Rekha vs Ankit Singh, Sub Divisional ...
2023 Latest Caselaw 14889 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:102565
 
Court No. - 7
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 6721 of 2022
 

 
Applicant :- Rekha
 
Opposite Party :- Ankit Singh, Sub Divisional Magistrate
 
Counsel for Applicant :- Rajesh Kumar Singh
 

 
Hon'ble Rohit Ranjan Agarwal,J.

[Civil Misc. Impleadment Application No. 01 of 2023]

Impleadment application is allowed.

Learned counsel for the applicant is directed to carry out necessary impleadment in the array of parties during the course of the day.

[Order on Contempt Application]

Heard learned counsel for the applicant.

The present contempt application has been filed for punishing the Opposite Party for willful disobedience of the judgment and order dated 06.08.2021 passed by this Court in Writ-C No. 17039 of 2021.

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 06.08.2021. Copy of the order was served on 09.08.2021 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 four months further time to comply with the order dated 06.08.2021 passed by this Court in Writ-C No. 17039 of 2021 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 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.

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 of at this stage.

Order Date :- 11.5.2023

Shekhar