C/M Shri Syadavad Mahavidyalay vs Rajaram Shukla, Vice Chancellor, ...
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HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4122 of 2019
 

 
Applicant :- C/M Shri Syadavad Mahavidyalay
 
Opposite Party :- Rajaram Shukla, Vice Chancellor, Sampurnanand Sanskrit Vishwavidyalay
 
Counsel for Applicant :- Aklank Kumar Jain
 
Counsel for Opposite Party :- Ved Byas Mishra,Avanish Tripathi
 

 
Hon'ble Saral Srivastava,J.

Heard learned counsel for the applicant and Sri Avneesh Tripathi, learned counsel for the opposite parties.

It is stated that judgment of this Court dated 30.03.2019 passed in Writ-A No.3115 of 2019 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 02.05.2022 passed by opposite party deciding the claim 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 :- 5.5.2022

Mohit