Prasnna Kumar Tiwari vs Shri Ramesh Kumar Gupta, ...
2023 Latest Caselaw 16446 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:113796
 

 
Court No. - 7
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4069 of 2023
 

 
Applicant :- Prasnna Kumar Tiwari
 
Opposite Party :- Shri Ramesh Kumar Gupta, Assistant Assistant Commissioner And Assistant Registrar (Co- Operative)
 
Counsel for Applicant :- Amrita Singh
 

 
Hon'ble Rohit Ranjan Agarwal,J.

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 14.10.2022 passed by this Court in Writ-A No. 13671 of 2022.

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 14.10.2022. Copy of the order was served through registered post on 28.10.2022 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 14.10.2022 passed by this Court in Writ-A No. 13671 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 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 :- 23.5.2023

Shekhar