Subhash Chandra Saxena v. Sri Naresh Jain District Judge District Hardoi

Court No. - 24

Case :- CONTEMPT No. - 1619 of 2015

Applicant :- Subhash Chandra Saxena Opposite Party :- Sri Naresh Jain District Judge District Hardoi Counsel for Applicant :- Mayankar Singh Counsel for Opposite Party :- Gaurav Mehrotra

Hon'ble Dr. Devendra Kumar Arora,J.

Mr. Gaurav Mehrotra, learned Counsel for the opposite party submits that in compliance of the order of the writ Court, the petitioner's representation was considered and decided vide order dated 22.8.2015 by the District Judge, Hardoi. Therefore, the present contempt proceedings against the opposite party be dropped and notice issued to the opposite party be discharged.

Counsel for the opposite party has produced a photocopy of the order dated 22.8.2015 for perusal of the Court. Since the High Court being the court of record, the photocopy of the order dated 22.8.2015 be taken on record.

Appreciating the submission of the learned counsel for the opposite party, this Court comes to the conclusion that since in compliance of the order of the writ Court, petitioner's representation has been considered and decided vide order dated 22.8.2015 by the District Judge, Hardoi, therefore, there is no good reason to proceed further against the opposite party in the present contempt petition.

In view of the above, the contempt petition is dismissed.

Order Date :- 31.8.2015 Ajit/-