Rajesh Tripathi vs Sri Prem Prakash Jaiswal,Senior
2022 Latest Caselaw 624 ALL

Citation : 2022 Latest Caselaw 624 ALL
Judgement Date : 6 April, 2022

Allahabad High Court

Rajesh Tripathi vs Sri Prem Prakash Jaiswal,Senior on 6 April, 2022

Bench: Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2045 of 2022
 

 
Applicant :- Rajesh Tripathi
 
Opposite Party :- Sri Prem Prakash Jaiswal,Senior
 
Counsel for Applicant :- Niraj Tiwari
 

 
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 03.11.2020 passed by this Court in Matters under Article 227 No.3114 of 2020.

3. It is contended that applicant had filed aforesaid writ, which was disposed of vide order dated 03.11.2020 directing the opposite party to decide Original Suit No.505 of 1986 within six months from the date of service of order. Copy of the said order was filed in the Court of opposite party through application dated 06.11.2020, but the said direction 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 four months' further time to comply with the order dated . 03.11.2020 passed by this Court in Matters under Article 227 No.3114 of 2020 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

Kushal