Dharmendra Gaur And Another vs Laxmi Kant Pandey, District Basic ...
2021 Latest Caselaw 6114 ALL

Citation : 2021 Latest Caselaw 6114 ALL
Judgement Date : 9 June, 2021

Allahabad High Court

Dharmendra Gaur And Another vs Laxmi Kant Pandey, District Basic ... on 9 June, 2021

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1272 of 2021
 

 
Applicant :- Dharmendra Gaur And Another
 
Opposite Party :- Laxmi Kant Pandey, District Basic Education Officer, Aligarh
 
Counsel for Applicant :- Satyendra Chandra Tripathi
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Learned counsel for the applicants states that cause for filing present contempt application no more survives as the final judgment has been passed by the Court on 26.2.2021 in the special appeal in question.

In view of above, the contempt application stands dismissed as infructuous. Notices, if any, stand discharged.

Present order has been passed in the presence of Shri K.R. Singh, learned Addl. Chief Standing Counsel assisted by Ms. Uttara Bahuguna, learned Standing Counsel.

Order Date :- 9.6.2021

SP/

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