REGENT COMPUTRONICS PVT. LTD.

M. Rajalakshmi Appellant

V/S

Mr. G. Prakash Respondents

Referred Judgements :-

R V. METROPOLITAN POLICE COMMISSIONER [REFERRED TO]
MORRIS V. CROWN OFFICE [REFERRED TO]
BALOGH V. ST. ALBANS CROWN COURT [REFERRED TO]
DINESHBHAI A. PAREKH V. KRIPALU COOPERATIVE HOUSING SOCIETY,NAGARVEL AHMEDABAD [REFERRED TO]
RUKSANA BEGUM,KM V. B.P. VARMA [REFERRED TO]
HARI LAL DIXIT VS. STATE OF UTTAR PRADESH [REFERRED TO]
OM PRAKASH JAISWAL VS. D K MITTAL [REFERRED TO]
PALLAV SHETH VS. CUSTODIAN [REFERRED TO]
PRAKASH KAKUBHAI RANGWALA VS. NYAYALAY KARMACHARI ANNE N H S [REFERRED TO]
SUBRATA KUNDU VS. KSHITI GOSWAMI [REFERRED TO]
GOLCHHA ADVERTISING AGENCY VS. STATE OF MAHARASHTRA [REFERRED TO]
O.P. SREEDHARA MENON VS. K. AMARNATH SHETTY [REFERRED TO]
MAHESHWAR PERI AND OTHERS VS. HIGH COURT OF JUDICATURE AT ALLAHABAD [REFERRED TO]

JUDGEMENT

(1.) The present Contempt Petition is filed on the ground that the respondent has wilfully disobeyed the order of this Court in W.P.No.25070 of 2014 dtd. 19/9/2014.

(2.) This Court passed the following order in W.P.No.25070 of 2014 on 19/9/2014

(3.) The writ petitioner in the present contempt petition sent a legal notice to the respondent only on 22/6/2016, after a lapse of two years from the date of passing of order in W.P.No.25070 of 2014. Thus, there was an enormous delay even in pursuing the orders passed by this Court in the writ petition.

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M. RAJALAKSHMI Vs. MR. G. PRAKASH

Referred Judgements :-

JUDGEMENT

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