Naimussaqlain vs Sri Ankur Kumar Srivastava, ...
2022 Latest Caselaw 1836 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 509 of 2022
 

 
Applicant :- Naimussaqlain
 
Opposite Party :- Sri Ankur Kumar Srivastava, Executive Engineer(Urban)
 
Counsel for Applicant :- Sadhu Sharan
 

 
Hon'ble Saral Srivastava,J.

Heard learned counsel for the applicant and learned Standing Counsel.

It is stated that judgment of this Court dated 19.07.2021 passed in Writ-A No.6936 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 07.04.2022 passed by opposite party deciding the representation of the applicant.

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 :- 29.4.2022

Mohit