Smt. Sharda vs Sheel Dhar Singh Yadav, Nagar ...
2016 Latest Caselaw 5397 ALL

Citation : 2016 Latest Caselaw 5397 ALL
Judgement Date : 22 August, 2016

Allahabad High Court

Smt. Sharda vs Sheel Dhar Singh Yadav, Nagar ... on 22 August, 2016

Bench: Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3294 of 2016
 

 
Applicant :- Smt. Sharda
 
Opposite Party :- Sheel Dhar Singh Yadav, Nagar Ayukt, Nagar Nigam
 
Counsel for Applicant :- Devendra Tiwari Deva
 

 
Hon'ble Pankaj Naqvi,J.

Pursuant to order dated 15.7.2016, Sri Shiv Nath Singh, learned counsel for opposite party has placed before the Court an office order dated 19.7.2016 evidencing payment of Rs. 9,97,123/- as entire retiral dues payable to the applicant which indicates that amount has been paid to the applicant, which fact is not disputed by learned counsel for applicant on instructions so received. Copy of office order dated19.7.2016 is taken on record.

The Court has perused order of the Writ Court and the office order dated 19.7.2016 and finds that compliance has been made in letter and spirit. Consequently contempt does not survive

The contempt is dismissed in limine.

Order Date :- 22.8.2016