Smt. Mamta Tiwari(Present ... vs Dr. Satya Prakash Tripathi, Distt ...
2014 Latest Caselaw 2522 ALL

Citation : 2014 Latest Caselaw 2522 ALL
Judgement Date : 4 July, 2014

Allahabad High Court

Smt. Mamta Tiwari(Present ... vs Dr. Satya Prakash Tripathi, Distt ... on 4 July, 2014

Bench: Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3562 of 2014
 

 
Applicant :- Smt. Mamta Tiwari(Present Working As Asstt Teacher In Pri Sc
 
Opposite Party :- Dr. Satya Prakash Tripathi, Distt Basic Edu Officer,Srdnagar
 
Counsel for Applicant :- H.P. Pandey
 

 
Hon'ble Pankaj Naqvi,J.

Shri R.P.Shukla, learned counsel appearing for opposite party on the basis of instructions submits that order of writ court has been complied with in letter and spirit by depositing the amount in the bank account of the applicant. The court has no reason to believe the statement of learned counse?

Consequently, the contempt application does not survive and the same is dismissed.

Order Date :- 4.7.2014

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