Gaurav Verma vs Sri Viresh Kumar, Chairman
2021 Latest Caselaw 10394 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2566 of 2021
 

 
Applicant :- Gaurav Verma
 
Opposite Party :- Sri Viresh Kumar, Chairman
 
Counsel for Applicant :- Surya Bhan Singh,Ram Kailash Yadav
 
Counsel for Opposite Party :- Neeraj Rai
 

 
Hon'ble Prakash Padia,J.

Heard learned counsel for the applicant and Sri Neeraj Rai, learned counsel for opposite party.

The applicant has preferred the present contempt petition for non-compliance of the judgment and order dated 22.02.2021 passed in Writ A No. 2877 of 2021 (Gaurav Verma Vs. State of U.P. and 2 Others).

Today when the matter was taken up counsel for opposite has placed before this Court a copy of the decision taken by opposite party on 15.08.2021. From the perusal of the same, it is argued that order passed by the Writ Court has been complied with in its letter and spirit. No further orders are required to be passed in the present contempt application.

The present contempt application is dismissed having become infructuous.

Order Date :- 16.8.2021

Ujjawal