Smt Asha Higgins vs Divyakant Shukla, Joint Director
2022 Latest Caselaw 1038 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 6033 of 2021
 

 
Applicant :- Smt Asha Higgins
 
Opposite Party :- Divyakant Shukla, Joint Director
 
Counsel for Applicant :- Rishabh Higgins,Abhishek Bhushan
 

 
Hon'ble Saral Srivastava,J.

Heard learned counsel for the applicant and learned Standing Counsel.

It is stated that judgment of this Court dated 12.07.2021 passed in Writ-A No.1467 of 2021 has been complied with which fact is not disputed by the learned counsel for the applicant.

In this respect, a compliance affidavit has been filed annexing therewith the order dated 30.10.2021 passed by opposite party deciding the representation of the applicant.

However, if the applicant is aggrieved by the order passed by the authority concerned, she may avail remedy available to her in law.

Since the order of Writ Court has been complied with, therefore, contempt notices are discharged.

The contempt application is dismissed and is consigned to record.

Order Date :- 8.4.2022

Mohit