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