Allahabad High Court
Sarita Singh vs Sri Sanjay Kumar Singh,D.M. on 6 May, 2022
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- CONTEMPT APPLICATION (CIVIL) No. - 638 of 2022 Applicant :- Sarita Singh Opposite Party :- Sri Sanjay Kumar Singh,D.M. Counsel for Applicant :- Hanuman Prasad Mishra Hon'ble Saral Srivastava,J.
List has been revised.
Learned counsel for the applicant is not present.
It is stated that judgment of this Court dated 07.07.2021 passed in Writ-A No.6865 of 2021 has been complied with which fact is not disputed by the learned counsel for the applicant.
In this respect, a compliance affidavit has been filed annexing therewith the order dated 31.03.2022 passed by opposite party deciding the claim of the applicant.
However, if the applicant is aggrieved by the order passed by the authority concerned, she may avail remedy available to her in law.
Since the order of Writ Court has been complied with, therefore, contempt notices are discharged.
The contempt application is dismissed and is consigned to record.
Order Date :- 6.5.2022 Mohit