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Rajendra Kumar Sharma vs Shri Sanjay Goyal (Deleted) Rahul ...
2023 Latest Caselaw 7701 MP

Citation : 2023 Latest Caselaw 7701 MP
Judgement Date : 10 May, 2023

Madhya Pradesh High Court
Rajendra Kumar Sharma vs Shri Sanjay Goyal (Deleted) Rahul ... on 10 May, 2023
Author: Milind Ramesh Phadke
                                    1
            IN THE HIGH COURT OF MADHYA PRADESH
                         AT GWALIOR
                            CONC No. 275 of 2017
   (RAJENDRA KUMAR SHARMA Vs SHRI SANJAY GOYAL (DELETED) RAHUL JAIN (DELETED) SHRI
                                   BHARAT YADAV)

Dated : 10-05-2023
      Shri Mahesh Goyal - Advocate for the petitioner.

      Shri A.K. Nirankari - Proxy Counsel on behalf of Shri Rohit Mishra
Advocate for the respondents.

The present petition arises out of the order dated 07.09.2016 whereby the Collector, Gwalior was directed to execute RRC which has been issued by the

Labour Court. Approximately Seven years have passed since the order was passed by this Court, but till date the order has not been complied with.

Today Shri A.K. Nirankari- Advocate appearing as Proxy Counsel on behalf of Rohit Mishra submits that the amount is to be recovered from the water resource department and it has been informed that the water resource department has moved an application before the Labour Court for modification of the RRC issued by the Labour Court.

From the order impugned herein, it appears that water resource department was judgment debtor against which RRC has been issued for Rs.

7, 51,636/- vide order dated 07.06.2012 of the Labour Court. Since the said amount was not payed, the petitioner had filed W.P. No. 3246 of 2013 before this Court which came to be decided on 07.09.2016, whereby the Collector concerned was directed to get RRC executed within a period of three months, but till date the said RRC has not been executed.

Since the order of this Court has not been complied with, this Court is left with no other choice, but to direct the incumbent as Collector at the time of passing of the order by this Court on 07.09.2016 i.e. Shri Sanjay Goyal and

present incumbent on the post of Collector Gwalior to remain present before this Court on the next date of hearing.

List the matter on 15th of June, 2023.

(MILIND RAMESH PHADKE) JUDGE

ar

ABDUR RAHMAN 2023.05.12 18:58:26 +05'30'

 
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