Allahabad High Court
Arun Kumar Goyal ... vs Sanjay Agarwal & (4) Ors. on 7 July, 2010
Author: Narayan Shukla
Bench: Narayan Shukla
Court No. - 3
Case :- CONTEMPT No. - 291 of 2004
Petitioner :- Arun Kumar Goyal {W.P.No.7211-Sers-2003}
Respondent :- Sanjay Agarwal & (4) Ors.
Petitioner Counsel :- Pankaj Nath
Respondent Counsel :- Mahesh Chandra
Hon'ble Shri Narayan Shukla,J.
Mr. Mahesh Chandra, learned counsel for State Road Transport Corporation informs that the petitioner claims disobedience of the interim order dated 21.11.2003 passed by this court in writ petition no. 7211 of 2003(SS), whereas the writ petition has been allowed finally and the petitioner has been granted his retiral dues. Therefore, the present contempt petition has lost its efficacy and the same is dismissed. The notices issued to opposite parties are hereby discharged.
Order Date :- 7.7.2010 GSY