Bhagirathi vs A.R. Farooqi, Sdm
2021 Latest Caselaw 7231 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2198 of 2021
 

 
Applicant :- Bhagirathi
 
Opposite Party :- A.R. Farooqi, Sdm
 
Counsel for Applicant :- Juned Alam
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard Sri Juned Alam, 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 26.9.2019 passed by this Court in Writ -C No.31521 of 2019 (Bhagirathi vs. State of U.P. and 2 others).

It is contended that Writ Court vide order dated 26.09.2019 had directed the opposite party to decide the restoration application of the applicant within a period of six weeks from the date of presentation of certified copy of the order. The said order was served in the court of opposite party on 23.10.2019, but the said direction has not been complied with till date.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 26.9.2020 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 26.9.2019 passed by this Court in Writ-C No. 31521 of 2019 from the date of production of a self verified copy of this order.

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 :- 7.7.2021

Kushal