Deepak Kumar vs Shri Anil Bhushan Chaturvedi, ...
2022 Latest Caselaw 13549 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4798 of 2020
 

 
Applicant :- Deepak Kumar
 
Opposite Party :- Shri Anil Bhushan Chaturvedi, Secretary, Examination Regulatory Authority And Another
 
Counsel for Applicant :- Tarun Agrawal,Prashant Mishra
 

 
Hon'ble Prakash Padia,J.

The applicant is before this Court for a direction to initiate contempt proceeding against the opposite party for wilful disobedience of the judgement and order dated 22.10.2019 passed in Writ Petition No. 4427 of 2019 which was disposed of in term of judgment and order dated 22.10.2019 passed in Writ A No. 6420 of 2019.

Today when the matter was taken up, it was informed by Shri Shashank Bharti, Advocate holding brief of Shri Tarun Agarwal, learned counsel for the applicant that the order passed by the writ Court has already been complied with, therefore, no cause of action remained survive.

In this view of the matter, Court is of the opinion that the order passed by the writ court has been complied with, therefore, no cause of action remained survive.

In view of the same, the present contempt application is dismissed.

This order is passed in the presence of Shri Yatindra, learned counsel for the opposite party.

Order Date :- 19.9.2022

Swati