Allahabad High Court
Surendra Prasad Chauhan And Ors. vs Sri Satya Narain Singh Director Ayurved ... on 8 April, 2022
Author: Alok Mathur
Bench: Alok Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 18 Case :- CONTEMPT APPLICATION (CIVIL) No. - 635 of 2020 Applicant :- Surendra Prasad Chauhan And Ors. Opposite Party :- Sri Satya Narain Singh Director Ayurved Services Lucknow Counsel for Applicant :- Arun Kumar Counsel for Opposite Party :- Mohit Jauhari Hon'ble Alok Mathur,J.
1. Heard Sri Arun Kumar, learned counsel for applicants as well as Sri Mayankar Singh, learned counsel for respondent.
2. Learned counsel for respondent on the basis of instruction submits that order of the writ court dated 17.10.2019 passed in Writ Petition No. 28493 (SS) of 2019 has been complied with and appropriate order has been passed on 13.03.2020 by the Director Ayurvedic Services. A copy of the said order has been provided to the learned counsel for applicant.
3. Considering that the respondents have proceeded to pass an order dated 13.03.2020, it cannot be said that the respondent now runs in contempt of the order passed by the writ Court. Accordingly, the contempt petition is dismissed leaving it open to the applicant to challenge the said order before appropriate Court in appropriate proceedings.
4. Notices issued are discharged.
(Alok Mathur, J.) Order Date :- 8.4.2022 Ravi/