Surajmal Modi vs Kamlesh Patidar
2024 Latest Caselaw 6139 MP

Madhya Pradesh High Court

Surajmal Modi vs Kamlesh Patidar on 28 February, 2024

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       CONC No. 664 of 2024
                                              (SURAJMAL MODI AND OTHERS Vs KAMLESH PATIDAR)

                          Dated : 28-02-2024
                                   Shri Rajesh Prasad Dubey - Advocate for the petitioners.

                                   Learned counsel for the petitioners contends that in view of the inaction
                          on behalf of the respondent in not awarding additional increment on first of the

month in view of the judgment of Hon'ble Apex Court in Civil Appeal No.2471/2023 titled The Director (Admn. and HR KPTCL and Ors.) Vs. C.P.

Mundinamani & Ors, the cause of action is recurring one and delay in filing the contempt petition is not attracted in view of Article 215 of the Constitution of India.

Issue notice to the respondent on payment of process fee within seven working days by RAD mode.

Notice be made returnable within four weeks

(RAJ MOHAN SINGH) JUDGE

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