Subhash Chand vs Pradeep Kumar Bhatnagar, ...
2014 Latest Caselaw 8034 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 6107 of 2014
 

 
Applicant :- Subhash Chand
 
Opposite Party :- Pradeep Kumar Bhatnagar, Commissioner Agra Regi.
 
Counsel for Applicant :- Piyush Dubey
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for applicants.

The grievance of the applicants is that the opposite party-contemnor has willfully and deliberately flouted the order of the Writ Court dated 28.5.2014 passed in  Civil Misc. Writ Petition No. 30371 of 2014, copy of which order has been filed as annexure-1 to the affidavit accompanying this application whereby the writ Court had directed  the respondent to decide Appeal No. 16 of 2011 pending before him  expeditiously, preferably within a period of three months from the date of product.

Learned counsel for the applicant  contends that the aforesaid order of the Writ Court was duly served upon the opposite party personally vide application dated 16.6.2014 copy of which has been filed as annexure-2 to the affidavit accompanying this application.  It is contended that in spite of service of the order of the writ Court, same has not been complied with, therefore, the opposite party has deliberately flouted the order of the Writ Court.

Issue notice to opposite party returnable within four weeks.  Steps be taken within a week.

The opposite party  may file counter affidavit within the aforesaid period.  Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List after the expiry of the aforesaid period.

Order Date :- 5.11.2014

M.A.A.