Smt Lajwanti Kaur Gaira vs Ms Ankita Singh Defence State ...
2021 Latest Caselaw 7835 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2317 of 2021
 
Applicant :- Smt Lajwanti Kaur Gaira
 
Opposite Party :- Ms Ankita Singh Defence State Officer And Another
 
Counsel for Applicant :- Harshit Gupta
 

 
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 21.01.2021 passed by this Court in Writ Petition No. 21727 of 2020.

It is contended that order of writ Court dated 21.01.2021 passed in Writ-C No. 21727 of 2020 has not been complied with by the opposite party no. 1. Copy of the order was served upon opposite party no. 1 on 02.02.2021. Copy of the receiving has been brought on record as Annexure-3 to the writ petition.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 21.01.2021 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 21.01.2021 passed by this Court in Writ Petition No. 21727 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 :- 12.7.2021

V.S.Singh