Sirajul Haq vs Shri Sariful Hasan, Manager, C/M ...
2013 Latest Caselaw 3822 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1414 of 2013
 

 
Applicant :- Sirajul Haq
 
Opposite Party :- Shri Sariful Hasan, Manager, C/M Darul Uloom Warsia, Lucknow
 
Counsel for Applicant :- Ram Narayan Gupta,Harish Chandra
 
Hon'ble Ajai Lamba,J. 

Learned counsel for the petitioner contends that although order of removal of the petitioner was stayed vide order dated 14.5.2013 rendered in Writ Petition No.3735 (SS) of 2012, the respondent is not allowing the petitioner to join and thereby has committed willful disobedience of the order at issue and is liable to be proceeded against under the Contempt of Courts' Act 1971.

Issue notice to the respondent by way of Ordinary Post, Register A.D. Post and Speed Post, returnable on 01.8.2013.

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