Smt. Sunita Devi & 5 Ors. vs Gaurav Dayal & Another
2015 Latest Caselaw 2371 ALL

Citation : 2015 Latest Caselaw 2371 ALL
Judgement Date : 17 September, 2015

Allahabad High Court

Smt. Sunita Devi & 5 Ors. vs Gaurav Dayal & Another on 17 September, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 1755 of 2014
 

 
Applicant :- Smt. Sunita Devi & 5 Ors.
 
Opposite Party :- Gaurav Dayal & Another
 
Counsel for Applicant :- Farooq Ahmad,Syed Zahid Ali
 
Counsel for Opposite Party :- C S C
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Heard.

Affidavit of compliance has been filed by Smt. Kinjal Singh, District Magistrate, Lakhimpur-Kheri-contemnor stating therein that in compliance of the judgment and order dated 15.1.2015, petitioners have been given appointment on the appropriate posts subject to the decision of Special Appeal No. 481 of 2014.

Learned Counsel for the petitioner does not dispute the aforesaid fact.

On due consideration, it appears that order of the writ court has been complied with in its letter and spirit.

Accordingly, the contempt petition is dismissed and the notice issued to the contemnor is discharged.

Order Date :- 17.9.2015

MH/-