Ajay Kumar Agrawal And 3 Others vs Dr Mukesh Kumar Singh,
2022 Latest Caselaw 356 ALL

Citation : 2022 Latest Caselaw 356 ALL
Judgement Date : 1 April, 2022

Allahabad High Court

Ajay Kumar Agrawal And 3 Others vs Dr Mukesh Kumar Singh, on 1 April, 2022

Bench: Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 14 of 2022
 

 
Applicant :- Ajay Kumar Agrawal And 3 Others
 
Opposite Party :- Dr Mukesh Kumar Singh,
 
Counsel for Applicant :- Ruchi Pandey,Ram Kishore Pandey
 

 
Hon'ble Rohit Ranjan Agarwal,J.

1. Heard learned counsel for the applicant.

2. 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 19.07.2021 passed by this Court in Writ Petition No. 7748 of 2021.

3. It is contended that applicant had approached writ Court through aforesaid writ petition, which was disposed of vide order dated 19.07.2021. Copy of the order of writ Court was sent to opposite party on 03.08.2021, but according to the applicant, the said order has not been complied with by the opposite party till date.

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

5. 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 19.07.2021 passed by this Court in Writ Petition No. 7748 of 2021 from the date of production of a certified copy of this order.

6. The applicant shall supply a duly stamped registered envelope addressed to the opposite party 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 party within one week thereafter and keep a record thereof.

7. 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.

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

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

Order Date :- 1.4.2022

V.S.Singh