Nirmala Shukla vs Dr. Kanchan Up Ziladhikari
2022 Latest Caselaw 9727 ALL

Citation : 2022 Latest Caselaw 9727 ALL
Judgement Date : 8 August, 2022

Allahabad High Court

Nirmala Shukla vs Dr. Kanchan Up Ziladhikari on 8 August, 2022

Bench: Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4558 of 2022
 

 
Applicant :- Nirmala Shukla
 
Opposite Party :- Dr. Kanchan Up Ziladhikari
 
Counsel for Applicant :- Ramesh Chandra Shukla,Rashmi Shukla
 

 
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 21.01.2022 passed by this Court in Writ Petition No. 34809 of 2021.

3. It is contended that applicant had approached writ Court through aforesaid writ petition, which was disposed of vide order dated 21.01.2022. Copy of the order of writ Court was served upon opposite party through registered post on 05.02.2022, 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 two months? further time to comply with the order dated 21.01.2022 passed by this Court in Writ Petition No. 34809 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 :- 8.8.2022

V.S.Singh