Allahabad High Court
Mohit Deo Tripathi vs Smt. Kanchan Verma, Dir. General Of Edu. ... on 7 August, 2025
Author: Jaspreet Singh
Bench: Jaspreet Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:46141 Court No. - 7 Case :- CONTEMPT APPLICATION (CIVIL) No. - 2470 of 2025 Applicant :- Mohit Deo Tripathi Opposite Party :- Smt. Kanchan Verma, Dir. General Of Edu. State Project Dir. Samagra Shiksha, Lko. And Another Counsel for Applicant :- Pawan Kumar Pandey,Ajay Kumar Hon'ble Jaspreet Singh,J.
Supplementary affidavit filed by learned counsel for the petitioner is taken on record.
Heard learned counsel for the petitioner.
It is alleged that the respondents have not complied with the order passed in Special Appeal No. 199 of 2025 wherein the benefit of the order passed by the special appellate court in leading petition i.e. Special Appeal No. 199 of 2025(Mohit Deo Tripathi versus State of U.P. and others) was also extended to the case of the petitioner as well.
Learned counsel for the petitioner is directed to serve a copy of the entire paper book to Sri Sarvesh Dubey learned counsel for the respondents who shall seek instructions in the matter.
Connect and list along-with Contempt Application(Civil) No. 2388 of 2025 on 02.09.2025, as fresh.
Name of Sri Sarvesh Dubey learned counsel be shown as counsel for the respondent in the cause list when the case is listed next.
Order Date :- 7.8.2025 kanhaiya