Lavkush Bind vs Chandra Mohan Garg And Another
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Allahabad High Court

Lavkush Bind vs Chandra Mohan Garg And Another on 5 February, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:19061
 
Court No. - 51
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 631 of 2024
 

 
Applicant :- Lavkush Bind
 
Opposite Party :- Chandra Mohan Garg And Another
 
Counsel for Applicant :- Rajeev Kumar Srivastava,Saagar Srivastava
 

 
Hon'ble Vikas Budhwar,J.
 

Heard learned counsel for the applicant.

The present contempt application has been filed under Section 12 of the Contempt of Courts Act alleging non-compliance of the order dated 21.08.2023 passed by the Writ-Court in Writ-C No. 24730 of 2023 (Luvkush Bind and another Vs. State of U.P. and 2 others).

It is contended that the order of the Writ-Court had been served upon the opposite party on 03.01.2024, but till date the same has not been complied with.

Prima facie, a case has been made out for punishing the opposite parties for wilful disobedience of the judgment and order passed in the aforesaid writ petition.

However, no notice is issued to the opposite parties at this stage. The opposite parties are granted six weeks' further time to comply with the order dated 21.08.2023 passed by the Writ-Court in Writ-C No. 24730 of 2023 (Luvkush Bind and another Vs. State of U.P. and 2 others) 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 parties 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 parties do 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 :- 5.2.2024

N.S.Rathour