Allahabad High Court
Divya Mishra vs Smt. Neena Srivastava, Secretary on 25 July, 2019
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 4186 of 2019 Applicant :- Divya Mishra Opposite Party :- Smt. Neena Srivastava, Secretary Counsel for Applicant :- Rajiv Dwivedi Hon'ble Mahesh Chandra Tripathi,J.
Heard learned counsel for the applicant and Shri B.B. Pandey, learned Chief Standing Counsel.
The applicant is before this Court against the wilful disobedience of the order dated 7.5.2019 passed in Writ Petition No.15672 of 2019 (Divya Mishra v. State of U.P. & Ors.).
On the matter being taken up today, instructions dated 24.07.2019 have been filed by learned Chief Standing Counsel intimating that the aforesaid order has been complied with.
In view of above, nothing further survives on this petition and the same stands disposed of. Notices, if any, stand discharged. The instructions are taken on record and a copy thereof has been supplied to learned counsel for the applicant.
Order Date :- 25.7.2019 SP/