Vijay Kumar vs Shri Hem Chandra Alawat, Branch ...
2013 Latest Caselaw 7128 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5653 of 2013
 

 
Applicant :- Vijay Kumar
 
Opposite Party :- Shri Hem Chandra Alawat, Branch Manager, Punjab National Bank
 
Counsel for Applicant :- R.D. Tiwari
 

 
Hon'ble Krishna Murari, J.

Learned counsel for the applicant is permitted to delete the opposite parties no. 1 and 2 from the array of parties during the course of the day.

Writ Petition no. 18139 of 2013 filed by the applicant seeking direction upon the opposite party, Branch Manager, Punjab National Bank to decide the application made by him for extending the benefit of Agricultural Debt Waiver and Debt Relief Scheme, 2008 was disposed of vide order dated 04.04.2013 directing the opposite party to decide the application expeditiously, preferably, within a period of one month from the date of production of a certified copy of order.

According to the pleadings, certified copy of the order was sent to the opposite party along with an application by registered post on 10.05.2013 but till date, no decision has been taken, even though  time granted by the Court has expired.

Prima facie, the opposite party appears to  have willfully flouted the order passed by this Court and is liable to be prosecuted and punished for contempt after framing of charges.

However, the Court in its magnanimity, allows one more opportunity to the opposite party  to comply with the order dated 04.04.2013 passed  by this Court in   Writ Petition No. 18139 of 2013 within a period of four weeks positively, from the date of production of a certified copy of this order, failing which, he may be liable to be  summoned and prosecuted after framing of charges.

The contempt application, accordingly, stands disposed of.

Order Date :- 26.11.2013

Dcs