Susheela Devi vs Anil Kumar Verma
2011 Latest Caselaw 5495 ALL

Citation : 2011 Latest Caselaw 5495 ALL
Judgement Date : 1 November, 2011

Allahabad High Court

Susheela Devi vs Anil Kumar Verma on 1 November, 2011

Bench: Rajiv Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 2625 of 2009
 

 
Petitioner :- Susheela Devi
 
Respondent :- Anil Kumar Verma
 
Petitioner Counsel :- Ajay Veer Singh
 
Respondent Counsel :- V K Shukla
 

 
Hon'ble Rajiv Sharma,J.

Heard.

Petitioner has filed this petition complaining therein that the order dated 10.9.2009 passed the writ court has not been complied with by the opposite parties.

Standing Counsel states that in compliance of the order dated 10.9.2009, the petitioner has been allowed to work as AganBari Karyakarti at Aganbari Centre, Biswa Dehat-02 vide order dated 24.10.2011 and as such the instant contempt petition has become infructuous.

Counsel for the petitioner does not dispute the aforesaid fact.

Accordingly, the contempt petition is dismissed as infructuous and the notice is discharged. The order dated 24.10.2011 passed by the Bal Vikas Pariyojna Adhikari, Biswan Sitapur is taken on record.

Order Date :- 1.11.2011

MH/-