Mohammad Firaz vs Yogesh Kumar And 3 Ors.
2022 Latest Caselaw 8592 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2799 of 2013
 

 
Applicant :- Mohammad Firaz
 
Opposite Party :- Yogesh Kumar And 3 Ors.
 
Counsel for Applicant :- Km. Vishwmohni,Rajesh Singh Chauhan,Vimal Kumar
 
Counsel for Opposite Party :- C S C,Lalit Shukla,Sangeeta Chandra,Zafaryab Zilani A.A.G.
 

 
Hon'ble Irshad Ali,J.

C.M. Application No.26 of 2022

Heard Ms. Vishwmohni, learned counsel for the applicant and learned counsel for the opposite parties.

This is an application for correction of order dated 7.7.2022.

It has been pleaded on behalf of the applicant that due to inadvertent, in first para at page 02, the date '3.6.1986'; in fourth line the date '1.7.1982' and in third paragraph of second page and six line, the digit '1995' has wrongly be typed.

Error is apparent on he face of the record.

Accordingly, the application is allowed. In the order, in first para at page 02, in place of the date '3.6.1986', '3.6.1989' shall be read; 'in fourth line, in place of date '1.7.1982', date '1.7.1985' shall be read and in third para of second page and six line, in place of digit '1995' digit '1985' shall be read.

In Contempt application:

Compliance affidavit filed today in Court, may be taken on record.

In the compliance affidavit, it has been stated that in compliance of the judgment and order passed by this Court, fixation of salary with effect from 1.1.1986 has been made and papers have been forwarded to the competent authority for its disbursement.

In view of the above, no cause of action survives in the present contempt application.

Accordingly, the contempt application is dismissed and is cosigned to record.

Order Date :- 29.7.2022

GK Sinha