Dr. Jaswant Rai Kalra v. Dr. Sudhir Kumar, Director Institute Of Mental Health & Hos.

Court No. - 5

Case :- CONTEMPT APPLICATION (CIVIL) No. - 5345 of 2015

Applicant :- Dr. Jaswant Rai Kalra Opposite Party :- Dr. Sudhir Kumar, Director Institute Of Mental Health & Hos. Counsel for Applicant :- R.C. Chaturvedi

Hon'ble Ran Vijai Singh,J.

Heard Sri R.C. Chaturvedi, learned counsel for the applicant.

This contempt application has been filed for punishing the opposite

party for willful disobedience of the order dated 26.5.2015 passed by

this Court in Writ A No.31740 of 2015 (Dr. Jaswant Rai Kalra Vs. State

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

direction to the opposite party to see that further follow up action, as

mentioned in the letter, preferably within a period of two months from

the date of receipt of certified copy of the order.

It is stated that in spite of service of the certified copy of the order on

8.6.2015 , the order of the writ Court has not been complied with.

Prima facie, a case for willful disobedience of the order dated 26.5.2015

passed by this Court in Writ A No.31740 of 2015 is made out.

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

issuing any notice at this stage, one more opportunity of two months

from the date of receipt of a certified copy of the order of this Court is

granted to comply with the order dated 26.5.2015 passed by this Court

in Writ A No.31740 of 2015 . 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 :- 2.9.2015 Amit Mishra

Neutral Citation No. - 2015:AHC:126294