Vijay Singh Yadav vs Om Prakash Ambashta
2021 Latest Caselaw 4487 ALL

Citation : 2021 Latest Caselaw 4487 ALL
Judgement Date : 23 March, 2021

Allahabad High Court

Vijay Singh Yadav vs Om Prakash Ambashta on 23 March, 2021

Bench: Suneet Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 6888 of 2018
 

 
Applicant :- Vijay Singh Yadav
 
Opposite Party :- Om Prakash Ambashta
 
Counsel for Applicant :- Lallan Prasad Pal,Balwant Singh
 

 
Hon'ble Suneet Kumar,J.

Response to affidavit of compliance filed today, is taken on record.

The writ court had directed the opposite party vide interim order dated 19.12.2017, to comply the judgment and direction of the Supreme Court within three months or show cause.

In the compliance affidavit, it has been stated in para-6 that counter affidavit has been filed in the pending writ petition. This fact is not being denied by the learned counsel for the applicant.

In view thereof, contempt petition is consigned to record with liberty to the applicant to pursue the pending writ petition to its logical conclusion.

Notice, if any, stands discharged.

Order Date :- 23.3.2021

Mukesh Kr.