Allahabad High Court
Satya Narayan Singh vs Sri Raj Shekhar Singh Distt. Inspector ... on 3 July, 2013
Author: Ajai Lamba
Bench: Ajai Lamba
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 26 Case :- CONTEMPT No. - 1391 of 2013 Applicant :- Satya Narayan Singh Opposite Party :- Sri Raj Shekhar Singh Distt. Inspector Of Schools Sultanpur Counsel for Applicant :- Mahendra Singh Rathore Hon'ble Ajai Lamba,J.
This petition seeks initiation of proceedings under the Contempt of Courts' Act 1971 for willful obedience of order dated 14.2.2013 rendered in Writ Petition No.3389 (SS) of 2012.
Notice has been accepted by Sri Lalit Shukla, Addl. Chief Standing Counsel, on behalf of Respondent.
List on 16.8.2013.
By the next date of listing, affidavit of compliance/counter be filed.
It is made clear that in case the needful is not done, costs amounting to Rs.5000/- (Five thousand only) shall be imposed to be recovered from the officer/official, who is found responsible for causing delay in the proceedings.
Reasons be shown for not complying with directions of this Court.
Order Date :- 3.7.2013 A.Nigam