Dr. Jogendra Kumar vs Sri Ashok Thakur Secy.Ministry Of ...
2013 Latest Caselaw 3560 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 798 of 2013
 

 
Applicant :- Dr. Jogendra Kumar
 
Opposite Party :- Sri Ashok Thakur Secy.Ministry Of Human Resource & Others
 
Counsel for Applicant :- P.S. Bajpai
 

 
Hon'ble Ajai Lamba,J.

This petition seeks initiation of proceedings under the Contempt of Courts' Act 1971 for willful obedience of order dated 21.12.2012 rendered in Writ Petition No.1771 (SB) of 2012, Dr. Jogendra Kumar v. Union of India and others.

Issue  notice to respondent no.3 by way of ordinary process, registered A.D. Post and speed post also, returnable on 26.8.2013.

Steps be filed within two days.

Respondent No.3 is directed to file counter affidavit on or before the said date, after compliance of order dated 21.12.2012.

It is made clear that in case the needful is not done, the respondent would be required to show cause as to why proceedings under the Contempt of Courts' Act 1971, be not initiated against the opposite parties.

List on 26.8.2013.

Order Date :- 3.7.2013

A.Nigam