Smt. Archana Pandey vs Narendra Sharma, District ...
2021 Latest Caselaw 2973 ALL

Citation : 2021 Latest Caselaw 2973 ALL
Judgement Date : 23 February, 2021

Allahabad High Court

Smt. Archana Pandey vs Narendra Sharma, District ... on 23 February, 2021

Bench: Vivek Kumar Birla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1020 of 2021
 

 
Applicant :- Smt. Archana Pandey
 
Opposite Party :- Narendra Sharma, District Inspector Of Schools
 
Counsel for Applicant :- Santosh Kumar Mishra
 

 
Hon'ble Vivek Kumar Birla,J.

Heard learned counsel for the applicant.

The present contempt application has been filed for punishing the Opposite Party for willful disobedience of the judgment and order dated 2.3.2020 (corrected on 5.3.2020) passed by this Court in Writ Petition No. 3175 of 2020.

Learned counsel for the applicant- petitioner very fairly states that on 3.2.2021 orders have been passed in compliance of the order of the Writ Court.

In such view of the matter, no further orders are required to be passed in the present contempt application.

Present contempt application is consigned to record.

Order Date :- 23.2.2021

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