Chunnu vs Sri Santosh Kumar Mishra,The ...
2022 Latest Caselaw 621 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 6250 of 2021
 

 
Applicant :- Chunnu
 
Opposite Party :- Sri Santosh Kumar Mishra,The Executive Officer
 
Counsel for Applicant :- Navin Kumar Srivastava
 

 
Hon'ble Saral Srivastava,J.

Heard learned counsel for the applicant and Sri Ranjay Kumar, learned counsel for opposite party.

It is stated that judgment of this Court dated 27.07.2021 passed in Writ-A No.8392 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 04.02.2022 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 :- 6.4.2022

Mohit