Suresh Kumar Tiwari vs Dr. Rajnesh Dubey,Prin. ...
2013 Latest Caselaw 4623 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1618 of 2013
 

 
Applicant :- Suresh Kumar Tiwari
 
Opposite Party :- Dr. Rajnesh Dubey,Prin. Secy.,U.P. P.W.D.,Lucknow & Anr.
 
Counsel for Applicant :- N.K. Pandey
 

 
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 28.1.2013 rendered in Writ Petition No.518(SB) of 2005.

Issue notice to respondent-contemners, returnable on 16.9.2013.

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

List on 16.9.2013.

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 him.

Order Date :- 26.7.2013

A.Nigam