C/M, Shri Vaishnav Bhagwan ... vs Shri. Rajendra Kumar Tiwari, ...
2022 Latest Caselaw 1265 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5505 of 2019
 

 
Applicant :- C/M, Shri Vaishnav Bhagwan Deshraj Suri Adarsh Sanskrit Mahavidyalay And Another
 
Opposite Party :- Shri. Rajendra Kumar Tiwari, Addi. Chief Secretary ( Higher Education) Govt. Of U.P And 2 Others
 
Counsel for Applicant :- Bhola Nath Yadav,Ajai Kumar Mishra
 
Counsel for Opposite Party :- Avanish Tripathi
 

 
Hon'ble Saral Srivastava,J.

Heard learned counsel for the parties.

A compliance affidavit has been filed on behalf of Vice Chancellor of Sampurnanand Sanskrit University, Varanasi today in Court, annexing therewith the order dated 07.04.2022 rejecting the request of the applicant, which is taken on record.

It is stated by Sri Avneesh Tripathi, learned counsel for the opp. party-University that judgment of Writ Court dated 30.03.2019 passed in Writ-A No.4543 of 2019 has been complied with ,which fact is not disputed by the learned counsel for the applicant.

If the applicant is aggrieved by the order dated 07.04.2022 passed by the Vice Chancellor of Sampurnanand Sanskrit University, Varanasi, he may avail appropriate legal remedy in law.

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

The contempt application is dismissed and it is consigned to record.

Order Date :- 12.4.2022

NS