Suresh Chand vs Sri Dev Mitra Singh & 4 Ors. Dir.Of ...
2013 Latest Caselaw 4943 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1737 of 2013
 

 
Applicant :- Suresh Chand
 
Opposite Party :- Sri Dev Mitra Singh & 4 Ors. Dir.Of Agriculture Lucknow
 
Counsel for Applicant :- Prabhat Kumar
 

 
Hon'ble Ajai Lamba,J.

This petition seeks initiation of proceedings under the Contempt of Courts Act, 1971 for willful disobedience of order dated 28th of September, 2012 rendered by this Court in Writ Petition No.4484 (S/S) of 2012.

At this stage, issue notice only to respondent-contemner no.1.

Shri S.A. Sabih, learned State Counsel, accepts notice on behalf of the respondent/contemner and prays for time to file counter affidavit/affidavit of compliance.

List this case on 2nd of September, 2013.

It is made clear that in case the counter affidavit/affidavit of compliance is not filed before the next date of listing, cost amounting to Rs.5000/- (five thousand only) shall be imposed.

It is further made clear that in case the order is not complied with, the respondent-contemner shall be required to show cause as to why proceedings under the Contempt of Courts Act be not initiated.

Order Date :- 6.8.2013

GK Sinha