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Bhaulal Dhiwar Vs Om Prakash Chaudhary

Case No: CONT No. 508 Of 2018

Date of Decision: June 18, 2018

Hon'ble Judges: Sanjay K. Agrawal, J

Bench: Single Bench

Advocate: Sushil Dubey

Final Decision: Disposed Of

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Judgement

Sanjay K. Agrawal, J

1. Heard.

2. This contempt petition has been filed by the petitioner herein, alleging non-compliance of this Court's order dated 26.04.2018 passed in W.P.(C) No.

1171 of 2018.

3. After hearing learned counsel appearing for the petitioner, I deem it appropriate to give one opportunity to the respondent/contemnor to ensure

compliance of this Court's order dated 26.04.2018 passed by this Court.

4. The petitioner may also make additional representation along with the copy of this order within ten days from today before the respondent and, in

turn, the respondent shall ensure the compliance of this Court's order dated 26.04.2018 in its letter and spirit expeditiously.

5. With the aforesaid direction, the contempt case stands finally disposed of.