D.S. Jaroliya vs Shri P.A.R. Bende Managing ...
2022 Latest Caselaw 10069 MP

                                                     1
                               IN THE HIGH COURT OF MADHYA PRADESH
                                            AT JABALPUR
                                                   BEFORE
                                     HON'BLE SMT. JUSTICE NANDITA DUBEY
                                             ON THE 21st OF JULY, 2022

                                CONTEMPT PETITION CIVIL No. 34 of 2020

                           Between:-
                           D.S. JAROLIYA S/O LATE SHRI S.P. JAROLIYA ,
                           AGED    ABOUT     67   YEARS, OCCUPATION:
                           RETIRED FROM SERVICE RESIDENT OF PLOT
                           Q-9 SAINIK SOCIETY P.S. GARHA DIST.
                           JABALPUR (MADHYA PRADESH)

                                                                                 .....PETITIONER
                           (NONE )

                           AND

               1.          SHRI P.A.R. BENDE MANAGING DIRECTOR M.P.
                           POWER TRANSMISSION COMPANY BOARD
                           ROOM SHAKTI BHAWAN JABALPUR (MADHYA
                           PRADESH) 482008

               2.          SHRI FD THAKUR CHIEF ENGINEER (HR AND A)
                           MP POWER TRANSMISSION COM. LTD. BLOCK
                           NO.2      FIRST       FLOOR      SHAKTI
                           BHAWAN,JABALPUR    (MADHYA     PRADESH)
                           482008

                                                                              .....RESPONDENTS
                           (SHRI AMIT STHAPAK, ADVOCATE )

                          This petition coming on for admission this day, th e court passed the
              following:
                                                      ORDER

This petition has been filed by the petitioner seeking compliance of the order dated 31.01.2019 passed in WP No.846/2019 whereby this Court has directed the respondent no.2 to decide the representation of the petitioner within Signature Not Verified a period of two months keeping in view the judgment passed by this Court and Signed by: JITIN KUMAR CHOURASIA Signing time: 7/20/2022 5:18:51 PM the order passed by the Apex Court.

As per the compliance report filed by the respondents, the representation of the petitioner has already been decided which is also reflected from Annexures R/1 and R/2.

Considering that substantial compliance of the order dated 31.01.2019 has already been made, the proceedings are dropped. Rule nisi is discharged. The petition is disposed of.

(NANDITA DUBEY) JUDGE jk

Signature Not Verified Signed by: JITIN KUMAR CHOURASIA Signing time: 7/20/2022 5:18:51 PM