Allahabad High Court
Suresh Nath Kapoor S/O Late Surendra ... vs Sri Ram Chandra Tiwari & Ors. ( Cont ... on 13 July, 2010
Bench: Pradeep Kant, Ritu Raj Awasthi
Court No. - 1 Case :- SPECIAL APPEAL DEFECTIVE No. - 466 of 2010 Petitioner :- Suresh Nath Kapoor S/O Late Surendra Nath Kapoor Respondent :- Sri Ram Chandra Tiwari & Ors. ( Cont 411/2010 ) Petitioner Counsel :- O.P. Srivastava Hon'ble Pradeep Kant,J.
Hon'ble Ritu Raj Awasthi,J.
This special appeal has been filed challenging the orders dated 26.4.2010 and 17.5.2010, passed by the learned Contempt Judge whereby a direction has been issued for compliance of the substantive order passed in the writ petition. Learned counsel for the appellant submits that the appellant has raised certain questions in support of his plea that the respondent no.1 is not entitled for revised salary, selection grade and consequential benefits etc. Learned counsel for the respondents says that a review petition against the said order is already pending.
We have also taken note of the fact that the learned Contempt Judge in his order dated 26.4.2010, has given liberty to the appellant to get the order clarified from the writ court, if he so desires. We do not find any ground or reason to to interfere in the matter. The special appeal is accordingly dismissed.
Order Date :- 13.7.2010 Arjun