NEHA DEVI Vs. RAM DATT RAM

JUDGEMENT

(1.) Heard learned counsel for the applicant.

(2.) This contempt petition has been filed with the allegation that in spite of an order dated 29.7.2011 passed by this court in Writ Petition No.42315 of 2011 the opposite party has not complied with the directions of the Writ Court though the stipulated time has elapsed.

(3.) 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 further period of three months of receipt of this order, without any reasonable cause, the court would have no option except to punish him under Section 12 of the Contempt of Courts Act and other allied powers.