Jagdish Dhakad vs Smt. Gauri Singh Principal ...
2021 Latest Caselaw 3181 MP

                                  1
                THE HIGH COURT OF MADHYA PRADESH
                          Conc No.1615/2019
            (JAGDISH DHAKAD & ORS. VS. SMT. GAURI SINGH &
                               ORS.)
                                     Lok Adalat
                              Through Video Conferencing

         Gwalior, Dated : 10-07-2021

               Shri Alok Sharma, learned counsel for the respondent No.1.

By order dated 11/01/2019 passed in W.P.No.604/2019

following order was passed:-

"In case such a representation is filed, the Competent Authority is directed to decide the representation in the light of the judgment rendered by this Court as well as the circular of the State Government and pass a reasoned and speaking order within a period of three months from the date of receipt of the representation along with the certified copy of the order passed today."

The respondents have filed their compliance report and have

pleaded that the case of the petitioner has been rejected by order dated

09/10/2019.

Accordingly, this contempt petition is dismissed as

infructuous with liberty to the petitioner that if so advised, then he

can assail the order before appropriate forum.

         (G.S. Ahluwalia)                                          (K.S. Tomar)
             Member                                                  Member

Pj'S/-




     PRINCEE BARAIYA
     2021.07.14
     16:15:23 +05'30'