Reena Bansal And Another vs Sri Pratap Singh Baghel, ...
2022 Latest Caselaw 19638 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5695 of 2022
 

 
Applicant :- Reena Bansal And Another
 
Opposite Party :- Sri Pratap Singh Baghel, Secretary
 
Counsel for Applicant :- Man Bahadur Singh
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Sri Pratap Singh Baghel, Secretary, U.P. Board of Basic Education, Prayagraj is present in the Court, who is identified by Sri Yatindra, learned counsel for the opposite party.

Sri Yatindra, learned counsel for the opposite party, invited the attention of the Court to the judgment passed by Division Bench on 16.04.2019 in Special Appeal Defective No. 365 of 2019. He contends that the counsel, who was appearing on behalf of applicants, had conceded the case before the Division Bench and, thereafter, Division Bench modified the order of writ Court dated 01.11.2018 to the extent that the benefit was only to be accorded to the respondent nos. 1, 5 and 6 and not to other respondents, while the present applicants were arrayed as respondent nos. 4 and 9 in the said special appeal.

In view of the said fact as the order of writ Court was modified to that extent by Division Bench that no benefit was to be accorded to the applicants, present contempt application is dismissed, accordingly.

Contempt notice stands discharged.

Order Date :- 2.12.2022

Shekhar