Court No. - 7 Case :- CONTEMPT APPLICATION (CIVIL) No. - 2846 of 2023
Applicant :- Atul Kumar Yadav And Another
Opposite Party :- Deepika Gupta, Basic Shiksha Adhikari
Counsel for Applicant :- Siddharth Khare,Sr. Advocate
Hon'ble Rohit Ranjan Agarwal,J.
Heard learned counsel for the applicants. The present contempt application has been filed for punishing the Opposite Party for willful disobedience of the judgment and order dated 05.12.2022 passed by this Court in Writ-A No. 11921 of 2016.
It is contended by learned counsel for the applicant that the applicants had filed the aforesaid writ petition, which was disposed of vide order dated 05.12.2022. Copy of the order was served on 23.12.2022 but till date 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 three months further time to comply with the order dated 05.12.2022 passed by this Court in Writ-A No. 11921 of 2016 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 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 applicants with a copy of contempt application
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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 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 :- 17.4.2023 Shekhar
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