Allahabad High Court
Radhey Mohan Garg vs Mr. Praveen Kumar Rai, Branch Manager. ... on 14 January, 2020
Author: Suneet Kumar
Bench: Suneet Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 2 Case :- CONTEMPT APPLICATION (CIVIL) No. - 201 of 2020 Applicant :- Radhey Mohan Garg Opposite Party :- Mr. Praveen Kumar Rai, Branch Manager. Allahabad Uttar Pradesh Gramin Bank Counsel for Applicant :- Jitendra Prasad Mishra Hon'ble Suneet Kumar,J.
Heard learned counsel for the applicant.
The grievance of the applicant is that the opposite party-contemnor has intentionally and deliberately flouted the order of the Writ Court dated 11.07.2019 passed in Writ Petition No. 22230 of 2019, whereby, the writ Court had directed the opposite party to consider the claim of the applicant.
Learned counsel for the applicant contends that the aforesaid order of the Writ Court was duly served upon the opposite party vide application dated 30.07.2019. It is contended that in spite of service of the order of the writ Court, same has not been complied with, therefore, the opposite party has deliberately flouted the order of the Writ Court.
The opposite party is bound by the order of this court and in case he does not comply with the directions of the writ court within a period of two months of receipt of this order, without any reasonable cause, the court would have no option but to proceed against him under the Contempt of Courts Act.
The applicant shall supply a duly stamped registered envelope addressed to the opposite party and another self-addressed stamped envelope to the office within two weeks from today. The office shall send a copy of this order along with the self-addressed envelope of the applicant with a copy of contempt application to the opposite party within three weeks from today and keep a record thereof.
The opposite party shall comply with the directions of the writ court and intimate him of the order through the self-addressed envelope within a week thereafter.
In case, opposite party does not comply with the aforesaid directions, it would be open to the applicant to approach this court again.
With the aforesaid observations, this application is finally disposed of at this stage.
Order Date :- 14.1.2020 K.K. Maurya