Allahabad High Court
Dr. Shashi Kala Raina vs Rajendra Kumar Tiwari, Chief ... on 14 October, 2019
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 4255 of 2019 Applicant :- Dr. Shashi Kala Raina Opposite Party :- Rajendra Kumar Tiwari, Chief Secretary, Department Of Secondary Education Counsel for Applicant :- Siddharth Khare,Shri Ashok Khare, Senior Advocate Hon'ble Mahesh Chandra Tripathi,J.
Sri M.C.Chaturvedi, learned Additional Advocate General assisted by Sri Devesh Vikram, learned Standing Counsel makes a statement at bar that the order of Writ Court has been complied with and an affidavit of compliance in this regard has been served upon to the applicant's counsel. The same is taken on record.
In the facts and circumstances, the Court is of the opinion that substantial compliance has been made in the matter and the cause for filing of the contempt application no more survives.
Consequently, the present contempt application stands disposed of. Notice, if any, stands discharged.
Order Date :- 14.10.2019 A.K.Srivastava