C/M Sri Parasuram Sanskrit ... vs Rajaram Shukla, Vice Chancellor, ...
2022 Latest Caselaw 1282 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4002 of 2019
 

 
Applicant :- C/M Sri Parasuram Sanskrit Mahavidyalaya
 
Opposite Party :- Rajaram Shukla, Vice Chancellor, Sampurnanand Sanskrit Mahavidyalaya
 
Counsel for Applicant :- Arvind Srivastava
 
Counsel for Opposite Party :- Avanish Tripathi
 

 
Hon'ble Saral Srivastava,J.

Heard learned counsel for the applicant and Sri Avneesh Tripathi, learned counsel for opposite party.

It is stated that judgment of this Court dated 30.03.2019 passed in Writ-A 27419 of 2018 has been complied with which fact is not disputed by the learned counsel for the applicant.

Since in the identical Contempt Application (Civil) No. 3856 of 2021 a compliance affidavit has been filed by the State the same compliance affidavit is also adopted by the State Government in the present contempt application.

However, if the applicant is aggrieved by the order passed by the authority concerned, he may avail remedy available to him 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 :- 12.4.2022

Mohit