Allahabad High Court
Sushila Singh vs Dr. Preetam Kumar Mishra, Chief Medical ... on 13 August, 2019
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 4432 of 2019 Applicant :- Sushila Singh Opposite Party :- Dr. Preetam Kumar Mishra, Chief Medical Officer Counsel for Applicant :- Alok Kumar Singh Hon'ble Mahesh Chandra Tripathi,J.
Heard learned counsel for the applicant and Shri B.B. Pandey, learned Chief Standing Counsel.
The applicant is before this Court against the wilful disobedience of the order dated 03.01.2019 passed in Writ Petition No.27880 of 2019 (Sushila Singh v. State of U.P. & Ors.).
On the matter being taken up today, instructions dated 10.08.2019 have been filed by learned Chief Standing Counsel intimating therein that in response to the writ Court order in question medical reimbursement has been quantified at Rs.196677/- and the same has been sent to treasury for payment on 10.08.2019 having Token No.311979283 and as such it is contended that the writ Court order in question has been complied with.
In view of above, nothing further survives on this petition and the same stands disposed of. Notices, if any, stand discharged. Needless to say the said amount must be paid to the applicant within one week.
Order Date :- 13.8.2019 SP/