Allahabad High Court
Sujeeta Yadav And 2 Others vs Mr. Sanjay Sinha, Examination ... on 15 May, 2025
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:79846 Court No. - 1 Case :- CONTEMPT APPLICATION (CIVIL) No. - 8461 of 2019 Applicant :- Sujeeta Yadav And 2 Others Opposite Party :- Mr. Sanjay Sinha, Examination Regulatory Authority, U.P. Counsel for Applicant :- Sudeep Dwivedi Hon'ble Salil Kumar Rai,J.
Heard the counsel for the applicant.
The present contempt application has been filed pleading willful disobedience of the order dated 5.9.2018 passed by this Court in Writ - A No. 18844 of 2018.
The instructions received by the Standing Counsel which are part of the records of the case disclose that the scanned copies of the answer-sheets of the applicants were supplied to the applicants on 28.9.2018. The documents showing receipt of the scanned copy by the applicants has also been annexed with the instructions. It has also been stated in the instructions that after receiving the scanned copies of the answer-sheets, the applicants did not file any application for re-evaluation of the answer-sheets and the results after re-evaluation were declared in 2019.
In view of all the aforesaid facts, it is not a case to further proceed under the Contempt of Courts Act, 1971.
The application is dismissed.
Order Date :- 15.5.2025 Satyam