Abdul Hasan vs Smt. Zohara Begum & 2 Others
2017 Latest Caselaw 3791 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3678 of 2017
 

 
Applicant :- Abdul Hasan
 
Opposite Party :- Smt. Zohara Begum & 2 Others
 
Counsel for Applicant :- Kamleshwar Singh
 

 
Hon'ble Manoj Misra,J.

The present contempt application has been filed by alleging that the respondents, who had invoked the jurisdiction of the writ court and were given liberty to vacate the premises by 01st June, 2017, upon submission of the undertaking, have neither submitted the undertaking nor have vacated the premises and therefore they are guilty of contempt of this Court's order dated 16.02.2017.

This Court in its order dated 16.02.2017 passed in Writ-A No.7400 of 2017 had left it open to the landlord-respondents, who are petitioners before this Court, to initiate contempt proceeding if there had been violation of the undertaking otherwise it was left open to the landlord-respondents to take recourse to the execution proceeding.

As admittedly undertaking has not been furnished therefore the contempt application is disposed of with liberty to the applicant to take recourse to the execution proceeding.

Order Date :- 29.8.2017

AKShukla/-