Brijendra Pratap Bahadur Singh ... vs Aradhana Shukla ...
2022 Latest Caselaw 3679 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2525 of 2021
 

 
Applicant :- Brijendra Pratap Bahadur Singh And Ors.
 
Opposite Party :- Aradhana Shukla Addl.Chief.Secy.Secondary Education Lko.Andors
 
Counsel for Applicant :- Rajendra Pratap Singh,Nityansh Pandey,Surendra Pratap Singh
 

 
Hon'ble Alok Mathur,J.

1.In compliance of earlier orders of this Court Sri Rakesh Kumar, District Inspector of Schools, Ayodhya and Sri Arvind Kumar Pandey, Joint Director of Education, U.P., Ayodhya Region, Ayodhya are present in person.

2. Sri Rajendra Pratap Singh, learned counsel for the applicants and Sri Vinod Kumar Shukla, Standing counsel appearing for the opposite parties have jointly informed this Court that the order and judgment of the Single Judge dated 9.9.2021 passed in writ petition No.1697 (S/S) of 2021 was subjected to special appeal before Division Bench where by means of order passed today i.e. 20.5.2022 the order of Single Judge has been set aside.

3. Considering the fact that the order of the writ Court has ceased to exist, the present contempt petition has been rendered infructuous. It is dismissed accordingly as infructuous.Notices, if any, are discharged.

Order Date :- 20.5.2022 (Alok Mathur, J.)

RKM.