HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 24 Case :- CONTEMPT No. - 1744 of 2015 Applicant :- Swatantra Pandey Opposite Party :- Raja Bhanu Pratap Singh Counsel for Applicant :- Wasim Ahmad Hon'ble Dr. Devendra Kumar Arora,J.
Heard.
Affidavit of compliance has been filed by the opposite party stating therein that in compliance of the order dated 11.5.2015, the answering respondent has decided the representation of petitioner by a speaking and reasoned order dated 2.7.2015.
Learned Standing Counsel submits that as the order of the writ court has been complied with in its words and spirit, the contempt petition deserves to be dismissed and notice issued against the respondent is liable to be discharged.
Counsel for the petitioner does not dispute about the aforsaid facts.
On due consideration, it appears that order of the writ court has been complied with in its letter and spirit.
Accordingly, the contempt petition is dismissed and the notice issued to the contemnor- respondent is hereby discharged.
Order Date :- 7.10.2015 MH/-