Dharam Narain Upadhyaya vs Shri Anand Mishra ...
2013 Latest Caselaw 3791 ALL

Citation : 2013 Latest Caselaw 3791 ALL
Judgement Date : 8 July, 2013

Allahabad High Court

Dharam Narain Upadhyaya vs Shri Anand Mishra ... on 8 July, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1430 of 2013
 

 
Applicant :- Dharam Narain Upadhyaya
 
Opposite Party :- Shri Anand Mishra Prin.Secy.Deptt.Of Finance Civil Sectt.&An
 
Counsel for Applicant :- Brijesh Kumar Mishra,Satya Prakash Mishra
 
Hon'ble Ajai Lamba,J.

This petition seeks initiation of proceedings under the Contempt of Courts' Act 1971 against the respondent for willful disobedience of Judgment dated 17.10.2012 rendered in Writ Petition No.1420 (SB)/2012.

At this stage, issue notice to respondent no.1.

Sri Lalit Shukla, learned State counsel, has accepted notice on behalf of the respondent no.1 and prays for time to file counter affidavit/affidavit of compliance.

List on 30.8.2013.

Let counter affidavit/affidavit of compliance be filed before the next date of listing, or else costs 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 shall be required to show cause as to why proceedings under the Contempt of Courts' Act be not initiated against him.

Order Date :- 8.7.2013

A.Nigam