Abhishek Solanki vs Shivam Kishen Kak, V.C., Maha Maya ...
2013 Latest Caselaw 919 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1801 of 2013
 

 
Petitioner :- Abhishek Solanki
 
Respondent :- Shivam Kishen Kak, V.C., Maha Maya Technical University
 
Petitioner Counsel :- B.K. Solanki
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Heard learned counsel for the applicant.

This contempt application arose for alleged non-compliance of judgment and order dated 18.1.2013 passed in writ petition-C No.2777 of 2013. By the decision of the said petition a direction was given to the petitioner to ventilate his grievance before the respondent no. 5 and further direction was given to respondent no. 5 to decide the representation made by the petitioner within a period of four weeks after affording opportunity of hearing to all concerned. The petitioner filed a certified copy of the order alongwith representation dated 1.2.2013.

Case of the applicant is that till date no action has been taken by the respondents on the application of the petitioner. The applicant has made out a case for contempt under Section 12 of the Contempt of Courts Act.

However, it is directed that the opposite party shall take  a decision on the  application of the petitioner  dated 1.2.2013 within a period of three weeks from the date  a certified copy of  this order is produced before him or else    the  Court   would  have no option   but to proceed   for   contempt under  Section 12 of the  Contempt  of  Courts  Act.

The applicant  shall inform   about the direction  passed today  alongwith certified copy of this order within a period of  ten days  from today.

List on 28.5.2013.

Order Date :- 15.4.2013

P.P.