgarh
7. Ravi Sharma, Ex-Project Officer, Integrated Child Development
Project, Janjgir, District Janjgir Champa, Now Working At Pali,
District Korba, Chhattisgarh
---- Respondents
For Petitioner Shri Himanshu Sinha, Advocate For Respondent No.6 Shri B. Gopa Kumar, Advocate Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 16/02/2018
1. Learned counsels for the parties would jointly submit that the contempt has been purged.
2. In view of the statement made, the contempt petition stands disposed of.
Sd/-
Judge Prashant Kumar Mishra Nirala