Abdul Majid Ansari And Another vs Ramesh Ranjan, Dm
2023 Latest Caselaw 13229 ALL

Citation : 2023 Latest Caselaw 13229 ALL
Judgement Date : 27 April, 2023

Allahabad High Court

Abdul Majid Ansari And Another vs Ramesh Ranjan, Dm on 27 April, 2023

Bench: Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3218 of 2023
 

 
Applicant :- Abdul Majid Ansari And Another
 
Opposite Party :- Ramesh Ranjan, Dm
 
Counsel for Applicant :- A.P. Singh
 

 
Hon'ble Rohit Ranjan Agarwal,J.

1. Heard learned counsel for the applicants.

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 01.03.2023 passed by this Court in Civil Misc. Writ Petition No.1921 of 2022.

3. It is contended that applicants had filed aforesaid writ, which was disposed of vide order dated 01.03.2023. Copy of the said order was served to the opposite party through registered post on 13.03.2023, 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 three months? further time to comply with the order dated 01.03.2023 passed by this Court in Civil Misc. Writ Petition No.1921 of 2022 from the date of production of a certified copy of this order.

6. The applicants 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 applicants 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 applicants 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 applicants to approach this court again.

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

Order Date :- 27.4.2023

SK Goswami