Inraj vs Sri Kumar Kamlesh,Prin. ...
2013 Latest Caselaw 4565 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1590 of 2013
 

 
Applicant :- Inraj
 
Opposite Party :- Sri Kumar Kamlesh,Prin. Secy.,Horticulture & Food Processing
 
Counsel for Applicant :- K.K. Singh,Mohd. Ateeq Khan,Nisar Ahmad
 

 
Hon'ble Ajai Lamba,J.

This petition seeks initiation of proceedings under the Contempt of Courts' Act 1971 against the respondents for willful disobedience of judgment dated 27.11.2012 rendered in Writ Petition No.7126(SS) of 1993, Subhash Chandra Tiwari v. State of U.P. & others.

Issue notice to respondents by way of ordinary post, Registered A.D. Post and Speed Post, returnable on 29.8.2013.

Steps be filed within four days from today.

List on 29.8.2013.

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 respondents 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