Mumtaz Tarannum vs Sri Sanjay Sinha Secy.Basic ...
2019 Latest Caselaw 2346 ALL

Citation : 2019 Latest Caselaw 2346 ALL
Judgement Date : 2 April, 2019

Allahabad High Court

Mumtaz Tarannum vs Sri Sanjay Sinha Secy.Basic ... on 2 April, 2019

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- CONTEMPT No. - 2780 of 2013
 

 
Applicant :- Mumtaz Tarannum
 
Opposite Party :- Sri Sanjay Sinha Secy.Basic Shiksha Parishad Up And Anr.
 
Counsel for Applicant :- Mohd. Nafees
 
Counsel for Opposite Party :- Ghaus Beg
 

 
Hon'ble Vivek Chaudhary,J.

Case is called out in revised list. No one is present on behalf of applicant to press this petition. Sri Gaus Beg for opposite party is present.

Perused the record. It appears that the petition has become infructuous by efflux of time.

Consigned to record.

In case applicant feels that the matter survives, liberty is granted to her to move application for recall of order within a month.

Order Date :- 2.4.2019

Rajneesh DR-PS)

(Vivek Chaudhary, J.)

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