Ram Shiromani Tiwari vs Sheshmani Pandey
2022 Latest Caselaw 557 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 679 of 2022
 

 
Applicant :- Ram Shiromani Tiwari
 
Opposite Party :- Sheshmani Pandey
 
Counsel for Applicant :- Saurabh Srivastava
 

 
Hon'ble Rohit Ranjan Agarwal,J.

In Re: Civil Misc. Impleadment Application No. 1 of 2022

1. The impleadment application is allowed.

2. Learned counsel for the applicant is permitted to implead "Kailash Pratap Verma", Managing Director, U.P. Industrial Cooperative Association Ltd. (UPICA), Sarvodaya Nagar, Kanpur Nagar, as opposite party no. 2

In Re: Contempt Application

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 25.02.2020 passed by this Court in Writ Petition No. 78462 of 2005.

3. It is contended that applicant had approached writ Court through aforesaid writ petition, which was disposed of vide order dated 25.02.2022. It is further contended that copy of the order of writ Court was served to opposite party through representations and reminders by registered post several times, 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 25.02.2020 passed by this Court in Writ Petition No. 78462 of 2005 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 :- 6.4.2022

V.S.Singh