C/M R.B.N. Inter College vs Kriti Gautam,Secretary
2022 Latest Caselaw 2231 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1532 of 2021
 

 
Applicant :- C/M R.B.N. Inter College
 
Opposite Party :- Kriti Gautam,Secretary
 
Counsel for Applicant :- Abhijeet Mukherji,Sushmita Mukherjee
 
Counsel for Opposite Party :- Neeraj Rai
 

 
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 13.08.2019 passed in Writ-A No.12734 of 2019 has been complied with which fact is not disputed by the learned counsel for the applicant.

In this respect, an order dated 16.03.2022 has been produced before this Court passed by opposite party deciding the claim of the applicant.

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

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