Amar Bahadur Sharma And Others vs Jitendra Kumar ...
2013 Latest Caselaw 4395 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 607 of 2012
 

 
Applicant :- Amar Bahadur Sharma And Others
 
Opposite Party :- Jitendra Kumar Secy.Intermediate Edu. Civil Sectt. & Another
 
Counsel for Applicant :- Som Kartik
 

 
Hon'ble Ajai Lamba,J.

This petition seeks initiation of proceedings under the Contempt of Courts' Act 1971 against the respondent-contemner for willful disobedience of judgment dated 14.2.2011 rendered in Writ Petition No.788(SS) of 2011, Amar Bahadur Sharma & others v. State of U.P.

Counter affidavits of respondent-contemners have been filed to say that the order of this court was complied with by way of passing order dated 05th November, 2012, appended with the counter affidavits as Annexure CA-1.  The claim of the petitioner was considered and a decision thereupon was taken.

In view of the contents of the counter affidavit filed by the contemners, this court does not find willful disobedience of the order passed by this court.

This petition is accordingly disposed of.

Order Date :- 22.7.2013

A.Nigam