Dr. (Smt.) Sheela Bhadoriya vs Shri Anupam Rajan
2022 Latest Caselaw 7390 MP

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                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                      Lok Adalat
                                                                   CONC No. 959 of 2020
                                                   (DR. (SMT.) SHEELA BHADORIYA Vs SHRI ANUPAM RAJAN AND OTHERS)

                                       Dated : 14-05-2022
                                              Shri Mukesh Kumar Mishra, counsel for the petitioner.
                                              Learned counsel for the petitioner prays for listing of this case before the
                                       regular Bench on the ground that petitioner is also entitled to get the benefits
                                       which have been extended by the respondents vide order Annexure R-1 from

the date of judgment of Sobhana Parmar Vs. State of M.P. & others W.A.

No. 323/2019 whose case was decided by the respondents vide order dated 6/01/2020 oblivious of the fact that ratio of judgment of the High Court is that uncommunicated A.C.Rs could not be acted upon as has been held in the case of Sobhana Parmar (supra).

Accordingly, the contempt petition be listed before the regular Bench in its usual course.

                                            (VIVEK AGARWAL)                                     (JAIDEEP SIRPURKAR )
                                                 MEMBER                                              MEMBER

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Digitally signed by VAIBHAV YEOLEKAR Date: 2022.05.18 12:37:07 IST