CAT CONTEMPT PETITION
IN THE HON'BLE __________________ AT _______________
Cont Pet No.: ______ of ______ in OA No. ________
__________________________________Petitioner.
VERSUS
_________________________________Respondent/contemners.
Civil Contempt Petition under Section 17 of the Administrative Tribunals Act, 1985 read with Rules 18 of the Central Administrative Tribunals (Contempt of Court Rules) 1986 and Section 12 of the Contempt of Courts Act, 1971 for punishing the contemners/respondents for having willfully and deliberately committed contempt.
Respectfully:
- That the petitioner filed an OA No. _____ titled as _____ Vs _____ before this Hon'ble Tribunal and this Hon'ble Tribunal was pleased to pass the directions on _____ (Annexure C-1)directing the respondents __.
- That it is apparent from the above directions passed by this Hon'ble Tribunal that the order was comprehensive, unambiguous and clear in directing the respondents /contemners to _____
- That the above orders of this Hon'ble Tribunal were personally served by the applicant to the contemners on _____. Despite this, the contemners have not _____.
- That it is evident from the foregoing that in this way the contemners have committed contempt of this Hon'ble Tribunal for which the contemners deserve to be punished severely in accordance with the law in the interest of justice.
- That the contemners have purposely, willfully and knowingly disobeyed the sacrosanct orders of this Hon'ble Tribunal, thereby have conducted themselves in the most reprehensible and unbecoming manner showing scant regard to the orders of this Hon'ble Tribunal which conduct on their part is palpably, manifestly and gravely contumacious and makes the contemners liable to be dealt with in accordance with the law and punished severely for willfully, deliberately and intentionally flouting, defying and disobeying the authority of this Hon'ble Tribunal.
- That it is apparent from the material placed on record that no iota of doubt is left regarding the contemners having scant regard and utter disregard to the sacrosanct orders of this Hon'ble Tribunal, and the contemners are prima facie guilty of the contempt of the Tribunal for having deliberately and willfully disobeyed the orders of this Hon'ble Tribunal and they deserve to be dealt with and punished in accordance with the law as by their such unbecoming act they have tended to lower the authority of this Hon'ble Tribunal and tended to interfere with the due process of the judicial proceedings and administration of justice.
- That the interest of justice demands that the contemners are dealt with and punished severely in accordance with law for their willful, deliberate and intentional disobedience of the orders of this Hon'ble Tribunal.
- It is, therefore, most respectfully prayed that My Lords be pleased to punish the contemners in accordance with law and direct them to comply with the orders of this Hon'ble Tribunal dated _____ immediately _____ in the interest of justice. Such other orders be also passed in favour of the petitioner as deemed fit and proper in the facts and circumstances of the case.
AND FOR THIS ACT OF KINDNESS, THE HUMBLE PETITIONER AS IN DUTY BOUND, SHALL EVER PRAY.
(Name of Place)
Petitioner
Through, Advocate
Verification:
I, ______, do hereby verify that the contents of the above Interrogatories from paras 1 to ______ are correct and true to the best of my knowledge and personal belief and no part of it is false and nothing material has been concealed therein.
Affirmed at (Name of Place) this ______.
Plaintiff / Defendant
In The Hon'ble ___________________ at _______________
Cont Pet No.:_____ of ______ in OA No.: ______
__________________________________Petitioner.
VERSUS
___________________________________Respondent/contemners.
Affidavit in support of the Contempt Petition
I,_____, do hereby solemnly affirm and declare as under :
- That the accompanying Contempt petition has been prepared under my instructions.
- That the contents of paragraph 1 to _____ of the accompanying contempt petition are correct and true to the best of my knowledge.
- That I further solemnly affirm and declare that this affidavit of mine is correct and no part of it is false and nothing material has been concealed therein.
Affirmed at (Name of Place) this the _____.
Deponent
BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL AT ____________
Cont Pet No. :______ of _____ in OA No: ______
___________________________________Appellant.
VERSUS
__________________________________Respondent/contemners.
Index
|
S. No. |
Annx |
Particulars of Documents |
Pages |
|
1. |
|
Contempt Petition |
1 |
|
2. |
|
Affidavit |
__ |
|
3. |
C-1 |
__ |
__ |
|
4. |
C-2 |
__ |
__ |
|
5. |
C-3 |
__ |
__ |
|
6. |
C-4 |
__ |
|
|
7. |
|
Power of Attorney |
__ |
(Name of Place) Applicant
______ Through, Advocate
