Ganesh Shiksha Samiti vs Santosh Yadav, V.C., Ghaziabad ...
2014 Latest Caselaw 1040 ALL

Citation : 2014 Latest Caselaw 1040 ALL
Judgement Date : 18 April, 2014

Allahabad High Court

Ganesh Shiksha Samiti vs Santosh Yadav, V.C., Ghaziabad ... on 18 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1290 of 2014
 

 
Applicant :- Ganesh Shiksha Samiti
 
Opposite Party :- Santosh Yadav, V.C., Ghaziabad Development Authority
 
Counsel for Applicant :- Parul Srivastava,Namit Srivastava
 
Counsel for Opposite Party :- S.C.,Mahendra Pratap
 

 
Hon'ble Ran Vijai Singh,J.

Sri A.C.Mishra holding brief of Sri Namit Srivastava, learned counsel for the applicant states that the order passed by the writ Court has already been complied with and the applicant is not interested to pursue the application.

In view of above, without going into further controversy the contempt application is dismissed. Notice issued to the opposite party is discharged.

Order Date :- 18.4.2014

samz

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