Allahabad High Court
C/M Krishak Samaj Vidyalaya Samiti Thru ... vs Shri Yashvant Singh Dy.Registrar Firms ... on 13 November, 2019
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 22 Case :- CONTEMPT No. - 1473 of 2014 Applicant :- C/M Krishak Samaj Vidyalaya Samiti Thru Its Manager Opposite Party :- Shri Yashvant Singh Dy.Registrar Firms Societies & Chits Counsel for Applicant :- S.P. Singh,R.P. Singh Counsel for Opposite Party :- C S C,Lalit Shukla Hon'ble Chandra Dhari Singh,J.
The petition seeks initiation of proceedings under the Contempt of Courts Act, 1971 for willful disobedience of judgment and order dated 26.11.2013 passed in Writ Petition No.6542 (MS) of 2013.
Learned counsel for the petitioner has submitted that inspite of order dated 26.11.2013 (supra) passed by writ Court, the Deputy Registrar has not passed any order.
Per contra, learned counsel for the respondent on the basis of written instructions/para-wise reply taken on record has submitted that hearing has already been concluded and appropriate order has already been passed on 13.12.2013 i.e. much before filing of the present contempt petition. In this regard a specific reference has been made in Para - 10 of the written instructions/para-wise reply.
Learned counsel for the petitioner has submitted that order dated 13.12.2013 has never been served to the petitioner.
I have heard learned counsel for the parties and perused the record, as also the written instructions/para-wise reply taken on record today.
After considering the facts and circumstances of the case and after perusal of the written instructions, I am of the opinion that there is no ground to disbelieve the grounds taken in the written instructions/para-wise reply.
In view of the above, it is apparent that nothing is left now to adjudicate further in the present contempt petition. The contempt petition is accordingly disposed of with direction to the respondent to serve a copy of order dated 13.12.2013 to the petitioner if the applies for the same alongwith a certified copy of this order.
It is provided that if the petitioner finds that no order has been passed as mentioned in the written instructions/para-wise reply or if the petitioner feels aggrieved by the said order, the petitioner may avail appropriate remedy before appropriate forum.
Order Date :- 13.11.2019 nishant/-