Stm. Urmila Devi Pal vs Sadakant, Secretary, Mahila Evam ...
2015 Latest Caselaw 2588 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 164 of 2015
 

 
Applicant :- Stm. Urmila Devi Pal
 
Opposite Party :- Sadakant, Secretary, Mahila Evam Bal Vikas Anubhag & Anr.
 
Counsel for Applicant :- Om Prakash Mani Tripathi
 
Counsel for Opposite Party :- C S C
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Heard.

Petitioner has moved an application for summoning the opposite party no.2.

According to the Counsel for the petitioner, when the case was listed on 30.3.2015, the Counsel for the respondents sought two weeks' time to file an affidavit of compliance but till date no compliance report has been submitted though about six months' have elapsed.

On due consideration, the application is allowed.

Opposite party no.2 is directed to appear before this Court on 13.10.2015 to show cause as to why proceedings under the Contempt of Courts Act may not be initiated for willful disobedience of the order.

List  this case on 13.10.2015. Standing Counsel shall communicate today's order to the Standing Counsel.

Order Date :- 23.9.2015

MH/-