Shalini Pandey vs Shri Gajendra Singh ,The ...
2014 Latest Caselaw 8143 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 6153 of 2014
 

 
Applicant :- Shalini Pandey
 
Opposite Party :- Shri Gajendra Singh ,The A.D.J.Allahabad And Another
 
Counsel for Applicant :- Sandeep Kumar
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the applicant.

The grievance of the applicant is that the opposite party-contemnors have deliberately and willfully flouted the order of the writ Court  dated 07.1.2014 passed in  Matters Under Article 227 No. 01 of 2014, whereby the Court had directed to consider the petition for maintenance of the applicant in accordance with law, expeditiously preferably within a period of  six months from the date of production a certified copy of the order, copy of which  order has been filed as annexure-2 to the affidavit accompanying this application.

Learned counsel for the applicant contends that the aforesaid order was duly filed before the opposite party No. 1 in spite of the same, the order has been flouted deliberately by the opposite party No. 1.

Let a report be called for from the opposite party No. 1 through OSD Litigation of this Court within a period of fifteen days.

Learned counsel for the applicant shall inform the OSD Litigation in writing within 24 hours about the order passed today.

List this case on 25.11.2014.

Let a copy of this order be placed before the Registrar General of this Court for compliance.

Order Date :- 10.11.2014

faraz