M/S J.B.Singh Through Proprietor ... vs Deepak Singhal & 2 Ors.
2014 Latest Caselaw 3163 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- CONTEMPT No. - 976 of 2014
 

 
Applicant :- M/S J.B.Singh Through Proprietor Jai Bahadur Singh S/O Param
 
Opposite Party :- Deepak Singhal & 2 Ors.
 
Counsel for Applicant :- Shailendra Singh
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

In the counter affidavit, opposite parties have admitted the liability of making payment, but payment has not been made.

In view of the above, a month's further time is granted to opposite parties to ensure the compliance of the order of writ Court, failing which opposite party no. 3 will appear before this Court on  18.08.2014  to show cause as to why proceedings be not initiated against him under the provisions of Contempt of Court Act for willful disobedience of order of the writ Court dated 20.01.2014 passed in Writ Petition No. 7961 (M/B) of 2013 (M/s J.B. Singh  Vs. State of U.P. and others).

It is provided that if order of the writ Court is complied with and compliance report is filed, the opposite party no. 3 need not appear before this Court on the date fixed.

Order Date :- 15.7.2014

Tanveer/-