Mrs. Deepti Menon vs Mr. Manish Kumar Verma, District ...
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Allahabad High Court

Mrs. Deepti Menon vs Mr. Manish Kumar Verma, District ... on 4 January, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:1129
 
Court No. - 51
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 9329 of 2023
 

 
Applicant :- Mrs. Deepti Menon
 
Opposite Party :- Mr. Manish Kumar Verma, District Magistrate And Another
 
Counsel for Applicant :- R.K. Mishra
 

 
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 20.9.2023 passed by this Court in Writ-C No. 32263 of 2023 (Mrs. Deepti Menon Vs. State of U.P. and 4 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 through registered post on 29.09.2023.

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 parties at this stage. The opposite parties are granted six weeks' further time to comply with the order dated 20.9.2023 passed by this Court in Writ-C No. 32263 of 2023 (Mrs. Deepti Menon Vs. State of U.P. and 4 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 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 :- 4.1.2024

N.S.Rathour