Subhash Chandra Tiwari vs Sri Kumar Kamlesh ...
2013 Latest Caselaw 3900 ALL

Citation : 2013 Latest Caselaw 3900 ALL
Judgement Date : 9 July, 2013

Allahabad High Court

Subhash Chandra Tiwari vs Sri Kumar Kamlesh ... on 9 July, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1441 of 2013
 

 
Applicant :- Subhash Chandra Tiwari
 
Opposite Party :- Sri Kumar Kamlesh Prin.Secy.Horticulture & Food & Another &
 
Counsel for Applicant :- K.K. Singh,Mohd. Ateeq Khan,Nishar Ahmad
 

 
Hon'ble Ajai Lamba,J.

This petition seeks initiation of proceedings against the respondents under the Contempt of Courts' Act 1971 for willful disobedience of order dated 27.11.2012 rendered in Writ Petition No.7126 (SS) of 1993.

Issue notice to respondents.

Sri S.S. Sabi, learned State Counsel accepts notice on behalf of respondents and prays for time to file counter affidavit/affidavit of compliance.

List on 29.8.2013.

It is made clear that in case the counter affidavit/affidavit of compliance is not filed before the next date of listing, 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 nos.1 and 2 shall be required to show cause as to why proceedings under the Contempt of Courts' Act be not initiated against them.

Order Date :- 9.7.2013

A.Nigam