Shalini vs Sri Shailesh Kumar Pandey,S.P. ...
2017 Latest Caselaw 7178 ALL

Citation : 2017 Latest Caselaw 7178 ALL
Judgement Date : 21 November, 2017

Allahabad High Court

Shalini vs Sri Shailesh Kumar Pandey,S.P. ... on 21 November, 2017

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 16
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4204 of 2017
 

 
Applicant :- Shalini
 
Opposite Party :- Sri Shailesh Kumar Pandey,S.P. And Anr.
 
Counsel for Applicant :- S.N. Pandey,Himanshu Pandey
 

 
Hon'ble Ashwani Kumar Mishra,J.

Affidavit of compliance has been filed by opposite party no. 1, stating that he had joined consequent upon his transfer order passed in July, 2017 at Jaunpur and has again shifted out of the town in September, 2017. It is stated that the copy of the order of the writ court was never brought to his notice. It is otherwise stated that the order of the writ court has been complied with and an unconditional apology has also been offered.

In view of the facts noticed above, as the order of the writ court has been complied with, notices issued are discharged and the contempt petition is consigned to records.

Order Date :- 21.11.2017

n.u.