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