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Deepshikha Soni v. Sri Pratap Singh Baghel, Secretary U.p. Basic Education Board

Deepshikha Soni v. Sri Pratap Singh Baghel, Secretary U.p. Basic Education Board

(High Court Of Judicature At Allahabad)

CONTEMPT APPLICATION (CIVIL) No. - 4464 of 2022 | 22-08-2022

Rohit Ranjan Agarwal, J.

1. An affidavit of compliance on behalf of opposite party, filed today, is taken on record.

2. Sri Yatindra, learned counsel for the opposite party states that the order of writ Court dated 07.03.2022 has been complied with by the opposite party by passing the order on 17.8.2022, copy of which has been brought on record as Annexure 1 to the affidavit of compliance.

3. In view of the said fact, as the order of writ Court has been complied with, the contempt application has rendered infructuous and is accordingly dismissed.

4. Contempt notice stand discharged.

5. File consigned to records.

Advocate List

  • Vijay Bahadur Yadav

  • Yatindra

Bench
  • Hon'ble Justice Rohit Ranjan Agarwal
Eq Citations
  • LQ
  • LQ/AllHC/2022/14742
Head Note

Contempt of Court/Civil Procedure Code, 1908 — S. 12(b) — Contempt application — Dismissal of — Writ Court's order complied with — Hence, contempt application dismissed