Allahabad High Court
Smt. Badala vs Sanjai Kumar Khatri D.M. Raibareilly on 16 August, 2022
Author: Jaspreet Singh
Bench: Jaspreet Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 18 Case :- CONTEMPT APPLICATION (CIVIL) No. - 1296 of 2018 Applicant :- Smt. Badala Opposite Party :- Sanjai Kumar Khatri D.M. Raibareilly Counsel for Applicant :- S.K. Tripathi Hon'ble Jaspreet Singh,J.
Sri S.K. Tripathi, learned counsel for the petitioner as well as the learned Additional Chief Standing Counsel for the respondent both submit that the order passed by the writ Court has been complied with.
In view of the aforesaid statements made by the learned counsel for the petitioner as well as the learned Additional Chief Standing Counsel, 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 :- 16.8.2022 Asheesh