State Of U.P. And 3 Others vs Dr (Smt) Geeta Lala And Another
2021 Latest Caselaw 7222 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 433 of 2021
 

 
Appellant :- State Of U.P. And 3 Others
 
Respondent :- Dr (Smt) Geeta Lala And Another
 
Counsel for Appellant :- Shashank Shekhar Singh,Sr. Advocate Neeraj Tripathi
 
Counsel for Respondent :- Vashishtha Tiwari
 

 
Hon'ble Munishwar Nath Bhandari,Acting Chief Justice
 
Hon'ble Piyush Agrawal,J.

Order on Exemption Application

The exemption application is allowed.

The appellants are exempted from filing the certified copy of the judgment dated 05.03.2021 passed by leaned Single Judge.

Order on Memo of Appeal

After arguing the appeal at length, learned Additional Advocate General submits that the appellants may be allowed to raise all the arguments before the Court hearing the criminal contempt because any observation made by this Court at this stage may affect it and with the aforesaid, this appeal may be disposed of.

As prayed, the appeal is disposed of with liberty to the appellants to raise all the arguments on merit before the Court hearing the criminal contempt. The arguments raised by the appellants herein would otherwise be considered by the Court hearing the criminal contempt. With aforesaid, the appeal is disposed of.

Order Date :- 7.7.2021

Shubham

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(Piyush Agrawal, J.) (Munishwar Nath Bhandari, A.C.J.)