Ajeet Kumar Verma vs Anil Kumar -Iiird, Managing ...
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HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 614 of 2022
 

 
Applicant :- Ajeet Kumar Verma
 
Opposite Party :- Anil Kumar -Iiird, Managing Director And Another
 
Counsel for Applicant :- Krishna Murari Tripathi
 

 
Hon'ble Saral Srivastava,J.

List has been revised.

Learned counsel for the applicant is not present.

It is stated that judgment of this Court dated 30.09.2021 passed in Writ-A No.9355 of 2021 has been complied.

In this respect, a compliance affidavit has been filed annexing therewith the letter dated 29.04.2022 issued by Executive Engineer, 2nd Division Prayagraj and letter dated 28.04.2022 issued by Project Manager(E/M), G.P.C.U. Prayagraj deciding the claim of the applicant.

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.

However, a liberty is granted to the applicant to file a recall application within a period of two months from today in case the order of Writ Court has not been complied with in letter and spirit.

Order Date :- 5.5.2022

Mohit