Durgesh Nandani vs Mr Gulab Chandra, S.D.M.
2024 Latest Caselaw 18454 ALL

Allahabad High Court

Durgesh Nandani vs Mr Gulab Chandra, S.D.M. on 22 May, 2024

Author: Rohit Ranjan Agarwal

Bench: Rohit Ranjan Agarwal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:92637
 
Court No. - 51
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3034 of 2024
 

 
Applicant :- Durgesh Nandani
 
Opposite Party :- Mr Gulab Chandra, S.D.M.
 
Counsel for Applicant :- Pankaj Kumar Shukla,Ramji Mishra
 

 
Hon'ble Rohit Ranjan Agarwal,J.
 

In Re: Civil Misc. Impleadment Application No. 1 of 2024

Impleadment application allowed.

Learned counsel is permitted to carry out the necessary impleadment in the array of parties, during the course of the day.

In Re: Contempt Application

Heard learned counsel for the applicant.

The present contempt application has been filed under Section 12 of the Contempt of Courts Act for punishing the Opposite Party no. 2 for willful disobedience of the judgment and order dated 10.07.2023 passed by this Court in Application U/S 482 No. 18987 of 2023.

It is contended that applicant had approached writ Court through aforesaid writ petition, which was disposed of vide order dated 10.07.2023 Copy of the order of writ Court was served upon opposite party, but according to the applicant, the said order 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 no. 2 at this stage. The opposite party no. 2 is granted three months' further time to comply with the order dated 10.07.2023 passed by this Court in Application U/S 482 No. 18987 of 2023 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 party no. 2 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 party no. 2 within one week thereafter and keep a record thereof.

The opposite party no. 2 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 no. 2 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 :- 22.5.2024

V.S.Singh