Dharmendra Singh And 3 Ors. vs Dr. Adarsh Singh Collector ...
2021 Latest Caselaw 400 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- CONTEMPT No. - 2022 of 2020
 

 
Applicant :- Dharmendra Singh And 3 Ors.
 
Opposite Party :- Dr. Adarsh Singh Collector Barabanki And Anr.
 
Counsel for Applicant :- Durgesh Kumar Singh
 

 
Hon'ble Abdul Moin,J.

Compliance affidavit filed today be kept on record.

Learned Standing Counsel submits that the order of the writ Court was for payment of Rs.10,00,000/- as cost out of which 50% was to be borne by the Bank and rest by the revenue authorities. It is contended that a special appeal has been filed against the said judgment and the Division Bench vide order dated 22.7.2020 has directed for depositing the cost within two weeks. It is contended that in pursuance of the order of the Division Bench, the cost of Rs.5,00,000/- which was to be borne by the revenue authorities, has been deposited vide tender dated 5.1.2021 through drafts as mentioned in the said tender.

Taking into consideration the aforesaid i.e. payment of cost has been deposited by the revenue authorities, the present contempt petition is dismissed and the notices are discharged.

Order Date :- 7.1.2021

Rakesh