N. Vijayan vs Manoj Singh, M.D. U.P. State ...
2013 Latest Caselaw 6874 ALL

Citation : 2013 Latest Caselaw 6874 ALL
Judgement Date : 6 November, 2013

Allahabad High Court

N. Vijayan vs Manoj Singh, M.D. U.P. State ... on 6 November, 2013

Bench: Krishna Murari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2573 of 2012
 

 
Applicant :- N. Vijayan
 
Opposite Party :- Manoj Singh, M.D. U.P. State Industrial Dept Cor. And Ors.
 
Counsel for Applicant :- Manish Goyal
 
Counsel for Opposite Party :- Sc
 

 
Hon'ble Krishna Murari, J.

Sri Anubhav Singh, holding brief of Sri Manish Goyal, learned counsel appearing for the opposite party, states that the opposite parties have complied with the order passed by the writ court in letter and spirit.

In view of the aforesaid statement of the learned counsel, the contempt proceedings is not liable to be continued any further.

Notices are discharged and the contempt application be consigned to record.

Order Date :- 6.11.2013

Dcs

Download the LatestLaws.com Mobile App