Arti vs Shree Veerpal Singh,District ...
2021 Latest Caselaw 10780 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1681 of 2021
 

 
Applicant :- Arti
 
Opposite Party :- Shree Veerpal Singh,District Basic Education Officer
 
Counsel for Applicant :- Munendra Nath Chaubey
 

 
Hon'ble Prakash Padia,J.

Heard learned counsel for the applicant.

The applicant has preferred the present contempt application for non-compliance of the final judgment and order dated 1.12.2020 passed in Writ Petition No. 10473 of 2020 (Arti vs. State of U.P. & others).

Today when the matter is taken up, Sri Ashok Kumar Yadav, learned counsel for the opposite party states that pursuant to the order of the writ court dated 1.12.2020, a decision has been taken by the opposite party on 19.8.2021. The copy of the decision dated 19.8.2021 is taken on record.

Learned counsel for the applicant does not dispute the aforesaid fact.

In this view of the matter, the order passed by the writ court has been complied with in its letter and spirit and no further order is required to be passed.

The contempt application is dismissed as having become infructuous.

Order Date :- 24.8.2021

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