C/M Shri Vasudev Shiksha Niketan ... vs Ashok Kumar Singh ,Distt. Basic ...
2021 Latest Caselaw 2453 ALL

Citation : 2021 Latest Caselaw 2453 ALL
Judgement Date : 17 February, 2021

Allahabad High Court

C/M Shri Vasudev Shiksha Niketan ... vs Ashok Kumar Singh ,Distt. Basic ... on 17 February, 2021

Bench: Abdul Moin




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- CONTEMPT No. - 2163 of 2020
 

 
Applicant :- C/M Shri Vasudev Shiksha Niketan Inter College Thru Manager
 
Opposite Party :- Ashok Kumar Singh ,Distt. Basic Education Officer Pratapgarh
 
Counsel for Applicant :- Anu Pratap Singh
 

 
Hon'ble Abdul Moin,J.

Heard.

Ms. Pallavi, Advocate holding brief of Sri Anu Pratap Singh, learned counsel for the applicant contends that the judgment and order passed by the writ Court dated 01.08.2019 has been complied with and the contempt petition has been rendered infructuous.

Accordingly, the contempt petition is dismissed. The notices are discharged.

Order Date :- 17.2.2021

Pachhere/-

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