Citation : 2022 Latest Caselaw 2093 ALL
Judgement Date : 5 May, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- CONTEMPT APPLICATION (CIVIL) No. - 609 of 2022 Applicant :- Surya Narayan Chaturvedi Opposite Party :- Anil Kumar Iiird, Managing Directorand 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 17.08.2021 passed in Civil Misc. Writ Petition No.9455 of 2021 has been complied.
In this respect, a compliance affidavit has been filed annexing therewith the order dated 29.04.2022 passed by opposite party no.1 deciding the claim of the applicant.
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.
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
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