Allahabad High Court
Vinod Kumar Dwivedi vs Manish Singh Divisional Forest Officer ... on 25 February, 2020
Author: Abdul Moin
Bench: Abdul Moin
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 22 Case :- CONTEMPT No. - 225 of 2020 Applicant :- Vinod Kumar Dwivedi Opposite Party :- Manish Singh Divisional Forest Officer Division Bahraich Counsel for Applicant :- Kshemendra Shukla Hon'ble Abdul Moin,J.
Heard and perused the supplementary affidavit. In paragraphs 3 and 4 of the supplementary affidavit, it has been indicated that it is respondent in the contempt petition who is to comply with the order passed by the writ Court.
Accordingly, issue notice to respondent to show cause as to why the proceedings for contempt of the Court be not initiated against him for non-compliance of the judgment and order dated 26.09.2019 passed in Writ Petition No. 14767 (SS) of 2019.
List as fresh on the date to be fixed by the office in the notice.
Order Date :- 25.2.2020 A. Katiyar