Dr. Sanjay Tiwari vs Smt. Sharda Verma
2025 Latest Caselaw 133 Chatt

Citation : 2025 Latest Caselaw 133 Chatt
Judgement Date : 6 May, 2025

Chattisgarh High Court

Dr. Sanjay Tiwari vs Smt. Sharda Verma on 6 May, 2025

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             HIGH COURT OF CHHATTISGARH AT BILASPUR
                            CONT No. 771 of 2023

 DR. (MRS) ALPANA DUBEY versus SHRI SIDDHARTH KOMAL PARDESHI


                       CONT/772/2023, CONT/939/2023

                                Order Sheet



06/05/2025             CONT No. 771/2023 and CONT No. 772/2023
                   Mr. L.C. Patne and Mr. Pranjal Agrawal, counsel for the
             applicants.
                   Mr. Chandresh Shrivastava, counsel for the respondents

No.1, 2, 4 to 6.

Mr. Amrito Das, counsel for the respondents No.3, 7 & 8. Heard on I.A. No.01/2025, application for impleadment of Shri S. Bhartidasan as respondent No.9; I.A. No.02/2025, application for amendment in the cause title; I.A. 06/2025, application for impleadment in respect of respondent No.10 & 11 as proposed respondent and; I.A. No.07/2025, application for amendment in the cause title.

Aforesaid four applications filed in CONT No.771/2023 are also filed in CONT No.772/2023 for seeking similar prayer as I.A. 10/2025, I.A. No.11/2025, I.A. No.13/2025 and I.A. No.14/2025.

Learned counsel for the respondents have no objection to allow the aforesaid applications.

On due consideration, aforesaid applications are allowed. Let necessary amendment be carried out in the cause title of CONT No. 771/2023 and CONT No. 772/2023 within a period of 10 days from today.

Let notice be issued to the newly added respondents No.9, 10 & 11 by ordinary post as well as registered post. P.F. as per rules.

Mr. Rajendra Patel, counsel appears on behalf of Mr. Sunil Sahu, counsel for the applicants.

Mr. Amrito Das, counsel for the respondents No.1 & 2. None appears for the respondent No.3, though served. Aforesaid all three contempt cases are connected, in which, despite relief granted by this Court and SLP as well as review petition preferred before the Hon'ble Apex Court have been dismissed, State has not complied with the judgment dated 06.01.2023 passed by this Court read with order dated 09.02.2023.

It seems that respondent authorities are hiding behind the curative petition, which is said to be filed by respondents before the Hon'ble Apex Court despite no any stay order passed by Hon'ble Apex Court. Respondent Authorities are again directed to comply with the aforesaid order passed by the co-ordinate bench.

List these cases in the week commencing 23rd June, 2025.

Sd/-

(Naresh Kumar Chandravanshi) Judge

Rukhsar

Digitally signed by RUKHSAR RUKHSAR BANO BANO Date: