Satya Prakash Gautam vs Trinetra Singh & 2 Ors.
2013 Latest Caselaw 4642 ALL

Citation : 2013 Latest Caselaw 4642 ALL
Judgement Date : 26 July, 2013

Allahabad High Court

Satya Prakash Gautam vs Trinetra Singh & 2 Ors. on 26 July, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1622 of 2013
 

 
Applicant :- Satya Prakash Gautam
 
Opposite Party :- Trinetra Singh & 2 Ors.
 
Counsel for Applicant :- Pt. S.Chandra
 

 
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 17.04.2012 rendered in Writ Petition No.5213(SS) of 2012.

Issue notice to respondent-contemner no.2 only at this stage, returnable on 16.9.2013.

Sri S.A. Sabih, learned State Counsel, accepts notices on behalf of the said respondent-contemner, 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