Allahabad High Court
Banke Lal vs K.P.Shukla G.M.Kisan Sahkari Sugar ... on 3 January, 2020
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 22 Case :- CONTEMPT No. - 2868 of 2019 Applicant :- Banke Lal Opposite Party :- K.P.Shukla G.M.Kisan Sahkari Sugar Mills Ltd. Sitapur Counsel for Applicant :- Pradeep Kumar Tripathi,Sameer Shukla Hon'ble Chandra Dhari Singh,J.
Short counter affidavit filed today in Court is taken on record.
Learned counsel for the respondent on the basis of short counter affidavit has submitted that order dated 30.08.2019 passed in Writ Petition No.23481 (SS) of 2019 has been complied with vide order dated 04.12.2019 passed by General Manager. The order is placed on record as Annexure - SCA 2 with short counter affidavit.
In view of the above, I am satisfied that the order of the writ Court has been complied with in its letter and spirit and nothing is left now to adjudicate further in the instant petition.
Accordingly, the contempt petition is disposed of.
However, if the petitioner feels aggrieved by order dated 04.12.2019 (supra), he may avail appropriate remedy before appropriate forum.
Order Date :- 3.1.2020 nishant/-