Avnish Kumar vs Sri Vijay Kumar Gupta & 2 Ors.
2013 Latest Caselaw 4921 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1715 of 2013
 

 
Applicant :- Avnish Kumar
 
Opposite Party :- Sri Vijay Kumar Gupta & 2 Ors.
 
Counsel for Applicant :- P.S. Pandey
 

 
Hon'ble Ajai Lamba,J.

This petition seeks initiation of proceedings under the Contempt of Courts' Act 1971 against the respondent-contemners for willful disobedience of order dated 21.5.2013 rendered in Review Petition (Defective) No.588 of 2012.

The order at issue was passed in review of earlier order passed by this court.  The order does not specify any time limit for its implementation.  The order was passed in May 2013 and, therefore, it would have been conveyed to the respondents sometime in early June 2013.  At this point in time this court is not able to conclude even prima facie that there has been willful disobedience of the order of this court.  Under the circumstances, this petition is disposed of at this stage.

However, this court trusts that the respondents shall take note of the directions of this court and do the needful.

Order Date :- 5.8.2013

A.Nigam