Puneet Kumar Srivastava vs Sri Masoom Ali Sarvar Managing Director ...
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Allahabad High Court

Puneet Kumar Srivastava vs Sri Masoom Ali Sarvar Managing Director ... on 21 February, 2025

Author: Manish Kumar

Bench: Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:11381
 
Court No. - 17
 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4851 of 2024
 
Applicant :- Puneet Kumar Srivastava
 
Opposite Party :- Sri Masoom Ali Sarvar Managing Director U.P. State Road Transport Corp. Deptt. Lko. And Another
 
Counsel for Applicant :- Anupam Bajpai,Pawan Kumar Dwivedi
 
Counsel for Opposite Party :- Ratnesh Chandra
 

 
Hon'ble Manish Kumar,J.
 

Sri Adi Nigam, learned counsel, holding brief of Sri Ratnesh Chandra, learned counsel for the respondent is present.

The case has been called in the revised list.

Neither learned counsel for the applicant is present nor any request has been made on his behalf for adjournment of the case.

The present contempt application has been preferred for alleged non compliance of the judgment and order dated 25.09.2024 passed in Writ A No. 8533 of 2024. The relevant extract of the same is quoted hereinbelow:-

"5. Since consideration of petitioner's grievances would entail factual aspects, without entering into the merits of the case liberty is granted to petitioners to move fresh individual representation before opposite party No. 4 i.e. Regional Manager, Uttar Pradesh State Road Transport Corporation Lucknow or any other competent authority. In case such a representation is filed, the same shall be decided in accordance with law and in the terms of the contract within period of six weeks from the date a certified copy of this order is produced before the said authority."

The respondent has filed compliance affidavit which is on the record.

Learned counsel for the respondent has submitted that in compliance of the judgment and order passed by the writ Court, the decision has been taken on the representation of the applicant by passing an order dated 18.11.2024. The copy of which has already been enclosed as Annexure no. 1 to the compliance affidavit.

After going through the record of the case and the compliance affidavit, it is found that the judgment and order passed by the writ Court has been complied with.

In view of the aforesaid, the present contempt application has become infructuous and as such it is dismissed as infructuous.

Notice, if any, stands discharged.

Order Date :- 21.2.2025

Nitesh