Tarabunnisha vs Pranjal Yadav D.M.
2021 Latest Caselaw 7897 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 179 of 2013
 

 
Applicant :- Tarabunnisha
 
Opposite Party :- Pranjal Yadav D.M.
 
Counsel for Applicant :- P.S. Yadav,Rajesh Kumar
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Rohit Ranjan Agarwal,J.

The present contempt application was filed under Section 12 of the Contempt of Courts Act for punishing the opposite party for willful disobediance of the judgment and order dated 02.03.2012, passed by this Court in Writ Petition No. 11872 of 2012 (Tarabunnisha vs. State of U.P. and others).

An affidavit of compliance has been filed by opposite party on 21.02.2013 wherein para 7, it has been stated that representation of the application dated 24.12.2012 was decided on 07.02.2013, copy whereof has been brought on record as Annexure-4 (Page 10) to the affidavit of compliance. The copy of affidavit of compliance was served upon applicant's counsel on 28.02.2013 but no reply has been filed by the applicant and the matter is pending for last eight years.

As the order of writ Court has been complied with by the opposite party, the contempt petition has become infructuous and the same is consigned to record.

Order Date :- 13.7.2021

V.S.Singh