Mohd. Nanhai vs Shri Satya Narayan Singh, Director ...
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Allahabad High Court

Mohd. Nanhai vs Shri Satya Narayan Singh, Director ... on 2 July, 2024

Author: Rajeev Singh

Bench: Rajeev Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:45079
 

 
Court No. - 17
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1153 of 2022
 

 
Applicant :- Mohd. Nanhai
 
Opposite Party :- Shri Satya Narayan Singh, Director Ayurvedc Services, Lko. And Another
 
Counsel for Applicant :- Lalendra Pratap Singh
 

 
Hon'ble Rajeev Singh,J.
 

1. Heard learned counsel for the applicant and learned Standing Counsel.

2. This application under Section 12 of the Contempt of Courts Act has been filed alleging wilful disobedience of the judgment and order dated 10.03.2014 passed on Writ Petition (S/S) No. 5185 of 2011.

3. Registry has raised objection that the order, contempt of which is averred, has been passed by the writ Court on 10.03.2014 and as per Section 20 of the Contempt of Courts Act, 1971, limitation period is one year, however, the contempt application is filed on 24.05.2022, i.e., after 8 years.

4. On being confronted with the aforesaid objection of the Registry, learned counsel for the applicant fails to explain the delay.

5. In view of above, the contempt application is dismissed.

Order Date :- 2.7.2024

VKS