Vinita vs Anil Bhooshan Chaturvedi, ...
2019 Latest Caselaw 1298 ALL

Citation : 2019 Latest Caselaw 1298 ALL
Judgement Date : 14 March, 2019

Allahabad High Court

Vinita vs Anil Bhooshan Chaturvedi, ... on 14 March, 2019

Bench: Suneet Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1232 of 2019
 

 
Applicant :- Vinita
 
Opposite Party :- Anil Bhooshan Chaturvedi, Secretary Examination Regulatory Authority
 
Counsel for Applicant :- Rajesh Kumar Srivastava,Hari Ram
 

 
Hon'ble Suneet Kumar,J.

Sri P.K. Giri, learned Additional Chief Standing Counsel, on instructions, submits that the order of the writ court has been complied.

Copy of the order has been made available to the learned counsel for the applicant.

In view thereof, the contempt petition is consigned to record.

Order Date :- 14.3.2019

K.K. Maurya

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