M/S Jaiswal Foods Thru. Its Proprietor ... vs Shri Pratap Singh Baghel Director Basic ...
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Allahabad High Court

M/S Jaiswal Foods Thru. Its Proprietor ... vs Shri Pratap Singh Baghel Director Basic ... on 30 January, 2025

Author: Manish Kumar

Bench: Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:6555
 
Court No. - 17
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4604 of 2024
 

 
Applicant :- M/S Jaiswal Foods Thru. Its Proprietor Sudheer Jaiswal
 
Opposite Party :- Shri Pratap Singh Baghel Director Basic Edu. Deptt. Lko. And Another
 
Counsel for Applicant :- Raj Kr Singh Suryvanshi
 

 
Hon'ble Manish Kumar,J.
 

Compliance affidavit has already been filed by the respondent no. 1 i.e. Sri Pratap Singh Baghel, Director, Basic Education Department, U.P., Lucknow.

Learned counsel for the applicant has submitted that for all practical purposes, the judgment and order passed by the writ court has been complied with but liberty may be given to the applicant to challenge the decision taken by the respondent on the representation filed by the applicant by filing a writ petition.

In view of above, the present contempt petition is dismissed as infructuous and it is always open for the applicant to avail the remedy, as may be permissible under law.

Notice issued earlier, if any, stand discharged.

Order Date :- 30.1.2025

Nitesh