Santosh Kumar Verma vs Selwa Kumari J., District ...
2014 Latest Caselaw 5974 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5060 of 2014
 

 
Applicant :- Santosh Kumar Verma
 
Opposite Party :- Selwa Kumari J., District Magistrate Etah
 
Counsel for Applicant :- Ajendra Kumar
 

 
Hon'ble Pankaj Naqvi,J.

Heard learned counsel for applicant.

This contempt application has been filed with the allegation that in spite of an order dated 12.3.2014 passed by this court in Writ Petition No.15408/2014, 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 with a copy of contempt application 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, the contempt application is finally disposed of at this stage.

Order Date :- 5.9.2014

Chandra