Dr. Nanku Khan vs Divya Kant Shukla, J.D. Of ...
2013 Latest Caselaw 7527 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4529 of 2013
 

 
Applicant :- Dr. Nanku Khan
 
Opposite Party :- Divya Kant Shukla, J.D. Of Education And Anr.
 
Counsel for Applicant :- R.C. Dwivedi
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Krishna Murari, J.

Vide order dated 13.11.2013 opposite party was directed to either file an affidavit of compliance or to appear in person for framing of charges.

Sri Niraj Upadhyay, learned Addl. Chief Standing Counsel representing the opposite party has filed an affidavit wherein it has been stated that the judgment of the learned single Judge dated 19.2.2013 of which the contempt is being alleged, has been set aside by the Division Bench in Special Appeal no. 425 of 2013 vide judgment and order dated 22.11.2013.

In view of the fact that the order of the learned single Judge has been set aside in Special Appeal, the present proceedings are not to proceed any further. Notices are discharged.

Let the contempt application be consigned to record.

Order Date :- 18.12.2013

nd