SUSHILA DEVI Vs. PRIYANKA

JUDGEMENT

(1.) Heard learned counsel for the applicant. Perused the supplementary affidavit.

(2.) The present contempt application has been filed under Sec. 12 of the Contempt of Courts Act for punishing the Opposite Party for willful disobedience of the judgment and order dtd. 3/12/2020 passed by this Court in Civil Misc. Writ Petition No.20344 of 2020.

(3.) It is contended that applicant had filed aforesaid writ, which was disposed of vide order dtd. 3/12/2020. Copy of the said order was served to the opposite party on 7/1/2021, but the said direction has not been complied with by the opposite party till date.