Santose Kumar Gupta vs Saumya Agarwal,D.M. And Another
2023 Latest Caselaw 12480 ALL

Citation : 2023 Latest Caselaw 12480 ALL
Judgement Date : 21 April, 2023

Allahabad High Court

Santose Kumar Gupta vs Saumya Agarwal,D.M. And Another on 21 April, 2023

Bench: Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1639 of 2023
 

 
Applicant :- Santose Kumar Gupta
 
Opposite Party :- Saumya Agarwal,D.M. And Another
 
Counsel for Applicant :- B.B.Rai,Ajitabh Choubey
 

 
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 Parties for willful disobedience of the judgment and order dated 15.09.2022 passed by this Court in Writ -C No.6104 of 2022.

3. It is contended that applicant had filed aforesaid writ, which was disposed of vide order dated 15.09.2022 directing the opposite parties to decide representation of applicant dated 18.04.2021 within a period of eight weeks from the date of service of order. Copy of the said order was served to the opposite parties on 26.09.2022, but the said direction has not been complied with by the opposite parties till date.

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

5. However, no notice is issued to the opposite parties at this stage. The opposite parties are granted three months' further time to comply with the order dated 15.09.2022 passed by this Court in Writ-C No. 6104 of 2022 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 parties and another self-addressed envelope to the office within two weeks 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 parties within one week thereafter and keep a record thereof.

7. The opposite parties 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 parties do 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 :- 21.4.2023

Kushal