PRAVEER KUMAR PRINCIPAL SECRETARY DEPARTMENT OF MEDICAL HEALTH AND FAMILY WELFARE, GOVT. OF U.P. & ORS. Vs. REENA KUMARI & ORS.
LAWS(SC)-2017-8-166
SUPREME COURT OF INDIA
Decided on
August 08,2017
Praveer Kumar Principal Secretary Department Of Medical Health And Family Welfare, Govt. Of U.P. And Ors.
Appellant
VERSUS
Reena Kumari And Ors.
Respondents
JUDGEMENT
KURIAN,J. -
(1.) Delay condoned. Leave granted.
(2.) In the nature of the order we propose to pass in this case, it is not necessary to issue notice to the respondents.
(3.) The respondents had approached the High Court of Allahabad at Lucknow Bench alleging contempt on the part of the appellants for not having implemented the Judgments dated 01.02.2013 and 21.10.2013 in the proper perspective.;
(2.) In the nature of the order we propose to pass in this case, it is not necessary to issue notice to the respondents.
(3.) The respondents had approached the High Court of Allahabad at Lucknow Bench alleging contempt on the part of the appellants for not having implemented the Judgments dated 01.02.2013 and 21.10.2013 in the proper perspective.;
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