Bhagwan Das vs Shri Malay Shrivastava
2021 Latest Caselaw 8652 MP

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                                 THE HIGH COURT OF MADHYA PRADESH
                                             CONC No. 3094/2019
                             (BHAGWAN DAS Vs SHRI MALAY SHRIVASTAVA AND OTHERS)


                                                    Lok Adalat

                       Gwalior, Dated : 11-12-2021

                             Shri F.A. Shah, Counsel for respondents No.3 & 4.

By order dated 08.12.2018 passed in Conc. No.689/2016, the

matter was disposed of in the terms of order passed in case of Balram

Vs. Shri Pramod Agrawal and others : Conc No.234/2016 decided

on 13/11/2018, by which the respondents therein were directed to

decide the claim of petitioner in the light of judgment passed by

Hon'ble Supreme Court in the case of Ram Naresh Rawat vs.

Ashwini Ray & Others reported in [(2017) 3 SCC 436].

The compliance report has been filed and it is submitted by

Counsel for respondents No.3 & 4 that arrears have been paid.

Accordingly, nothing survives in this contempt petition.

Accordingly, contempt petition is dismissed as infructuous.

However, liberty is granted to the applicant that if he still feels

aggrieved by the said order, he can assail the same before appropriate

forum.

                       (G.S. Ahluwalia)                                     (V.K. Bhardwaj)
                          Member                                               Member


Aman
 AMAN TIWARI
 2021.12.13 16:45:16
 +05'30'