Ashfaque Ahmad vs Sri C.S. Bhutt, Member Secry. And ...
2013 Latest Caselaw 4951 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3738 of 2013
 

 
Applicant :- Ashfaque Ahmad
 
Opposite Party :- Sri C.S. Bhutt, Member Secry. And Another
 
Counsel for Applicant :- Bijendra Kumar Mishra
 

 
Hon'ble Krishna Murari, J.

This application under Section 12 of the Contempt of Courts has been filed alleging willful disobedience of the order dated  07.05.2013 passed  by Division Bench of  this Court on Writ Petition No. 25453 of 2013 whereby the opposite parties  were directed to decide the representation of the applicant in the light of the appellate order dated 05.10.2012  within a period of two months from the date of filing of reminder along with a certified copy of order.

According to the pleadings, representation along with certified copy of the order was sent to the opposite parties by registered post on 11.05.2013 but till date, no decision has been taken, even though the time granted by the Court has expired.

Prima facie, the opposite party appears to  have willfully flouted the order passed by this Court and is liable to be prosecuted and punished for contempt after framing of charges.

However, the Court in its magnanimity, allows one more opportunity to the opposite party  to comply with the order dated  07.05.2013 passed  by Division Bench of  this Court on Writ Petition No. 25453 of 2013 within a period of six weeks positively, from the date of production of a certified copy of this order, failing which, he may be liable to be  summoned and prosecuted after framing of charges.

The contempt application, accordingly, stands disposed of.

Order Date :- 6.8.2013

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