Allahabad High Court
Diwakar Nath Tripathi vs Nitin Ramesh Gokarn,Chief Seceratry ... on 2 September, 2020
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 80 Case :- CONTEMPT APPLICATION (CIVIL) No. - 2882 of 2020 Applicant :- Diwakar Nath Tripathi Opposite Party :- Nitin Ramesh Gokarn,Chief Seceratry And Another Counsel for Applicant :- Kamal Krishna Roy Hon'ble Saral Srivastava,J.
Heard learned counsel for the applicant.
The contempt application has been filed for violation of the judgment and order dated 23.04.2019 passed by this Court in Writ-C No.8888 of 2019 (Gaurav Kumar Gupta Vs. State of U.P. & 5 Ors.).
The writ petition has been filed by Gaurav Kumar Gupta and he is the only aggrieved person in case the order is not complied with, therefore, the petitioner, who is Diwakar Nath Tripath is not the aggrieved person.
Consequently, the contempt application filed on behalf of the petitioner Diwakar Nath Tripathi is not maintainable.
The contempt application is dismissed.
Order Date :- 2.9.2020 Ravi Kant