Sant Lal Yadav vs Kuldeep Gangwar, Chairman ...
2021 Latest Caselaw 7013 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2138 of 2021
 
Applicant :- Sant Lal Yadav
 
Opposite Party :- Kuldeep Gangwar, Chairman Farrukhabad District Co-Operative Bank Ltd. Fatehgarh and Another
 
Counsel for Applicant :- Umendra Kumar Yadav
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard learned counsel for the applicant.

The present contempt application has been filed under Section 12 of the Contempt of Courts Act for punishing the Opposite Party for willful disobedience of the judgment and order dated 07.01.2020 passed by this Court in Writ -A No.52 of 2020 (Sant Lal Yadav vs. Registrar, U.P. Co-Operative Societies, Lucknow and 2 others).

It is contended that vide order dated 07.01.2020, this Court directed the opposite party to furnish details of the amount paid to the applicant under different heads and to specify as to what is the amount paid towards interest. The said order was communicated to the opposite party through registered post on 14.12.2020. Copy of the postal receipt has been brought on record as annexure No.2 to the affidavit to the contempt application, but the said direction has not been complied with by the opposite party till date.

Prima facie, a case has been made out for punishing the opposite parties for willful disobedience of the judgment and order dated 07.01.2020 passed in the aforesaid writ petition.

However, no notice is issued to the opposite party at this stage. The opposite parties are granted three months further time to comply with the order dated 07.01.2020 passed by this Court in Writ-A No.52 of 2020 from the date of production of a self verified copy of this order.

The applicant shall supply a duly stamped registered envelope addressed to the opposite parties and another self-addressed envelope to the office within one week from today. The office shall send a copy of this order along with the self-addressed envelope of the applicant with a copy of contempt application to the opposite parties within one week thereafter and keep a record thereof.

The opposite parties shall comply with the directions of the writ court and intimate the applicant the order through the self-addressed envelop within a week thereafter.

In case, the opposite parties does not comply with the order, it would be open to the applicant to approach this court again.

With the aforesaid observations, this application is finally disposed of at this stage.

Order Date :- 5.7.2021

Kushal