Smt.Moorti Devi vs Ram Sahay Kashyap,Tahsildar ...
2013 Latest Caselaw 4949 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1738 of 2013
 

 
Applicant :- Smt.Moorti Devi
 
Opposite Party :- Ram Sahay Kashyap,Tahsildar Alaapur/Nayab Tahsildar
 
Counsel for Applicant :- Anshuman Singh,Santosh Kumar Sharma
 

 
Hon'ble Ajai Lamba,J.

This petition seeks initiation of proceedings  under the Contempt of Courts Act, 1971 for willful disobedience of order dated 2nd of November, 2012 rendered by this Court in Writ Petition No.6172 (M/S) of 2012.

Issue notice to the respondent-contemner.

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

List this case on 24th 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