Dr. (Smt.) Asha Srivastava vs Dr. Mahendra Ram, Dir., H.Edu. ...
2014 Latest Caselaw 9771 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 6960 of 2014
 

 
Applicant :- Dr. (Smt.) Asha Srivastava
 
Opposite Party :- Dr. Mahendra Ram, Dir., H.Edu. Allahabad
 
Counsel for Applicant :- Yogesh Agarwal
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the applicant.

The grievance of the applicant is that the opposite party-contemnor has  intentionally and deliberately flouted the order of the Writ Court dated 20.12.2013 passed in Writ A No. 70725 of 2013, copy of which is annexed as Annexure-2 to the affidavit accompanying the application, whereby the opposite party was directed to decide the claim/representation dated 02.07.2013 within a period of the three months from the date of production of a certified copy of the order order before it.

Learned counsel for the applicant  contends that the aforesaid order of the Writ Court was duly served upon the opposite party  vide application dated 22.05.2015 copy of which is annexed as  Annexure-3 to the affidavit accompanying this application.  It is contended that the aforesaid order of the writ Court has not been complied with and the opposite party has deliberately flouted the order of the Writ Court.

The opposite party is bound by the order of this court and in case he does not comply with the directions of the writ court within a period of two months of receipt of this order, without any reasonable cause, the court would have no option but to proceed against him under the Contempt of Courts Act.

The applicant shall supply a duly stamped registered envelope addressed to the opposite party and another self-addressed stamped envelope to the office within two weeks from today. The office shall send a copy of this order along with the self-addressed envelope of the applicant with a copy of contempt application to the opposite party within three weeks from today and keep a record thereof.

The opposite party shall comply with the directions of the writ court and intimate him of the order through the self-addressed envelope within a week thereafter.

In case, opposite party does not comply with the aforesaid directions, it would be open to the applicant to approach this court again.

With the aforesaid observations, this application is finally disposed of at this stage.

Order Date :- 9.12.2014

S.Ali