Kirti Tiwari vs Sri Suneel Kumar Principal Secy. ...
2013 Latest Caselaw 3600 ALL

Citation : 2013 Latest Caselaw 3600 ALL
Judgement Date : 3 July, 2013

Allahabad High Court

Kirti Tiwari vs Sri Suneel Kumar Principal Secy. ... on 3 July, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1386 of 2013
 

 
Applicant :- Kirti Tiwari
 
Opposite Party :- Sri Suneel Kumar Principal Secy. Basic Education & Others
 
Counsel for Applicant :- Uttam Kumar Verma
 

 
Hon'ble Ajai Lamba,J.

This petition seeks initiation of proceedings under the Contempt of Courts' Act 1971 for willful obedience of order dated 07.3.2013 rendered in Writ Petition No.1241 (SS) of 2013.

Notice has been accepted by Sri Lalit Shukla, Addl. Chief Standing Counsel, on behalf of Respondent No.1.

List on 06.8.2013.

It is made clear that in case affidavit of compliance/counter affidavit is not filed and the proceedings are delayed, costs amounting to Rs.5000/- (Five thousand only) shall be imposed to be recovered from the officer/official, who is found responsible for causing delay in the proceedings.

Reasons be shown for not complying with directions of this Court.

Order Date :- 3.7.2013

A.Nigam