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Chandrabadan Singh & Ors. vs Smt.Kalpana Awasthi,Prin. Secy. ...
2021 Latest Caselaw 1654 ALL

Citation : 2021 Latest Caselaw 1654 ALL
Judgement Date : 27 January, 2021

Allahabad High Court
Chandrabadan Singh & Ors. vs Smt.Kalpana Awasthi,Prin. Secy. ... on 27 January, 2021
Bench: Abdul Moin



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- CONTEMPT No. - 1510 of 2020
 

 
Applicant :- Chandrabadan Singh & Ors.
 
Opposite Party :- Smt.Kalpana Awasthi,Prin. Secy. Rural Engineering,Lko.& Anr.
 
Counsel for Applicant :- Nimish Gupta,Vipul Mishra
 
Counsel for Opposite Party :- C.S.C.
 
Hon'ble Abdul Moin,J.

Heard learned counsel for the petitioners and learned Standing Counsel.

Learned counsel for the petitioner submits that as the respondents have proceeded to pass an order dated 11.12.2020 in compliance to the judgment passed by the writ Court, the contempt petition may be dismissed with liberty to the petitioners to challenge the order dated 11.12.2020 before the appropriate Court in appropriate proceeding.

Accordingly, the contempt petition is dismissed with the aforesaid liberty and the notices are discharged.

Order Date :- 27.1.2021

Rakesh

 

 

 
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