Allahabad High Court
Ram Abhilash vs Sri. Bhanu Chandra Goswami, D.M. on 1 August, 2019
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 4745 of 2019 Applicant :- Ram Abhilash Opposite Party :- Sri. Bhanu Chandra Goswami, D.M. Counsel for Applicant :- Surendra Kumar,Ajay Kumar Giri Hon'ble Mahesh Chandra Tripathi,J.
Heard learned counsel for the applicant and learned Standing Counsel The applicant is before this Court against the wilful defiance of the order dated 10.01.2014 passed in Writ Petition No.1311 of 2014 (Ram Abhilash v. State of U.P. & Ors.).
The Court has proceeded to examine the record in question and find that present contempt application has been filed with delay and laches and no satisfactory explanation has been given for condoning such a delay.
Consequently, the contempt application is dismissed on the ground of limitation. The notices, if any, stand discharged.
Order Date :- 1.8.2019 SP/