Anil Kumar Singh vs Hari Mohan, Zonal Manager, ...
2015 Latest Caselaw 1059 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3924 of 2015
 

 
Applicant :- Anil Kumar Singh
 
Opposite Party :- Hari Mohan, Zonal Manager, Allahabad Bank Mohaddipur & Anr.
 
Counsel for Applicant :- Noor Sabaa,Om Prakash Lohia
 

 
Hon'ble Ran Vijai Singh,J.

Heard learned counsel for the applicant.

By the present  contempt application a prayer has been made to punish the opposite parties for willful  disobedience of the order 3.7.2013 passed by this Court In Civil Misc. Writ Petition No. 29625 of 2013 by which  this Court has directed  the opposite parties  to pass appropriate orders in respect to OTS proposal, in the light of the prevailing policy in that respect. .

It is stated in spite of service upon the opposite party  no order has yet been passed.

Prima facie, a case for willful disobedience of the order of this Court dated 3.7.2013 is made out.

Issue notice to the opposite parties to show cause as to why charges be not framed for punishing the opposite parties for willful disobedience of the order dated 3.7.2013 passed by this Court In Civil Misc. Writ Petition No. 29625 of 2013 under Section 12 of the Contempt of Courts Act.

List on the date fixed by the Office in the notice.

Order Date :- 8.7.2015

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