Bhagwat Singh vs Shri Navneet Bhasin ...
2023 Latest Caselaw 18078 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                        CONC No. 2228 of 2022
                                       (BHAGWAT SINGH Vs SHRI NAVNEET BHASIN SUPERINTENDENT OF POLICE)

                           Dated : 30-10-2023
                                    Shri D.K. Pandey - Advocate for the applicant.

                                    Shri Ankit Agrawal - Advocate for the respondent.

Shri Navneet Bhasin, is present in the Court in terms of the order dated 29.09.2023.

Heard on IA No.16657/2023, which is an application for cancellation of

warrant and recalling of the order dated 29.09.2023.

On due consideration, the same is allowed. Accordingly, the order dated 29.09.2023 is recalled. Learned counsel for the respondent contends that assailing the order passed in W.P. No.12867/2016, a writ appeal vide W.A.No.1352/2022 has been preferred by the State and the same has been heard finally on 25.10.2023 and the matter is reserved for pronouncement of judgment.

Considering the aforesaid fact, hearing of this contempt petition is deferred for a period of three weeks.

List the matter in the week commencing 28.11.2023. The personal appearance of respondent is dispensed with for the time being.

(MANINDER S. BHATTI) JUDGE

mn

Signature Not Verified Signed by: MANOJ NAIR Signing time: 10/31/2023 12:21:30 PM