Allahabad High Court
Surendra Kumar Gupta vs Ms. Kanchan Verma, Vice- Chairman ... on 19 September, 2019
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 4599 of 2019 Applicant :- Surendra Kumar Gupta Opposite Party :- Ms. Kanchan Verma, Vice- Chairman Ghaziabad Development Authority And 3 Others Counsel for Applicant :- Tanisha Jahangir Monir Counsel for Opposite Party :- Vrindavan Mishra Hon'ble Mahesh Chandra Tripathi,J.
Shri Ravindra Pratap Singh, Advocate holding brief of Ms. Tanisha Jahangir Monir, learned counsel for the applicant apprises to the Court that the order of the writ Court has been complied with.
Consequently, nothing further survives and the contempt application is disposed of.
This order has been passed with due assistance of Shri Vrindavan Mishra, learned counsel for the opposite party.
Order Date :- 19.9.2019 RKP