Rabiya And Another vs Sanjay Bansal,Prescribed Authority
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Allahabad High Court

Rabiya And Another vs Sanjay Bansal,Prescribed Authority on 4 January, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:1249
 
Court No. - 51
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 9365 of 2023
 

 
Applicant :- Rabiya And Another
 
Opposite Party :- Sanjay Bansal,Prescribed Authority
 
Counsel for Applicant :- Arun Kumar Singh
 

 
Hon'ble Vikas Budhwar,J.
 

Heard Sri Arun Kumar Singh learned counsel for the applicants.

The present contempt application has been preferred alleging non compliance of the order dated 10.8.2023 passed by this Court in Writ-C No. 990 of 2023. It has been contended that the copy of the order has been made available to the opposite party on 16.8.2023 reference whereby has been made in paragraph 15 of the application a copy whereof is at page 15 of the paper book but the order of writ Court 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 10.8.2023 passed by this Court in Writ-C No. 990 of 2023 from the date of production of a certified copy of this order.

The applicants shall supply a duly stamped registered envelope addressed to the opposite parties 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 applicants 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 applicants 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 applicants to approach this court again.

With the aforesaid observations, this application is finally disposed of at this stage.

Order Date :- 4.1.2024

piyush