Nagendra Kumar Chauhan vs Smt. Neena Srivastava, Secry., ...
2014 Latest Caselaw 2682 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3769 of 2014
 

 
Applicant :- Nagendra Kumar Chauhan
 
Opposite Party :- Smt. Neena Srivastava, Secry., U.P. Education Service
 
Counsel for Applicant :- S.K. Singh,Anil Singh
 

 
Hon'ble Pankaj Naqvi,J.

Heard learned counsel for the applicant.

This contempt petition has been filed with the allegation that in spite of an order dated 24.02.2014 passed by this court in Writ-A No.11649 of 2014, the opposite party has not complied with the directions of the writ court though the stipulated time has elapsed.

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 except to punish him under Section 12 of the Contempt of Courts Act and other allied powers.

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 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 petition is finally disposed off at this stage.

Order Date :- 8.7.2014

N.S.Rathour