Akhilanand Upadhyay vs Dr. Raj Shekhar, Managing Director, ...
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Allahabad High Court

Akhilanand Upadhyay vs Dr. Raj Shekhar, Managing Director, ... on 13 January, 2025

Author: Manish Kumar

Bench: Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:2245
 
Court No. - 17
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3696 of 2024
 

 
Applicant :- Akhilanand Upadhyay
 
Opposite Party :- Dr. Raj Shekhar, Managing Director, U.P. Jal Nigam Lko.
 
Counsel for Applicant :- Ajay Kishor Pandey,Tanveer Ahmad Lari
 
Counsel for Opposite Party :- Parimal Bhatt
 

 
Hon'ble Manish Kumar,J.
 

Shri Ajay Kishor Pandey, learned counsel for the applicant has very fairly submitted that in compliance of the judgment and order dated 15.03.2024 passed in Writ A No. 2094 of 2024, the departmental proceedings have been concluded and the amount of gratuity has also been made but interest alongwith the same has not been paid though there is no such direction for payment of interest, thus, for all practical purposes, the present contempt petition has become infructuous and the same may be dismissed as infructuous with a liberty to the applicant to avail the remedy for payment of interest, as permissible under the law.

As prayed, the present contempt petition is dismissed as infructuous.

Notice issued earlier, if any, stand discharged.

It is always open for the applicant to avail the remedy, as permissible under the law.

Order Date :- 13.1.2025

Ashish