Ravindra Nath Mukherji vs Sri.Man Mohan Chowdhary
2022 Latest Caselaw 9699 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 219 of 2016
 

 
Applicant :- Ravindra Nath Mukherji
 
Opposite Party :- Sri.Man Mohan Chowdhary
 
Counsel for Applicant :- Vijai Kumar,Manoj Kumar Tiwari
 
Counsel for Opposite Party :- Pankaj Patel,Ashok Kumar Pandey
 

 
Hon'ble Irshad Ali,J.

1. Heard Sri Pankaj Patel, learned counsel for the respondent.

2. The present contempt application has been filed for wilful and deliberate disobedience of order dated 30.05.2011 passed in Writ Petition No.3123 (S/S) of 2011. The direction contained in the aforesaid judgment and order is as under:

"Taking into consideration the innocuous prayer of learned counsel for the petitioner, the present petition is disposed of with a direction to Mukhya Karyapalak Adhikari, Khadi Board, Lucknow to consider and decide the representation dated 29.11.2010 (Annexure No. 6 to the writ petition) in accordance with law by means fo speaking and reasoned order within a period of eight weeks from the date of receipt of a certified copy of this order and decision so taken be also communicated to the petitioner.

With the aforesaid observations and directions, the writ petition is disposed of finally."

3. In compliance of order, the respondents have decided the representation on 10.02.2016 and a compliance affidavit has been filed in this regard.

4. The applicant has not filed objection to the compliance affidavit filed by the opposite party.

5. In view of the decision taken in the compliance affidavit of the order of this Court dated 30.05.2011, no cause of action survives.

6. The contempt application is, accordingly, consigned to record.

Order Date :- 8.8.2022

Adarsh K Singh