Raj Kumar And Another vs Sanjay Singhal, Additional Director ...
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Allahabad High Court

Raj Kumar And Another vs Sanjay Singhal, Additional Director ... on 20 May, 2024

Author: Rohit Ranjan Agarwal

Bench: Rohit Ranjan Agarwal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:90314
 

 
Court No. - 51
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3554 of 2024
 

 
Applicant :- Raj Kumar And Another
 
Opposite Party :- Sanjay Singhal, Additional Director General Of Police And Another
 
Counsel for Applicant :- Janardhan Yadav
 

 
Hon'ble Rohit Ranjan Agarwal,J.
 

Heard learned counsel for the applicants.

The present contempt application has been filed under Section 12 of the Contempt of Courts Act for punishing the Opposite Party for willful disobedience of the judgment and order dated 11.04.2023 passed by this Court in Civil Misc. Writ Petition No.6242 of 2023.

It is contended that applicants had filed aforesaid writ, which was disposed of vide order dated 11.04.2023. Copy of the said order was served to the opposite party through registered post on 01.05.2023, but the said direction has not been complied with by the opposite party till date.

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 three months? further time to comply with the order dated 11.04.2023 passed by this Court in Civil Misc. Writ Petition No.6242 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 party and another self-addressed envelope to the office within one week 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 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 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 :- 20.5.2024

SK Goswami