Musmat Kewali vs Arvind Kumar Tiwari Tehsildar
2019 Latest Caselaw 494 ALL

Citation : 2019 Latest Caselaw 494 ALL
Judgement Date : 5 March, 2019

Allahabad High Court

Musmat Kewali vs Arvind Kumar Tiwari Tehsildar on 5 March, 2019

Bench: Suneet Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 6202 of 2018
 

 
Applicant :- Musmat Kewali
 
Opposite Party :- Arvind Kumar Tiwari Tehsildar
 
Counsel for Applicant :- Shiv Shankar Singh
 

 
Hon'ble Suneet Kumar,J.

Heard the learned counsel for the applicant.

It is alleged that the writ court order 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.

The noticee need not appear at this stage.

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

List on the date mentioned in the notice.

Order Date :- 5.3.2019

K.K. Maurya