Vimla Devi vs Sri K. Suneel Emainuel, S.S.P. ...
2014 Latest Caselaw 7509 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5687 of 2014
 

 
Applicant :- Vimla Devi
 
Opposite Party :- Sri K. Suneel Emainuel, S.S.P. Kanpur Nagar And Anr.
 
Counsel for Applicant :- V.S. Parmar,Hariom Singh
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the applicant.

The grievance of the applicant is that the opposite parties-contemnor have deliberately and intentionally flouted the order dated 26.3.2014 passed in  Writ-C- NO. 17310 of 2014,  copy of which order has been filed as annexure-11 to the affidavit accompanying this contempt application.

Learned counsel for the applicant  contends that the aforesaid order of the Writ Court was duly served upon the opposite party No. 2 vide letter dated 07.4.2014 by registered post, copy of which has been filed as annexure-12 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 parties have deliberately flouted the order of the Writ Court.

The opposite parties are bound by the order of this court and in case they do 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 them under the Contempt of Courts Act.

The applicant shall supply a duly stamped registered envelope addressed to the opposite parties 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 parties within three weeks from today and keep a record thereof.

The opposite parties 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 parties 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 :- 13.10.2014/faraz