Phool Chandra Yadav vs Deepak Singhal & 2 Ors.
2013 Latest Caselaw 4522 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1611 of 2013
 

 
Applicant :- Phool Chandra Yadav
 
Opposite Party :- Deepak Singhal & 2 Ors.
 
Counsel for Applicant :- Shailender Singh
 

 
Hon'ble Ajai Lamba,J.

This petition seeks initiation of proceedings under the Contempt of Courts' Act 1971 against the respondent-contemners for willful disobedience of judgment dated 04.4.2013 rendered in Writ Petition No.2780 (MB) of 2013, Phool Chandra Yadav v. State of U.P. & ors.

Issue notice to respondent-contemner nos.1 and 2 only at this stage, returnable on 13.9.2013.

Sri S.A. Sabih, learned State Counsel, accepts notices on behalf of the said respondent-contemners, and prays for time to file counter affidavit/affidavit of compliance.

List on 13.9.2013.

Let counter affidavit be filed by the next date of listing.

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-contemners shall be required to show cause as to why proceedings under the Contempt of Courts' Act be not initiated against them.

Order Date :- 25.7.2013

A.Nigam