Mrs. Tilat Jafar vs Sri Syed Ahmed Jafar, Manager, ...
2013 Latest Caselaw 3816 ALL

Citation : 2013 Latest Caselaw 3816 ALL
Judgement Date : 8 July, 2013

Allahabad High Court

Mrs. Tilat Jafar vs Sri Syed Ahmed Jafar, Manager, ... on 8 July, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1418 of 2013
 

 
Applicant :- Mrs. Tilat Jafar
 
Opposite Party :- Sri Syed Ahmed Jafar, Manager, Girls Inter College, Lucknow
 
Counsel for Applicant :- Mohd. Abid Ali,Rajesh Kumar
 
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 29.5.2013 rendered in Writ Petition No.3103 (SS)/2013.

Sri Lalit Shukla, learned State counsel, has accepted notice on behalf of the respondent and prays for time to file counter affidavit/affidavit of compliance.

List on 19.8.2013.

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