Naresh Pal vs Ashutosh Bhardwaj, Deputy ...
2021 Latest Caselaw 10112 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 264 of 2020
 

 
Applicant :- Naresh Pal
 
Opposite Party :- Ashutosh Bhardwaj, Deputy Director Of Education ( Secondary)
 
Counsel for Applicant :- Indra Raj Singh,Adarsh Singh
 

 
Hon'ble Prakash Padia,J.

The applicant is before this Court for a direction to initiate contempt proceeding against the opposite party for wilful disobedience of the judgement and order dated 21.10.2019 passed in Writ A No.16586 of 2019. The operative portion of the order is reproduced hereinbelow :-

"The writ petition is disposed of with a direction to respondent no. 1 to consider the claim of the petitioner in the light of the judgment in the case of Narsingh Rai (Supra) and pass an appropriate order afresh as far as possible, within a period of two months from the date a certified copy of this order is presented before it."

Today when the matter is taken up, it is informed by learned counsel for the applicant that the order passed by the writ court has already been complied with, therefore, no cause of action remained survive and prays that the present application be dismissed as infructuous.

In view of the same, the present contempt application is dismissed.

Order Date :- 11.8.2021

Pramod Tripathi