Paresh Gupt vs Smt. Vimla Tripathi Managaer ...
2021 Latest Caselaw 10030 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 340 of 2013
 

 
Applicant :- Paresh Gupt
 
Opposite Party :- Smt. Vimla Tripathi Managaer G.D.R.K. Inter College And Anr.
 
Counsel for Applicant :- Rajesh Kumar Singh,Hridaya Narain Shukla,Rajeev Ratan Shukla
 
Counsel for Opposite Party :- S.C.,Ashok Kumar Rai,S.D. Ojha
 

 
Hon'ble Prakash Padia,J.

Applicant has preferred the present contempt application for non-compliance of the final judgment and order dated 1.6.2012 passed in Writ-A No.54799 of 2008 (Paresh Kumar Gupt Vs. State of U.P. & Others).

Today when the matter was taken up learned counsel for the respondents has placed before this Court the order dated 3.1.2017 passed in Special Appeal No.40 of 2013 connected along with Special Appeal No.39 of 2013.

It appears from perusal of the same that the order passed by the writ court has been set aside by Division Bench of this Court in the aforesaid judgement.

The order dated 3.1.2017 is taken on record.

In view of the same, the court is of the opinion that no case for contempt is made out and it is accordingly dismissed.

Order Date :- 10.8.2021

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