Chandan Singh Sharma vs Shri Rakesh Singh(Deleted) Shri Rajesh ...
2025 Latest Caselaw 9184 MP

Madhya Pradesh High Court

Chandan Singh Sharma vs Shri Rakesh Singh(Deleted) Shri Rajesh ... on 13 September, 2025

Author: Gurpal Singh Ahluwalia

Bench: G. S. Ahluwalia

           NEUTRAL CITATION NO. 2025:MPHC-GWL:21704




                                                          1                          CONC-2587-2019
                           IN    THE       HIGH COURT OF MADHYA PRADESH
                                                 AT GWALIOR
                                                BEFORE LOK ADALAT
                                        HON'BLE SHRI JUSTICE G. S. AHLUWALIA
                                                         &
                                        SHRI VIRENDRA SINGH PAL, ADVOCATE
                                             ON THE 13th OF SEPTEMBER, 2025
                                      CONTEMPT PETITION CIVIL No. 2587 of 2019
                                         CHANDAN SINGH SHARMA
                                                 Versus
                           SHRI RAKESH SINGH(DELETED) SHRI RAJESH RAJORA AND
                                                OTHERS
                          Appearance:
                             None for the petitioner.
                             None for the respondents.

                                                              ORDER

This contempt petition has been filed complaining non- compliance of order dated 24/07/2012 passed in W.P.No.4194/2012 and order dated 24/08/2018 in Conc No.1650/2018.

Respondents have filed their response and have stated that by order dated 24/08/2018 passed in contempt petition No.1650/2018,

petitioner was granted liberty to file fresh representation in the light of judgment passed by Supreme Court in the case of Ram Naresh Rawat Vs. Ashwini Ray reported in 2017 (Vol 3) SCC 436. It is mentioned in the reply that representation made by petitioner has already been dismissed by order dated 23/06/2025.

Accordingly, this contempt petition is dismissed with liberty

NEUTRAL CITATION NO. 2025:MPHC-GWL:21704

2 CONC-2587-2019 petitioner that if he so aggrieved by rejection of this representation, then he shall be at liberty assail the same before appropriate forum.

                                  (G. S. AHLUWALIA)                       (VIRENDRA SINGH PAL)
                                        MEMBER                                  MEMBER
                          PjS/-