Anant Pandey vs Nurul Hasan
2013 Latest Caselaw 3903 ALL

Citation : 2013 Latest Caselaw 3903 ALL
Judgement Date : 9 July, 2013

Allahabad High Court

Anant Pandey vs Nurul Hasan on 9 July, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1436 of 2013
 

 
Applicant :- Anant Pandey
 
Opposite Party :- Nurul Hasan
 
Counsel for Applicant :- Vijay Shankar Tripathi
 

 
Hon'ble Ajai Lamba,J.

This petition seeks initiation of proceedings against the respondent under the Contempt of Courts' Act 1971 for willful disobedience of order dated 14.5.2013 rendered in Writ Petition No.2683 (SS) of 2013.

Issue notice to respondent.

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 30.7.2013.

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 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