Allahabad High Court
Sunder Lal Maurya vs Shri Rajeev Bansal,Secy.Civil ... on 23 December, 2022
Author: Rajeev Singh
Bench: Rajeev Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 19 Case :- CONTEMPT APPLICATION (CIVIL) No. - 3045 of 2022 Applicant :- Sunder Lal Maurya Opposite Party :- Shri Rajeev Bansal,Secy.Civil Aviation Ministry/Chairman Indira Gandi Rastriya Udan Acadamy And Anr Counsel for Applicant :- In Person Hon'ble Rajeev Singh,J.
Heard.
Applicant in person submits that the present contempt application is filed with the avernments that the orders dated 18.10.2000 and 23.12.2016 passed by the writ Court are violated by the opposite parties, therefore, opposite parties may be summoned and punished. He also stated in para-1 of the contempt application that against the aforesaid orders, Special Appeal No.10 of 2017 was filed by Director Indira Gandhi Rashtriya Udan Akademi And 2 Ors. which was allowed, vide order dated 13.09.2017 by setting aside the order of writ Court, therefore, order dated 23.12.2016 is not existing today and order dated 18.10.2000 no direction was issued to the opposite party.
Considering the submission of applicant and going through the contents of contempt application, it is evident that order of writ Court was already setaside by the Division Bench of this Court on 13.09.2017. Hence, the present contempt application is misconceived and dismissed.
Accordingly, the present contempt application is dismissed.
Order Date :- 23.12.2022 Amit/-