Ankita Pattanaik vs Suhas Lalinakere Yathiraj,D.M.
2022 Latest Caselaw 2229 ALL

Citation : 2022 Latest Caselaw 2229 ALL
Judgement Date : 6 May, 2022

Allahabad High Court

Ankita Pattanaik vs Suhas Lalinakere Yathiraj,D.M. on 6 May, 2022

Bench: Saral Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 526 of 2022
 

 
Applicant :- Ankita Pattanaik
 
Opposite Party :- Suhas Lalinakere Yathiraj,D.M.
 
Counsel for Applicant :- Pratik Chandra
 

 
Hon'ble Saral Srivastava,J.

Heard learned counsel for the applicant and learned counsel for opposite party.

It is stated that judgment of this Court dated 13.09.2021 passed in Writ-C No.21198 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 copy of the letter sent by RERA dated 04.05.2022.

However, if the applicant is aggrieved by the order passed by the authority concerned, she may avail remedy available to her 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 :- 6.5.2022

Mohit