Sewa Shanker Pandey vs Asharam Verma, S.D.O
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Allahabad High Court

Sewa Shanker Pandey vs Asharam Verma, S.D.O on 3 January, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:536
 
Court No. - 51
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 9293 of 2023
 

 
Applicant :- Sewa Shanker Pandey
 
Opposite Party :- Asharam Verma, S.D.O
 
Counsel for Applicant :- Bhriguram Ji,Anil Kumar Kannojia,Nilesh Kumar Dubey
 

 
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 17.05.2023 passed by this Court in Writ-C No. 16611 of 2023 (Sewa Shanker Pandey Vs. State of U.P. and 2 others).

In paragraphs- 6 and 7, assertions have been made that the information regarding passing of the order by the Writ-Court was personally made available to the opposite party on 30.05.2023, reminder whereof on 06.10.2023 by registered post, but till date orders have 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 17.05.2023 passed by this Court in Writ-C No. 16611 of 2023 (Sewa Shanker Pandey 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