Manmohan Soni vs Shri Manish Singh
2023 Latest Caselaw 20763 MP

Madhya Pradesh High Court

Manmohan Soni vs Shri Manish Singh on 7 December, 2023

Author: Anand Pathak

Bench: Anand Pathak

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                       CONC No. 6442 of 2023
                                              (MANMOHAN SONI Vs SHRI MANISH SINGH AND OTHERS)

                           Dated : 07-12-2023
                                   None for the petitioner.

                                   The instant contempt petition has been filed for alleged non-compliance
                           of the order dated 18-04-2023 passed in W.P.No.8787/2023.
                                   Matter pertains to dichotomy between the judgment passed by the
                           Division Bench of this Court in the case of Rahisha Begum Vs. State of M.P.
                           and others, (2010) 4 MPLJ 332 and the judgment of Full Bench of this

                           Court in the case of Mamta Shukla Vs. State of M.P., 2011 (3) MPLJ 210.
                                   Shri Vivek Khedkar and Shri Shailendra Singh Kushwah, Advocates,
                           who are present in the Courtroom are directed to accept notice on behalf of the
                           respondents and address on the question of said dichotomy and thereafter file

reply / compliance report within a period of two weeks.

Copy of two sets of petition be supplied to Shri Vivek Khedkar and Shri Shailendra Singh Kushwah, Advocates within two days.

Office is directed to reflect the name of Shri Vivek Khedkar and Shri Shailendra Singh Kushwah, Advocates in the cause list on behalf of the

respondents.

List the matter on 18-12-2023.

(ANAND PATHAK) JUDGE

Anil*