Uttarakhand High Court
Mr. Naresh Pant vs Unknown on 9 May, 2014
Author: Alok Singh
Bench: Alok Singh
CLCON No. 174 of 2011 Hon'ble Alok Singh, J.
Mr. Naresh Pant, Advocate for the contempt applicant.
Mr. Gajendra Tripathi, Brief Holder for the OPs.
Mr. Gajendra Tripathi, learned Brief Holder has handed over in Court today compliance affidavit of OP No. 1 along with delay condonation application.
For the reason stated in the application, delay in filing the compliance affidavit is condoned. Application therefor stands disposed of accordingly.
Compliance affidavit on behalf of OP No. 1 is accepted on record.
Mr. Naresh Pant, learned counsel appearing for the contempt applicant submits that in compliance of judgment dated 8.4.2011, applicant has been transferred to Government Girls Intermediate College, Devalaya Sult, Amora, which is about 80 kilometers from the place of posting of her husband; Therefore, contempt applicant has to challenge the transfer order before the appropriate forum. Thus present contempt application be permitted to be withdrawn with the aforesaid liberty.
Order accordingly.
(Alok Singh, J.) 9.5.2014 Avneet