Gaurav Shrivasatva vs Shri Vivek Sharma
2025 Latest Caselaw 5284 MP

Madhya Pradesh High Court

Gaurav Shrivasatva vs Shri Vivek Sharma on 8 March, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

          NEUTRAL CITATION NO. 2025:MPHC-JBP:11643




                                                               1                         CONC-3065-2024
                              IN     THE       HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                   BEFORE LOK ADALAT
                                           HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                            &
                                           SHRI ADITYA ADHIKARI, SR. ADVOCATE
                                                     ON THE 8 th OF MARCH, 2025
                                          CONTEMPT PETITION CIVIL No. 3065 of 2024
                                                     GAURAV SHRIVASATVA
                                                             Versus
                                                SHRI VIVEK SHARMA AND OTHERS
                           Appearance:
                              Parties through their counsel.

                                                                   ORDER

The present contempt petition has been filed for compliance of judgment/order passed in W.P. No.18878/2020 dated 24.12.2020 whereby this Court directed Station House Officer to consider the complaint filed by petitioner and take appropriate action within a period of 15 days.

Respondents have filed their compliance report in which they have stated that they investigated the matter after registration of the same in Rojnamcha Sanha 051 dated 14.07.2021. The report was submitted to the Superintendent of Police, Katni whereby it has been found that complaint made by petitioner is false.

Counsel for respondents submits that in view of the aforesaid compliance of the order has been made.

However, counsel for petitioner submits that he is not satisfied with the disposal of his complaint.

NEUTRAL CITATION NO. 2025:MPHC-JBP:11643

2 CONC-3065-2024 The present petition is disposed of with a liberty to petitioner to agitate his grievance, if any, in appropriate proceedings permissible under the provisions of law before competent authority/Court.

                                (VIVEK AGARWAL)                                 (ADITYA ADHIKARI)
                                    MEMBER                                           MEMBER
                           vc