HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 24 Case :- CONTEMPT No. - 2019 of 2015 Applicant :- Rajesh Rai Opposite Party :- Sudarsha Awasthi Counsel for Applicant :- R.D. Shahi,P.K. Rai Hon'ble Dr. Devendra Kumar Arora,J.
Heard.
Petitioner has filed instant contempt petition alleging willful non-compliance of the order dated 16.7.2015 passed in Criminal Revision No. 424 of 2015, Sudarsha Awasthi vs. State of U.P. and another.
Vide order dated 16.7.2015, the Hon'ble Court has directed that ' till the next date of listing the parties shall maintain status-quo in respect of property in dispute" and the said interim order has been extended time to time and is operative till date.
Counsel for the petitioner submits that a first Information Report has been lodged by the opposite party at PS Husainganj, District Lucknow, and a perusal of the same would reveal that opposite party had deployed five labourers and was disturbing the status-quo by trying to raise some constructions, which shows that opposite party is flouting the order with impunity.
After considering the submissions of the petitioner and perusal of record, prima-facie a case for contempt is made out.
Issue notice to opposite party fixing 5.11.2015.
On that date opposite party shall appear in person before this court to show cause as to why proceedings under the Contempt of Court may not be initiated for willful disobedience of the order referred to above.
List on 5.11.2015.
Order Date :- 30.9.2015 MH/-