Allahabad High Court
Smt. Gayatri Tiwari vs Sri Akhtar Haseeb, V.C., Narendra Dev ... on 13 September, 2019
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 8 Case :- CONTEMPT No. - 31 of 2018 Applicant :- Smt. Gayatri Tiwari Opposite Party :- Sri Akhtar Haseeb, V.C., Narendra Dev University Of Agricult Counsel for Applicant :- Ram Prakash Shukla Counsel for Opposite Party :- Satyanshu Ojha Hon'ble Dinesh Kumar Singh,J.
This contempt petition was filed against the interim order dated 21.11.2016. However, in the meantime, final judgment has been pronounced in the writ petition.
In view thereof, the present contempt petition is dismissed with liberty to the petitioner to file afresh contempt petition for alleged violation/willful disobedience of the final judgment and order dated 15.5.2019, if she feels that the final judgment and order has not been complied with.
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[Dinesh Kumar Singh,J.] Order Date :- 13.9.2019 MVS/-