C/M. Sri Ram Janki Inter College ... vs Anil Kumar Mishra, D.I.O.S., ...
2015 Latest Caselaw 3234 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4094 of 2015
 

 
Applicant :- C/M. Sri Ram Janki Inter College Babu Bandhimath And Anr.
 
Opposite Party :- Anil Kumar Mishra, D.I.O.S., Deoria And Anr.
 
Counsel for Applicant :- Rajeev Kumar Singh
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Vivek Kumar Birla,J.

Heard learned counsel for the applicant.

Learned counsel appearing for applicant submits that although order has been passed but till date no payment has been made.

Affidavit of compliance filed today is taken on record.

In pursuance of the earlier order, opposite party-District Inspector of Schools, Deoria is present today and he states that payment will be made within three days. 

In such view of the matter, the notice against the opposite party stands discharged.

Contempt application is consigned to record with liberty to the applicant to move an application in the present contempt application in case the payment is not made latest by 15 days.

Order Date :- 15.10.2015

LN Tripathi