Allahabad High Court
Randhir Singh Tangar vs Director Mr. Sarvendra Vikram Shingh. ... on 2 September, 2022
Author: Rohit Ranjan Agarwal
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 719 of 2015 Applicant :- Randhir Singh Tangar Opposite Party :- Director Mr. Sarvendra Vikram Shingh. S.C.Edu. U.P.Lko. Counsel for Applicant :- Miss Rashmi Tripathi Counsel for Opposite Party :- C.S.C. Hon'ble Rohit Ranjan Agarwal,J.
From perusal of affidavit of compliance filed by the opposite party in the year 2017 it is clear that against the order of writ Court, special appeal was preferred by the State which was allowed on 04.04.2017, copy of which has been brought on record as annexure No. 1 to the affidavit of compliance.
In view of the above, present contempt application is rendered infructuous.
Dismissed as infructuous.
Contempt notice stands discharged.
File consign to record.
Order Date :- 2.9.2022 Shekhar