SHRI MADHUKAR KHERNAR Vs. ASHOK KUMAR SHAH

JUDGEMENT

(1.) Heard.

(2.) Regard being had to the similitude in the controversy involved in the present cases, the contempt petitions were analogously heard and by a common order, they are being disposed of by this Court. Facts of Contempt Petition No. 464/2015 are narrated hereunder.

(3.) The petitioner before this Court has filed this present contempt petition alleging non compliance of the order dated 31/10/2014 passed in Writ Petition No. 6116/2014 (Nanubhau Patil Vs. State of Madhya Pradesh).