Shiv Singh vs Navneet Kumar
2018 Latest Caselaw 2997 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5252 of 2018
 

 
Applicant :- Shiv Singh
 
Opposite Party :- Navneet Kumar
 
Counsel for Applicant :- Rajendra Singh Chauhan
 

 
Hon'ble Suneet Kumar,J.

Heard the learned counsel for the applicant.

It is alleged that the order dated 06.07.2018 passed by this Court in Writ Petition No. 10490 of 2008 has been violated.

From a perusal of the record, a prima facie case for contempt is made out.

Issue notice to opposite party returnable within a month.

The counter affidavit may be filed within the aforesaid period or else charges may be framed after summoning the noticee.

However, one more opportunity is granted to the opposite party to comply with the order within a month. In case by the next date fixed the directions of the Writ Court are not complied with and an affidavit to that effect is not filed, the opposite party shall remain present before this Court on the date fixed.

The office may send a copy of this order along with the notice.

List on the date mentioned in the notice.

Order Date :- 1.10.2018

K.K. Maurya