Allahabad High Court
Smt Pratibha Srivastava vs Sri Ankur Kumar Srivastava, Executive ... on 11 April, 2022
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- CONTEMPT APPLICATION (CIVIL) No. - 6103 of 2021 Applicant :- Smt Pratibha Srivastava Opposite Party :- Sri Ankur Kumar Srivastava, Executive Engineer Counsel for Applicant :- Sadhu Sharan Hon'ble Saral Srivastava,J.
A compliance affidavit on behalf of opposite party has been filed by Sri Vimlesh Kumar Rai, learned counsel for the opposite party annexing therewith the order dated 08.04.2022, by which applicant's claim has been decided.
As the order of Writ Court has been complied with, therefore, no case for contempt is made out and consequently, contempt notice is discharged.
If the applicant is aggrieved by the order dated 08.04.2022, she may avail legal recourse available in law.
The contempt application is dismissed and is consigned to record.
Order Date :- 11.4.2022 Sattyarth