Rampal Kurmi vs Jai Shankar Tripathi The Then ...
2013 Latest Caselaw 3512 ALL

Citation : 2013 Latest Caselaw 3512 ALL
Judgement Date : 2 July, 2013

Allahabad High Court

Rampal Kurmi vs Jai Shankar Tripathi The Then ... on 2 July, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1334 of 2013
 

 
Applicant :- Rampal Kurmi
 
Opposite Party :- Jai Shankar Tripathi The Then Up-Ziladhikari And Others
 
Counsel for Applicant :- R.B. Tiwari
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner asserts that judgment dated 24.2.2012 rendered in Writ Petition No.7597(MS) of 2010 has been willfully disobeyed by way of its non-compliance. The election petition filed by the petitioner is not being decided within the time stipulated by this Court in the judgment, noted above.

Issue notice to respondent no.2 at this stage.

Notice has been accepted by Sri Lalit Shukla, learned Government Advocate, in Court on behalf of respondent no.2. He seeks time to file reply.

List on 30.8.2013.

In case, the election petition is not disposed of by the said date, respondent no.2 shall be required to show cause as to why proceedings under the Contempt of Courts' Act 1971 be not initiated.

Order Date :- 2.7.2013

A.Nigam