Paras Nath Verma v. Shri Deepak Singhal, Principal Sec. I.W.C.D., U.P. And Anr.

Court No. - 5

Case :- CONTEMPT APPLICATION (CIVIL) No. - 4139 of 2015

Applicant :- Paras Nath Verma Opposite Party :- Shri Deepak Singhal, Principal Sec. I.W.C.D., U.P. And Anr. Counsel for Applicant :- Karan Singh Yadav

Hon'ble Ran Vijai Singh,J.

Heard Sri Karan Singh Yadav, learned counsel for the applicant.

This contempt application has been filed for punishing the opposite

parties for willful disobedience of the order dated 19.3.2015 passed by

this Court in Writ A No. 13652 of 2015 (Paras Nath Verma Vs. State of

U.P. and Others), by which the writ petition was disposed of with the

direction to consider and decide the representation of the applicant

within a period of three months from the date of receipt of certified copy

of the order.

It has been stated that in spite of service of the certified copy of the

order on 26.3.2015, the order of the writ Court has not been complied

with.

Prima facie, a case for willful disobedience of the order dated 19.3.2015

passed by this Court in Writ A No. 13652 of 2015 is made out.

However, considering the facts and circumstances of the case, without

issuing any notice at this stage, one more opportunity is given to comply

the order dated 19.3.2015 passed by this Court in Writ A No. 13652 of

2015 within a period of three months from the date of receipt of a

certified copy of the order of this Court. In case the order is not complied

with within the aforesaid period, the applicant shall be at liberty to

approach this Court again.

With the aforesaid observation/direction, this application is disposed of.

Order Date :- 16.7.2015 Amit Mishra

Neutral Citation No. - 2015:AHC:95065