Smt. Neetu Gupta vs Sri Girjesh Kumar Chaudhary, ...
2021 Latest Caselaw 2972 ALL

Citation : 2021 Latest Caselaw 2972 ALL
Judgement Date : 23 February, 2021

Allahabad High Court

Smt. Neetu Gupta vs Sri Girjesh Kumar Chaudhary, ... on 23 February, 2021

Bench: Vivek Kumar Birla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 983 of 2021
 

 
Applicant :- Smt. Neetu Gupta
 
Opposite Party :- Sri Girjesh Kumar Chaudhary, District Inspector Of Schools
 
Counsel for Applicant :- Satya Prakash Singh,Bajrang Bahadur Singh
 

 
Hon'ble Vivek Kumar Birla,J.

Heard learned counsel for the applicant.

Present application has been filed for wilful and deliberate disobedience of judgment and order dated 6.2.2020 passed by this Court in Writ A No. 1366 of 2010, Neetu Gupta Vs.State of U.P. and 4 others.

Learned counsel for the applicant states that he does not want to press this application as the order has been complied with.

Accordingly, this application stands dismissed.

Order Date :- 23.2.2021

p.s.

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