Dr. Kamla Kothari Misra vs Sri Prashant Trivedi Prin. Secy. ...
2022 Latest Caselaw 1549 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 14 of 2018
 

 
Applicant :- Dr. Kamla Kothari Misra
 
Opposite Party :- Sri Prashant Trivedi Prin. Secy. Medical And Health Services
 
Counsel for Applicant :- Nutan Thakur,Raghvendra Kumar Saini
 

 
Hon'ble Alok Mathur,J.

1. Matter has been taken in the revised list.

2. No one appears on behalf of applicant.

3. Heard Sri Vinayak Saxena, learned counsel for respondent.

4. Learned counsel for respondent submits that order of the writ court dated 04.12.2017 passed in Writ Petition No. 29186 (SB) of 2017 was assailed before Hon'ble the Supreme Court in Special Leave Petition No. 12601 of 2018 (State of Uttar Pradesh and others Vs. Dr. Achal Singh and Ors.) which was decided by means of order dated 21.08.2018 whereby the order of the High Court has been set aside.

5. Considering that benefit of judgment in the case of Dr. Achal Singh Vs. State of U.P. was given to the applicant by means of order dated 04.12.2017 and the Hon'ble Supreme Court having set aside the judgement of Dr. Achal Singh and hence the judgment of the Supreme Court passed in S.L.P. No. 12601 of 2018 is applicable in case of applicant and no benefit accrued to him by order of writ court.

6. In view of the aforesaid facts, present contempt petition is according, consigned to records.

(Alok Mathur, J.)

Order Date :- 26.4.2022

Ravi/