Vijay Kumar Shukla vs Shri Sanjeev Saran Prin.Secy. Forest ...
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Allahabad High Court

Vijay Kumar Shukla vs Shri Sanjeev Saran Prin.Secy. Forest ... on 5 February, 2024

Author: Irshad Ali

Bench: Irshad Ali

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:10397
 
In Chamber / Court No.3
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 965 of 2015
 

 
Applicant :- Vijay Kumar Shukla
 
Opposite Party :- Shri Sanjeev Saran Prin.Secy. Forest Deptt. And 2 Others
 
Counsel for Applicant :- Dr. R.S. Pande
 

 
Hon'ble Irshad Ali,J.
 

1. The present contempt application has been filed for non compliance of judgment and order dated 11.08.2014 passed in Writ Petition No.7136 of 2014.

2. Learned Additional CSC for respondent - State submitted that a counter / compliance affidavit of respondent Nos.2 & 3 dated 24.07.2015 has been filed and in paragraph 6 of the same and on page 7 of counter affidavit-1, it has been stated that the order under challenge has been fully complied with and no reply / objection to the same has been filed.

3. In view of above, no cause of action survives in the present contempt application.

4. The contempt application is, accordingly, disposed of and consigned to record.

Order Date :- 5.2.2024

Adarsh K Singh