Tarawati vs Chandrakesh Singh, And 2 Others
2021 Latest Caselaw 7032 ALL

Citation : 2021 Latest Caselaw 7032 ALL
Judgement Date : 5 July, 2021

Allahabad High Court

Tarawati vs Chandrakesh Singh, And 2 Others on 5 July, 2021

Bench: Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2114 of 2021
 

 
Applicant :- Tarawati
 
Opposite Party :- Chandrakesh Singh, And 2 Others
 
Counsel for Applicant :- Kamal Kumar Kesherwani
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard Sri K.K. Kesherwani, learned counsel for the applicant.

The present contempt application has been filed for punishing the Opposite Party for willful disobedience of the judgment and order dated 13.01.2021 passed by this Court in Writ-A No. 10479 of 2020 (Tarawati vs. State of U.P. and others).

The applicant before this Court filed a writ petition for payment of gratuity in favour of the applicant and this Court on 13.01.2021 directed the respondent authorities to pay the same within three months but the same is still pending. Copy of the order was served on 25.01.2021. Copy of the postal receipt has been brought on record as annexure No. 8 to the affidavit to the application.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 13.01.2021 passed in the aforesaid writ petition.

However, no notice is issued to the opposite party at this stage. The opposite party is granted three months further time to comply with the order dated 13.01.2021 passed by this Court in Writ-A No. 10479 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 party 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 party 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

Shekhar