Kanpur Vidya Mandir Mahila ... vs Sri Braham Dev,Director Of Higher ...
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Allahabad High Court

Kanpur Vidya Mandir Mahila ... vs Sri Braham Dev,Director Of Higher ... on 3 January, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:576
 
Court No. - 51
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 9305 of 2023
 

 
Applicant :- Kanpur Vidya Mandir Mahila Mahavidyalayaand Another
 
Opposite Party :- Sri Braham Dev,Director Of Higher Education And Another
 
Counsel for Applicant :- Bhanu Pratap Singh
 

 
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 22.02.2023 passed by this Court in Writ-A No. 3348 of 2023 (Kanpur Vidya Mandir Mahila (Post Graduate) And Another Vs. State of U.P. and 2 others).

In paragraphs- 9 and 10 of the application is it asserted that the copy of the order has been served upon the opposite party by virtue of a representation dated 27.02.2023 by registered post, but till date nothing has been done.

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 two months' further time to comply with the order dated 22.02.2023 passed by this Court in Writ-A No. 3348 of 2023 (Kanpur Vidya Mandir Mahila (Post Graduate) 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 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 :- 3.1.2024

N.S.Rathour