Shaifali Singh vs Pratap Singh Baghel, Secretary, U.P. ...
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Allahabad High Court

Shaifali Singh vs Pratap Singh Baghel, Secretary, U.P. ... on 4 January, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:1130
 
Court No. - 51
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 9330 of 2023
 

 
Applicant :- Shaifali Singh
 
Opposite Party :- Pratap Singh Baghel, Secretary, U.P. Basic Shiksha Parishad
 
Counsel for Applicant :- Ashok Kumar Singh,Smt Rekha 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 02.11.2023 passed by this Court in Writ-C No. 10980 of 2023 (Shaifali Singh Vs. State of U.P. and 3 others).

It is the case of the applicant that the order of the Writ-Court has not been complied with despite service of the notice upon the opposite party on 20.11.2023, document whereof has been appended at page-19A of the paper-book and reference whereof has been made in paragraph-4.

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 02.11.2023 passed by this Court in Writ-C No. 10980 of 2023 (Shaifali Singh Vs. State of U.P. and 3 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 :- 4.1.2024

N.S.Rathour