Allahabad High Court
Harish Chandra And Another vs Dr. R.P. Verma District Inspector Of ... on 5 February, 2024
Author: Irshad Ali
Bench: Irshad Ali
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:10418 In Chamber / Court No.3 Case :- CONTEMPT APPLICATION (CIVIL) No. - 2324 of 2015 Applicant :- Harish Chandra And Another Opposite Party :- Dr. R.P. Verma District Inspector Of Shcools Ambedkar Nagar Counsel for Applicant :- Manish Mani Tripathi Hon'ble Irshad Ali,J.
1. The present contempt application has been filed for non compliance of judgment and order dated 04.05.2015 passed in Writ Petition No.2633 (S/S) of 2014.
2. Learned Additional CSC for respondents - State has filed instruction before this Court. The same may be taken on record. On the basis of said instruction, he stated that the order under challenge has been fully complied with.
3. In view of above, no cause of action survives in the present contempt application.
4. The contempt application is, accordingly, disposed of and consigned to record.
Order Date :- 5.2.2024 Adarsh K Singh