C/M Tilak Shiksha Sansthan ... vs Shri Renuka Kumar Additional ...
2021 Latest Caselaw 10393 ALL

Citation : 2021 Latest Caselaw 10393 ALL
Judgement Date : 16 August, 2021

Allahabad High Court

C/M Tilak Shiksha Sansthan ... vs Shri Renuka Kumar Additional ... on 16 August, 2021

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2236 of 2021
 

 
Applicant :- C/M Tilak Shiksha Sansthan Prathmik Vidyalaya And Another
 
Opposite Party :- Shri Renuka Kumar Additional Chief Seceratry
 
Counsel for Applicant :- Ram Krishna Yadav
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Prakash Padia,J.

Heard learned counsel for the applicants and learned counsel for opposite party.

The applicant has preferred the present contempt petition for non-compliance of the judgment and order dated 21.02.2017 passed in Writ C No. 8396 of 2017 (C/M Tilak Shiksha Sansthan Prathamik Vidhayalay and another Vs. State of U.P. and 3 Others).

Today when the matter was taken up learned counsel for applicant argued that order passed by Writ Court has been complied with, no further orders are required to be passed in the present contempt application.

The present contempt application is dismissed having become infructuous.

Order Date :- 16.8.2021

Ujjawal