Ravi Prakash Yadav vs Sri Vinay Pande,
2022 Latest Caselaw 2095 ALL

Citation : 2022 Latest Caselaw 2095 ALL
Judgement Date : 5 May, 2022

Allahabad High Court

Ravi Prakash Yadav vs Sri Vinay Pande, on 5 May, 2022

Bench: Saral Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 132 of 2022
 

 
Applicant :- Ravi Prakash Yadav
 
Opposite Party :- Sri Vinay Pande,
 
Counsel for Applicant :- Anil Kumar Pandey
 

 
Hon'ble Saral Srivastava,J.

Heard learned counsel for the applicant and learned Standing Counsel.

It is stated that judgment of this Court dated 03.08.2021 passed in PIL No.958 of 2021 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 01.04.2022 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