Kamta Prasad Tiwari vs Dr. Lalit Verma, Commissioner
2013 Latest Caselaw 550 ALL

Citation : 2013 Latest Caselaw 550 ALL
Judgement Date : 8 April, 2013

Allahabad High Court

Kamta Prasad Tiwari vs Dr. Lalit Verma, Commissioner on 8 April, 2013

Bench: Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1626 of 2013
 

 
Petitioner :- Kamta Prasad Tiwari
 
Respondent :- Dr. Lalit Verma, Commissioner
 
Petitioner Counsel :- Rajendra Prasad Tiwari
 

 
Hon'ble Dilip Gupta,J.

The applicants allege wilful disobedience of the judgment and order dated 26.07.2012 passed by the Court. From a perusal of the application, a prima facie case has been made out.

Issue notice to the opposite party within a week returnable within six weeks by which time a counter affidavit may be filed failing which the charges may be framed after summoning the contemnor.

It is, however, open to the opposite party to comply with the order of the Court and file an affidavit of compliance on or before the next date fixed.

The opposite party need not appear in person at this stage.

Office is directed to send a copy of this order to the opposite party along with the notice.

Order Date :- 8.4.2013