Allahabad High Court
Lokendra Pal Singh And 10 Others vs Sri Mahesh Kumar, District Basic ... on 30 September, 2019
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 5866 of 2019 Applicant :- Lokendra Pal Singh And 10 Others Opposite Party :- Sri Mahesh Kumar, District Basic Education Officer And Another Counsel for Applicant :- Kushmondeya Shahi Hon'ble Mahesh Chandra Tripathi,J.
Sri Devesh Vikram, learned standing counsel has placed the instructions dated 27.9.2019 appending therein the decision so taken by the opposite party in compliance of the writ Court's order.
In the facts and circumstances, the Court is of the opinion that substantial compliance has been ensure in the matter and the cause for filing of the contempt application no more survives.
Consequently, the contempt application is disposed of. Notice if any stands discharged.
Order Date :- 30.9.2019 Arif