Allahabad High Court
Shabbir Ahmad And 9 Others vs Imran @ Suhail And 16 Others on 6 July, 2021
Author: Rohit Ranjan Agarwal
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 1 Case :- CONTEMPT APPLICATION (CIVIL) No. - 1684 of 2021 Applicant :- Shabbir Ahmad And 9 Others Opposite Party :- Imran @ Suhail And 16 Others Counsel for Applicant :- Shivam Yadav Hon'ble Rohit Ranjan Agarwal,J.
Heard Sri Shivam Yadav, learned counsel for the applicants through Video Conferencing.
At the very outset, Sri Shivam Yadav, learned counsel for the applicants had fairly submitted that an application under Order 39 Rule 2A of C.P.C. was filed by the applicants before the court below for initiating contempt proceeding against the opposite parties for disobeying the orders dated 26.09.2002 and 20.08.2011. He further contended that Court Amin had submitted its report dated 15.02.2020 in which it has been reported that the opposite parties had committed contempt by making construction and violating the orders passed by the trial court.
As two parallel proceedings cannot run for contempt against opposite parties, Sri Yadav, learned counsel appearing for the applicants very fairly submitted that he is not pressing the present application and may be permitted to carry on the proceeding under Order 39 Rule 2A of C.P.C. pending before the court below.
In view of the statement so made, the present contempt application is being disposed of without any order on merit requesting the court below to proceed in the matter under Order 39 Rule 2A of C.P.C., in accordance with law.
The present contempt application is, accordingly, disposed of.
Order Date :- 6.7.2021 SK Goswami