Vinod Kumar Mishra vs Praveen Kumar Tiwari, District Basic ...
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Allahabad High Court

Vinod Kumar Mishra vs Praveen Kumar Tiwari, District Basic ... on 5 November, 2024

Author: Manish Kumar

Bench: Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:72871
 
Court No. - 17
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3751 of 2024
 

 
Applicant :- Vinod Kumar Mishra
 
Opposite Party :- Praveen Kumar Tiwari, District Basic Siksha Adhikari Lakhimpur Khiri And Another
 
Counsel for Applicant :- Ashok Kumar,Chandra Prakash
 

 
Hon'ble Manish Kumar,J.
 

Learned counsel for the applicant has very fairly submitted that in compliance of the judgment and order dated 22.03.2024, the representation of the petitioner has been decided by order dated 27.05.2024 and prays that the present contempt petition be dismissed as infructuous with liberty to the applicant to avail the remedy as permissible under the law challenging the decision taken on the representation of the petitioner, if he so chooses.

As prayed, the present contempt petition is dismissed as infructuous and it is always open for the petitioner that if there is any dispute, he may avail the remedy as may be permissible under the law.

Notice issued earlier, if any, stand discharged.

Order Date :- 5.11.2024

Nitesh