SHOBHA DEVI Vs. ANIL DHINGRA

JUDGEMENT

(1.) Heard learned counsel for the applicant.

(2.) The applicant is before this Court for a direction to initiate contempt proceeding against the opposite parties for wilful disobedience of the order dated 29.05.2019 passed in Civil Misc. Writ Petition No. 18871 of 2019 (Shobha Devi vs. State of UP and others), which for ready reference is quoted as under:-

(3.) Learned counsel for the applicant submits that a certified copy of the aforesaid order was submitted for compliance before the opposite parties but the opposite parties have wilfully not complied with the order and, thus, have committed civil contempt liable for punishment under Section 12 of the Contempt of Courts Act, 1971.