Heera Lal Maurya vs Dr.Sarita Tiwari,Principal ...
2016 Latest Caselaw 6103 ALL

Citation : 2016 Latest Caselaw 6103 ALL
Judgement Date : 22 September, 2016

Allahabad High Court

Heera Lal Maurya vs Dr.Sarita Tiwari,Principal ... on 22 September, 2016

Bench: Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 71 of 2009
 

 
Applicant :- Heera Lal Maurya
 
Opposite Party :- Dr.Sarita Tiwari,Principal District Institute Of Edu.& Tra.
 
Counsel for Applicant :- S.N.Shukla,Vinod K.Singh Kushwaha
 
Counsel for Opposite Party :- Pradeep Verma,S.C.
 

 
Hon'ble Pankaj Naqvi,J.

The contempt is of the year 2009 and is listed under the category of "final disposal" cases.

Despite notice, there is no endorsement in the cause list that the contempt survives. In all probability, the order must have been complied with, rendering this contempt as infructuous.

The contempt is dismissed as infructuous. Notice(s) discharged.

Order Date :- 22.9.2016

Download the LatestLaws.com Mobile App