Allahabad High Court
Anil Kumar Rastogi vs Sri Gajendra Kumar Singh D.I.O.S. on 22 January, 2016
Author: Yashwant Varma
Bench: Yashwant Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 28 Case :- CONTEMPT APPLICATION (CIVIL) No. - 341 of 2016 Applicant :- Anil Kumar Rastogi Opposite Party :- Sri Gajendra Kumar Singh D.I.O.S. Counsel for Applicant :- Anoop Kumar Mishra Hon'ble Yashwant Varma,J.
From a perusal of the averments and the material on record of this petition/application, it appears prima facie, that the orders of this Court dated 18 January 2012 in writ petition by a Single Judge, 15 September 2014 passed by a Division Bench in Special Appeal as also the order dated 17 September 2015 passed in the contempt proceedings, have not been complied with and that there has been wilful and deliberate disobedience of the said order.
Accordingly, let notices be issued to opposite party returnable within four weeks.
Order Date :- 22.1.2016 Arun K. Singh