Vishwa Nath Banerjee vs Shakuntala Gautam, Director, ...
2022 Latest Caselaw 2233 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 354 of 2022
 

 
Applicant :- Vishwa Nath Banerjee
 
Opposite Party :- Shakuntala Gautam, Director, Local Bodies, Sector-7, Gomti Nagar
 
Counsel for Applicant :- Ram Kumar Sinha
 

 
Hon'ble Saral Srivastava,J.

Learned counsel for the applicant has filed counter affidavit/reply to the compliance affidavit, which is taken on record.

Heard learned counsel for the applicant and learned Standing Counsel.

It is stated that judgment of this Court dated 17.08.2021 passed in Writ-A No.8111 of 2021 has been complied with which fact is not disputed by the learned counsel for 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 :- 6.5.2022

Mohit