Jaypee Infratech Limited vs Mrs. Ritu Infratech Maheshwari , ...
2022 Latest Caselaw 1955 ALL

Citation : 2022 Latest Caselaw 1955 ALL
Judgement Date : 4 May, 2022

Allahabad High Court

Jaypee Infratech Limited vs Mrs. Ritu Infratech Maheshwari , ... on 4 May, 2022

Bench: Saral Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2398 of 2021
 

 
Applicant :- Jaypee Infratech Limited
 
Opposite Party :- Mrs. Ritu Infratech Maheshwari , Ceo
 
Counsel for Applicant :- Dharmendra Singh
 
Counsel for Opposite Party :- Kaushalendra Nath Singh
 

 
Hon'ble Saral Srivastava,J.

It is stated that judgment and order of this Court dated 05.02.2021 passed in Writ-C No.21521 of 2020 has been complied with, hence, no cause of action survives.

Since the order of Writ Court has been complied with, therefore, contempt notices are discharged.

The contempt application is dismissed and it is consigned to record.

Order Date :- 4.5.2022

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