Allahabad High Court
Smt. Mamta Tiwari(Present Working As ... vs Dr. Satya Prakash Tripathi, Distt Basic ... on 4 July, 2014
Author: Pankaj Naqvi
Bench: Pankaj Naqvi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- CONTEMPT APPLICATION (CIVIL) No. - 3562 of 2014 Applicant :- Smt. Mamta Tiwari(Present Working As Asstt Teacher In Pri Sc Opposite Party :- Dr. Satya Prakash Tripathi, Distt Basic Edu Officer,Srdnagar Counsel for Applicant :- H.P. Pandey Hon'ble Pankaj Naqvi,J.
Shri R.P.Shukla, learned counsel appearing for opposite party on the basis of instructions submits that order of writ court has been complied with in letter and spirit by depositing the amount in the bank account of the applicant. The court has no reason to believe the statement of learned counse?
Consequently, the contempt application does not survive and the same is dismissed.
Order Date :- 4.7.2014 RS