Dharmraj vs Ajeet Kumar Jaiswal
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Allahabad High Court

Dharmraj vs Ajeet Kumar Jaiswal on 4 January, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:1316
 
Court No. - 51
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 9377 of 2023
 

 
Applicant :- Dharmraj
 
Opposite Party :- Ajeet Kumar Jaiswal
 
Counsel for Applicant :- Manoj Kumar Srivastava,Sachin Kumar Ojha
 

 
Hon'ble Vikas Budhwar,J.
 

Heard Sri Sachin Kumar Ojha learned counsel for the applicant.

The present contempt application has been preferred alleging non compliance of the order dated 16.9.2022 passed by this Court in Writ-C No. 27423 of 2022. It is contended that copy of the order by the Writ Court was made available to the opposite party on 29.9.2022 in order to substantiate the said fact reliance has been placed upon page 21 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 16.9.2022 passed by this Court in Writ-C No. 27423 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