Kaushilya vs Sri Santosh Kumar Pandey
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Allahabad High Court

Kaushilya vs Sri Santosh Kumar Pandey on 5 February, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:19497
 
Court No. - 51
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 633 of 2024
 

 
Applicant :- Kaushilya
 
Opposite Party :- Sri Santosh Kumar Pandey
 
Counsel for Applicant :- Ajay Kumar Maurya,Amarendra Rai,Jeet Bahadur Gautam
 

 
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 12.1.2023 passed in Writ C No. 12357 of 2020 whereby the writ petition was disposed of directing the opposite party to decide the representation within a period of two months from the date of production of certified copy of the order.

It is contended by learned counsel for the applicant that copy of the order was served on 4.2.2023 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 12.1.2023 passed by this Court in Writ-C No. 12357 of 2020 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 :- 5.2.2024

Rajesh