Allahabad High Court
Sunita Kandpal vs Smt. Anita C. Meshram Prin. Secy. Mahila ... on 6 August, 2022
Author: Jaspreet Singh
Bench: Jaspreet Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 18 Case :- CONTEMPT APPLICATION (CIVIL) No. - 1073 of 2018 Applicant :- Sunita Kandpal Opposite Party :- Smt. Anita C. Meshram Prin. Secy. Mahila Bal Vikas Sewa Evam Counsel for Applicant :- Anand Mani Tripathi Hon'ble Jaspreet Singh,J.
The instant petition has been preferred alleging non-compliance of the order dated 16-02-2018 passed in Writ Petition No.4826 (S/B) of 2018(Sunita Kandpal Vs State of U.P. & Ors) whereby a direction was issued to the respondents to consider and decided the appeal within a period of two months.
Sri Mohit Jauhari, learned Standing Counsel submits that an affidavit of compliance dated 06-07-2018 has been placed on record wherein in paragraph no. 5, it is stated that the appeal was considered and decided on 21-06-2018. The copy of the order dated 21-06-2018 has been brought on record as annexure A-1 to the affidavit.
Considering the aforesaid as well as the direction of the writ Court, this Court is satisfied that the order passed by the writ Court has been complied with and no further orders are required to be passed. Consequently, the contempt petition stands dismissed. Notices, if any, stands discharged.
Order Date :- 6.8.2022 AKS