Sharad Kumar vs Sri Sameer, Basic Shiksha Adhikari
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Allahabad High Court

Sharad Kumar vs Sri Sameer, Basic Shiksha Adhikari on 4 January, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:1145
 
Court No. - 51
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 9338 of 2023
 

 
Applicant :- Sharad Kumar
 
Opposite Party :- Sri Sameer, Basic Shiksha Adhikari
 
Counsel for Applicant :- Santosh Kumar 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 04.07.2023 passed by this Court in Writ-A No. 7863 of 2023 (Sharad Kumar Vs. State of U.P. and 3 others).

It is asserted in paragraphs-18 and 19 of the applicant that the order of the Writ-Court was made available to the opposite party by hand on 05.09.2023 and through registered post on 15.09.2023, reference whereof has been given at page 30, but till date the order 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 two months' further time to comply with the order dated 04.07.2023 passed by this Court in Writ-A No. 7863 of 2023 (Sharad Kumar 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