Harishankar Sharma vs Ashish Kumar Maurya, Election ...
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Allahabad High Court

Harishankar Sharma vs Ashish Kumar Maurya, Election ... on 27 October, 2025

Author: Rohit Ranjan Agarwal

Bench: Rohit Ranjan Agarwal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:187999
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
CONTEMPT APPLICATION (CIVIL) No. - 6005 of 2025   
 
   Harishankar Sharma    
 
  .....Applicant(s)   
 
 Versus  
 
   Ashish Kumar Maurya, Election Officer/Assistant Director, Fishery Department And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Abhishek Gupta, Chandra Bhan Gupta   
 
  
 
Counsel for Opposite Party(s)   
 
:  
 
  
 
     
 
 Court No. - 36
 
   
 
 HON'BLE ROHIT RANJAN AGARWAL, J.     

1. Heard learned counsel for the applicant.

2. 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 25.09.2025 passed by this Court in Writ Petition No. 34264 of 2025.

3. It is contended that applicant had approached writ Court through aforesaid writ petition, which was disposed of vide order dated 25.09.2025. Ordinary 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.

4. 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.

5. 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 25.09.2025 passed by this Court in Writ Petition No. 34264 of 2025 from the date of production of a certified copy of this order.

6. The applicant shall supply a duly stamped registered envelope addressed to the opposite party 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 within one week thereafter and keep a record thereof.

7. 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.

8. In case, the opposite party does not comply with the order, it would be open to the applicant to approach this court again.

9. With the aforesaid observations, this application is finally disposed of at this stage.

(Rohit Ranjan Agarwal,J.)

October 27, 2025

V.S.Singh