Km. Kiran Verma vs Shri Jai Prakash Yadav,District ...
2013 Latest Caselaw 4528 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1609 of 2013
 

 
Applicant :- Km. Kiran Verma
 
Opposite Party :- Shri Jai Prakash Yadav,District Inspector Of School, Hardoi
 
Counsel for Applicant :- Sanjay Kumar
 

 
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 23.7.2012 rendered in Writ Petition No.5951 (SS) of 2007, Smt. Neerja Pandey v. State of U.P.

Issue notice to respondent-contemner, returnable on 13.9.2013.

Sri S.A. Sabih, learned State Counsel, accepts notices on behalf of respondent-contemner, 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-contemner shall be required to show cause as to why proceedings under the Contempt of Courts' Act be not initiated against him.

Order Date :- 25.7.2013

A.Nigam