Babu Ram vs Santosh Kumar Sinha Addl. Gen. ...
2025 Latest Caselaw 4976 ALL

Allahabad High Court

Babu Ram vs Santosh Kumar Sinha Addl. Gen. ... on 12 February, 2025

Author: Manish Kumar

Bench: Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:9196
 
Court No. - 17
 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4872 of 2024
 
Applicant :- Babu Ram
 
Opposite Party :- Santosh Kumar Sinha Addl. Gen. Manager-M I.T.I. Ltd. Mankapur Gonda
 
Counsel for Applicant :- Raj Mani Dubey
 

 
Hon'ble Manish Kumar,J.
 

Case has been called in the revised list.

The present contempt petition has been preferred for alleged non-compliance of the judgement and order dated 20.09.2024 passed in Writ A No.8154 of 2024, the relevant extract is quoted hereinbelow:

"4. Considering the aforesaid aspects, the opposite parties are directed to take a final decision with regard to payment of aforesaid benefits in the light of judgment rendered by this Court in the case of Ashok Kumar Shukla (supra), in case same is applicable. Final decision shall be taken within a period of six weeks from the date a certified copy of this order is produced before the said authority. In case petitioner is found entitled for the aforesaid benefits, actual payment thereof shall be ensured within a period of six weeks thereafter. "

Mr. Santosh Kumar Sinha, Additional General Manager- M.I.T.I. Limited Mankapur, Gonda, has filed compliance affidavit enclosing therein the copy of the order at Page No.8 of the affidavit by which the representation of the applicant has been decided, which is taken on record.

After perusal of the order enclosed with the compliance affidavit it is found that the judgement and order passed by the writ court has been complied with and the present contempt applicant has become infructuous.

As such, the present contempt application is dismissed as infructuous.

Notice issued earlier, if any, stand discharged.

Order Date :- 12.2.2025

S. Kumar