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Raj Kumar vs Ajeet Kumar Jaisawal, Sdo
2024 Latest Caselaw 362 ALL

Citation : 2024 Latest Caselaw 362 ALL
Judgement Date : 4 January, 2024

Allahabad High Court

Raj Kumar vs Ajeet Kumar Jaisawal, Sdo on 4 January, 2024





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:1294
 
Court No. - 51
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 9374 of 2023
 

 
Applicant :- Raj Kumar
 
Opposite Party :- Ajeet Kumar Jaisawal, Sdo
 
Counsel for Applicant :- Babu Ram Yadav
 

 
Hon'ble Vikas Budhwar,J.
 

Heard Sri Babu Ram Yadav learned counsel for the applicant.

The present contempt application has been preferred alleging non compliance of the order dated 22.11.2022 passed by this Court in Writ-C No. 35118 of 2022. It is asserted in paragraph no. 8 of the application coupled with the document at page 42 that the service of the order of the writ court has been effectuated upon the opposite party on 15.12.2022 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 22.11.2022 passed by this Court in Writ-C No. 35118 of 2022 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 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 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

piyush

 

 

 
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