Jai Veer Singh vs Vinod Kumar Yadav Dy. Dir Of ...
2012 Latest Caselaw 10 ALL

Citation : 2012 Latest Caselaw 10 ALL
Judgement Date : 6 April, 2012

Allahabad High Court

Jai Veer Singh vs Vinod Kumar Yadav Dy. Dir Of ... on 6 April, 2012

Bench: Satish Chandra




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- CONTEMPT No. - 2755 of 2011
 

 
Petitioner :- Jai Veer Singh
 
Respondent :- Vinod Kumar Yadav Dy. Dir Of Agriculture Sitapur
 
Petitioner Counsel :- S C Tiwari
 

 
Hon'ble Dr. Satish Chandra,J.

Sri S.C. Tiwari, learned counsel for the petitioner submits that in compliance to the order dated 01.08.2011 passed by this Hon'ble Court in writ petition No.4621 (SS) of 2011, the opposite party has taken a decision vide order dated 04.04.2012 but the said decision is not in accordance to law.

After hearing the learned counsel for petitioner, it appears that the compliance of the order has been carried out. However, for the grievances, if any, the petitioner is at liberty to seek the remedy at the appropriate forum, if advised so. But presently no contempt exists.

The contempt petition is dismissed.

Order Date :- 6.4.2012

VNP/-