Achhey Lal Soni vs Mr. Satendra Singh Manager ...
2013 Latest Caselaw 3811 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1427 of 2013
 

 
Applicant :- Achhey Lal Soni
 
Opposite Party :- Mr. Satendra Singh Manager Ranveer Ranjay Post Graduate Coll
 
Counsel for Applicant :- Parijaat Belaura
 
Hon'ble Ajai Lamba,J. 

This petition seeks initiation of proceedings under the Contempt of Courts' Act 1971 against the respondent for willful obedience of order dated 11.1.2013 rendered in Writ Petition No.7868 (SS) of 2008.

Let notice be issued to the respondent by way of ordinary process, Registered A.D. Post and Speed post, returnable on 29.8.2013.

List on 29.8.2013.

Let counter affidavit be filed by the next date listing.

In case, the order has not been complied, the needful be done positively before the next date of listing or else, the respondent would be required to show cause as to why proceedings under the Contempt of Courts' Act be not initiated.

It is further made clear that in case counter affidavit is not filed, 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.

Steps be filed within two days.

It is made clear that in case steps are not filed within the specified period, this petition would be deemed to be dismissed automatically, without reference to Court.

Order Date :- 8.7.2013

A.Nigam