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/-