M/S Damyanti Singh Thru. Its ... vs Sri Balkar Singh, M.D., Jal Nigam ...
2023 Latest Caselaw 23269 ALL

Citation : 2023 Latest Caselaw 23269 ALL
Judgement Date : 24 August, 2023

Allahabad High Court

M/S Damyanti Singh Thru. Its ... vs Sri Balkar Singh, M.D., Jal Nigam ... on 24 August, 2023

Bench: Rajesh Singh Chauhan





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:56637
 
Court No. - 4
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1385 of 2023
 

 
Applicant :- M/S Damyanti Singh Thru. Its Representative Sri Om Prakash Singh
 
Opposite Party :- Sri Balkar Singh, M.D., Jal Nigam (Rural), Lucknow
 
Counsel for Applicant :- Ashish Kumar Singh
 
Counsel for Opposite Party :- Samir Om,Madhav Om
 

 
Hon'ble Rajesh Singh Chauhan,J.

1. Heard.

2. This Court has passed the order dated 03.08.2023 which reads as under:-

"1. Heard.

2. This Court has passed the order dated 15.5.2023 which reads as under :

"Heard.

Issue notice to respondent to show cause as to why the proceedings for contempt of the Court be not initiated against him for non-compliance of the judgment and order dated 30.11.2022 passed in Writ C No. 7974 of 2022.

List on the date indicated in the notice as fresh.

The authorities while serving notice on the respondents-contemnor shall strictly adhere to the directions issued by this Court vide order dated 07.06.2021 in Contempt No. 670 of 2021."

3. The office report dated 2.8.2023 reads as under :

"Office Report- As per C.J.M., Lucknow- report dated 01.7.2023 notice has been served on O.P. No. 1 personally. "

4. Despite the notice having been served upon the sole opposite party/ contemnor, none has appeared on behalf of contemnor.

5. List again on 24.8.2023. On or before 24.8.2023 the affidavit of compliance shall be filed making compliance of the order of the writ court in its letter and spirit., failing which the sole opposite party namely, Sri Balkar Singh, Managing Director, Jal Nigam (Rural), Lucknow, U.P. shall appear in person."

3. Shri Samir Om, learned counsel for opposite party has filed affidavit of compliance, same is taken on record.

4. ShriSamir Om has stated that the order of the writ court has been complied with in its letter and spirit.

5. Learned counsel for the petitioner has not disputed the aforesaid fact.

6. Accordingly, the comtempt petition is dismissed.

7. Notices are discharged.

Order Date :- 24.8.2023

Mohd. Sharif