Chandrika vs Awadhesh Chauhan, ...
2023 Latest Caselaw 5331 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 927 of 2023
 

 
Applicant :- Chandrika
 
Opposite Party :- Awadhesh Chauhan, Up-Ziladhikari Tehsil Mohamdabad And 2 Others
 
Counsel for Applicant :- Ram Pratap Yadav,Devbratt Yadav
 

 
Hon'ble Vikas Budhwar,J.

Heard Sri R.P. Yadav, learned counsel for the applicant.

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 5.1.2023 passed by this Court in Writ B- No.3614 of 2022.

Learned counsel for the applicant has invited the attention of the court towards annexure-9 page 54 reference whereof has been given in para 15 of the contempt application so as to contend that in compliance of writ court order the applicant has preferred an application on 9.1.2023 but the same has not been decided.

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 5.1.2023 passed by this Court in Writ B- No.3614 of 2022 from the date of production of a certified copy of this order.

The applicant shall supply a duly stamped registered envelope addressed to the opposite party 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 party within one week thereafter and keep a record thereof.

The opposite party shall comply with the directions of the writ court and intimate the applicant 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 applicant to approach this court again.

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

Order Date :- 16.2.2023

piyush