Vimal Chandra vs Shri Amit Singh,D.M.
2021 Latest Caselaw 7840 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2006 of 2021
 

 
Applicant :- Vimal Chandra
 
Opposite Party :- Shri Amit Singh,D.M.
 
Counsel for Applicant :- Mahendra Pratap Singh
 

 
Hon'ble Vivek Kumar Birla,J.

Heard learned counsel for the applicant and Sri K.R. Singh, learned Additional Chief Standing Counsel for the opposite party through video conferencing.

The present contempt application has been filed for punishing the opposite party for willful disobedience of the judgment and order dated 20.11.2020 passed by this Court in Writ Petition No. 18785 of 2020.

Learned counsel for the applicant has very fairly admitted that pursuant to the order of the writ court dated 20.11.2020 the order has been complied with, however, he submits that the order is not sustainable in the eye of law.

Be that as it may, order of the writ court whereby the opposite party was directed to decide the representation, has been complied with.

In such view of the matter, no further orders are required to be passed. Notices, if any, issued to the opposite party stands discharged.

The applicant is at liberty to challenge the order passed by the opposite party, if he is so advised.

Present contempt application is consigned to record.

Order Date :- 12.7.2021

Abhishek