Vimla Devi vs Lalit Mehrotra Secy. Epf Trust ...
2022 Latest Caselaw 4363 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1105 of 2022
 

 
Applicant :- Vimla Devi
 
Opposite Party :- Lalit Mehrotra Secy. Epf Trust U.P. State Bridge Corporation Ltd. Lko.
 
Counsel for Applicant :- Dinesh Kumar Tripathi
 

 
Hon'ble Alok Mathur,J.

1. Heard learned counsel for applicant. Who submits that the order dated 07.02.2022 passed in Writ A No. 540 (SS) of 2022 has not been complied with.

2. Having heard learned counsel for applicant and perusing the record, I am satisfied that a case is made out under Rule 5 of Chapter XXXV-E of Allahabad High Court Rules, 1952(Rules framed under Section 23 of the Contempt of Courts Rules Act, 1971) requiring to call upon contemnor opposite party Lalit Mehrotra Secretary EPF Trust U.P. State Bridge Corporation Limited, 16, Mdanmohan Malviya Marg, Lucknow to submit his reply in person or through counsel to the following charge:-

"Why contemnor opposite party Lalit Mehrotra Secretary EPF Trust U.P. State Bridge Corporation Limited, 16, Mdanmohan Malviya Marg, Lucknow be not punished for willful and deliberate disobedience of the judgment and order dated 07.02.2022 passed in Writ A No. 540 (SS) of 2022 ?"

3. Notices be issued fixing 05.08.2022.

4. Learned counsel for applicant shall take steps within one week.

5. List this case on 05.08.2022.

(Alok Mathur, J.)

Order Date :- 26.5.2022

Ravi/