Smt Aruna Kumar And Another vs Manish Kumar Verma, Dm
2023 Latest Caselaw 13208 ALL

Citation : 2023 Latest Caselaw 13208 ALL
Judgement Date : 27 April, 2023

Allahabad High Court

Smt Aruna Kumar And Another vs Manish Kumar Verma, Dm on 27 April, 2023

Bench: Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3251 of 2023
 

 
Applicant :- Smt Aruna Kumar And Another
 
Opposite Party :- Manish Kumar Verma, Dm
 
Counsel for Applicant :- Prem Narayan Singh,Ravi Yadav
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard learned counsel for the applicants.

The present contempt application has been filed for punishing the Opposite Party for willful disobedience of the judgment and order dated 25.11.2021 passed by this Court in Writ-C No. 27326 of 2020.

It is contended by learned counsel for the applicant that the applicant had filed the aforesaid writ petition, which was disposed of vide order dated 25.11.2021. Copy of the order was served through registered post on 12.12.2022 followed by various reminders but till date the order of writ Court has not been complied with.

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.

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 25.11.2021 passed by this Court in Writ-C No. 27326 of 2020 from the date of production of a certified copy of this order.

The applicants 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 applicants with a copy of contempt application to the opposite parties within one week thereafter and keep a record thereof.

The opposite party shall comply with the directions of the writ court and intimate the applicants the order through the self-addressed envelop within a week thereafter.

In case, the opposite party does not comply with the order, it would be open to the applicants to approach this court again.

With the aforesaid observations, this application is finally disposed of at this stage.

Order Date :- 27.4.2023

Shekhar