Ram Kumar vs Sri Shiv Kumar District ...
2013 Latest Caselaw 3824 ALL

Citation : 2013 Latest Caselaw 3824 ALL
Judgement Date : 8 July, 2013

Allahabad High Court

Ram Kumar vs Sri Shiv Kumar District ... on 8 July, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1429 of 2013
 

 
Applicant :- Ram Kumar
 
Opposite Party :- Sri Shiv Kumar District Development Officer Balrampur
 
Counsel for Applicant :- A.M. Tripathi
 
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 04.4.2013 rendered in Writ Petition No.1907 (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 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