Smt. Insrat Bano vs P.N. Singh, Distt. Basic Edu. ...
2015 Latest Caselaw 2724 ALL

Citation : 2015 Latest Caselaw 2724 ALL
Judgement Date : 28 September, 2015

Allahabad High Court

Smt. Insrat Bano vs P.N. Singh, Distt. Basic Edu. ... on 28 September, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 1691 of 2015
 

 
Applicant :- Smt. Insrat Bano
 
Opposite Party :- P.N. Singh, Distt. Basic Edu. Officer, Distt. Barabanki
 
Counsel for Applicant :- Maneesh Pandey
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Heard.

Affidavit of compliance has been filed by the opposite party stating therein that in compliance of the order of the writ court, the answering respondent has passed the order dated 13.7.2015 permitting the petitioner to join her duties as directed by the Court subject to the order of the writ petition.

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 :- 28.9.2015

MH/-