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C/M Kisan Inter College vs Jitendra Kumar Secry. Secondary ...
2022 Latest Caselaw 3101 ALL

Citation : 2022 Latest Caselaw 3101 ALL
Judgement Date : 16 May, 2022

Allahabad High Court
C/M Kisan Inter College vs Jitendra Kumar Secry. Secondary ... on 16 May, 2022
Bench: Prakash Padia



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 7153 of 2015
 

 
Applicant :- C/M Kisan Inter College
 
Opposite Party :- Jitendra Kumar Secry. Secondary Education
 
Counsel for Applicant :- Arun K. Singh
 
Counsel for Opposite Party :- S.C.,Neeraj Upadhyay
 

 
Hon'ble Prakash Padia,J.

Heard learned counsel for the applicant and Sri Vijay Shankar Prasad, learned Standing Counsel for the opposite party.

The applicant has preferred the present contempt application for non-compliance of the final judgment and order dated 1.12.2014 passed in Writ Petition No. 42673 of 2011.

Today when the matter is taken up, learned counsel for the applicant fairly submits that the order passed by the writ court has been complied with in letter and spirit.

In view of above statement, no further order is required to be passed in the matter.

The Contempt Application is dismissed as having become infructuous.

Order Date :- 16.5.2022

nd

 

 

 
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