Balendu Yadav vs The State Of Madhya Pradesh
2021 Latest Caselaw 3455 MP

                                                                 1                             CONC-1479-2020
                                          The High Court Of Madhya Pradesh
                                                    CONC-1479-2020
                                           (BALENDU YADAV Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                8
                                Jabalpur, Dated : 19-07-2021
                                       Heard through Video Conferencing.
                                       Mr. Rama Shankar, Advocate for the petitioner.
                                       Mr. Ashish Anand Bernard, learned Deputy Advocate General for the
                                respondents/State.

Despite the fact that a period of more than one and a half year had

already gone after passing of the impugned judgment by this Court in W.A. No. 2003/2019 dated 16.12.2019, so far compliance has not been made, although only three months time was granted for compliance of the order.

This Court on 19.02.2021 granted the respondent last opportunity to file compliance report within two weeks. Thereafter on 12.03.2021 again as a last opportunity Shri Ashish Anand Bernard, learned Deputy Advocate General prayed for and was granted four weeks time to file the compliance report.

Under these circumstances, one more opportunity is granted to the

respondent to make compliance by 31.08.2021, failing which the respondents shall personally appear before this Court and explain as to why they shall not be proceeded against for willful and deliberate disobedience of the order passed by this Court.

List on 01.09.2021.

                                       (MOHAMMAD RAFIQ)                      (SATYENDRA KUMAR SINGH)
                                        CHIEF JUSTICE                                     JUDGE


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Date: 2021.07.22 10:58:00 IST