Chakradhar Pathak vs Dr. Alok Shukla
2022 Latest Caselaw 5996 Chatt

                                                 1

                                                                                  NAFR
                      HIGH COURT OF CHHATTISGARH, BILASPUR
                                       CONT No.548 of 2021

             Chakradhar Pathak S/o Late Mathura Pathak, Aged About 75 Years
              Residence Of Behind Tiwari Building, Kedarpur Ambikapur, P.S. And Tahsil
              Ambikapur, District Surguja Chhattisgarh                  ---- Petitioner

                                              Versus

            1. Dr. Alok Shukla, Secretary, Department Of Health And Family Welfare,
               Mahanadi Bhawan, Mantralay, Atal Nagar, District Raipur, Chhattisgarh

            2. Smt. Alarmdmangai D. Secretary, Finance Department, Mahanadi Bhawan
               Mantralay, Atal Nagar, District Raipur, Chhattisgarh

            3. Dr. G. S. Badesha, Director Ayurvedic Yog And Prakritik Chikits, Unani
               Sidhdha And Homeopathy (Ayush) Raipur Near Behind Old Nursing Home
               District Raipur, Chhattisgarh                    ---- Respondents

For Petitioner : Mr. Sunil Tripathi, Advocate For Respondents : Ms. Akanksha Jain, Advocate

Hon'ble Shri Justice P. Sam Koshy Order On Board 23.09.2022

1. Considering the fact that the order, against which the contempt

petition has been filed, has already been assailed by the

respondents by way of a writ appeal i.e. WA No.283/2021 along

with an application for interim relief, in the light of the judgment of

the Hon'ble Supreme Court in the case of Modern Food

Industries (India) Ltd. and another vs. Sachidanand Dass and

another reported in 1995 Supp (4) SCC 465, the instant

contempt petition as of now stands disposed of reserving the right

of petitioner to revive the same subject to the outcome of the

aforementioned writ appeal.

Sd/-

(P. Sam Koshy) Judge Khatai