Madhya Pradesh High Court
Som Prakash Chanana vs Shri Dinesh Kumar on 13 September, 2017
CONC-1279-2016
(SOM PRAKASH CHANANA Vs SHRI DINESH KUMAR)
13-09-2017
Shri R.D.Sharma, learned counsel for the petitioner.
Shri V.K.Jha, learned counsel for the respondents, prays for
and is granted four weeks' time to file compliance report.
Shri Sharma is directed to examine and enlighten this Court that how respondent No.2, who was not a party in the writ petition, could have been impleaded as a party in the contempt petition. He may file his response in this regard on or before the next date.
List after four weeks.
(VIVEK AGARWAL) JUDGE ms/-