STATE OF M P Vs. VIRENDRA SINGH PARIHAR

JUDGEMENT

(1.) Shri M. P. S. Raghuvanshi, Additional Advocate General, for appellants. SHRI Prashant Sharma, Advocate, for respondent No. 1. Heard. This appeal has been filed against the order dated 4-11-2011 passed by the learned Single Judge of this Court in Contempt Petition No. 203/2010.

(2.) Learned Single Judge has observed in the order under appeal that how State Government be not categorized as compulsive litigant and ordered issuance of notice against Principal Secretary of Law and Legislative Affairs and Principal Secretary, GAD.

(3.) Against the aforesaid order a writ appeal was filed, which was also dismissed. Thereafter, the State filed a Special Leave Petition before the Apex Court on 15-11-2011 which was registered as SLP (Civil) No. 36153/2011.