Vikram Singh vs Sudha Yadav
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Allahabad High Court

Vikram Singh vs Sudha Yadav on 5 February, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:19102
 
Court No. - 51
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 590 of 2024
 

 
Applicant :- Vikram Singh
 
Opposite Party :- Sudha Yadav
 
Counsel for Applicant :- Ashwani Kumar Yadav
 

 
Hon'ble Vikas Budhwar,J.
 

Heard learned counsel for the applicant.

The present contempt application has been preferred alleging non compliance of the order dated 29.5.2023 passed by this Court in Special Appeal Defective No. 394 of 2023 which required the opposite party to decide the application of the applicant for the purposes of joining on the post in question within 4 weeks. It is contended that the copy of the order of the writ court has been supplied to the opposite party on 10.6.2023 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 six weeks further time to comply with the order dated 29.5.2023 passed by this Court in Special Appeal Defective No. 394 of 2023 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 of at this stage.

Order Date :- 5.2.2024

piyush