Sudama Singh vs Ramdhanim, Sr. Suppt., Dist. ...
2014 Latest Caselaw 877 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2482 of 2014
 

 
Applicant :- Sudama Singh
 
Opposite Party :- Ramdhanim, Sr. Suppt., Dist. Jail, Saharanpur
 
Counsel for Applicant :- Vinod Kumar Sharma,Ratnesh Kumar Pandey
 

 
Hon'ble Ran Vijai Singh,J.

Heard Sri R.K.Dubey, learned counsel for the applicant.

By the present  contempt application a prayer has been made to punish the opposite party for willful  disobedience of the order 20.5.2013 passed by this Court In Civil Misc. Writ Petition No. 28107 of 2013 (Sudama Singh vs.  State of U.P. and others) by which  this Court has directed  the opposite party to take appropriate steps for submitting the reply to the queries which have been sought vide letter dated 23.5.2012 within next two months from the date of receipt of certified copy of the order this Court. 

 It is stated in paragraphs 12 and 13 of the affidavit filed in support of the  contempt application that a copy of the  order was sent to the opposite party   by registered post on 27.5.2013 and 13.3.2014 but no step has yet been taken. 

Prima facie, a case for willful disobedience of the order of this Court dated 16.12.2013 has been made out.

Issue notice to the opposite party to show cause as to why he be not punished for the willful  disobedience of the order 20.5.2013 passed by this Court In Civil Misc. Writ Petition No. 28107 of 2013 (Sudama Singh vs.  State of U.P. and others).

List on the date mentioned in the notice.On which date the opposite party shall remain present before the Court.

Order Date :- 15.4.2014

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