Smt.Reena Tripathi vs Sri Akhtar Hussain Chief Medical ...
2013 Latest Caselaw 4569 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1600 of 2013
 

 
Applicant :- Smt.Reena Tripathi
 
Opposite Party :- Sri Akhtar Hussain Chief Medical Officer Amethi
 
Counsel for Applicant :- Brijesh K.Yadav,Sarnam Singh
 

 
Hon'ble Ajai Lamba,J. 

This petition seeks initiation of proceedings under the Contempt of Courts' Act 1971 against the respondent for willful disobedience of judgment dated 03.1.2013 rendered in Writ Petition No.7724(SS) of 2013, Smt. Reena Tripathi v. State of U.P. & others.

Issue notice to respondent-contemner.

Sri Lalit Shukla, 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