SONI DEVI Vs. STATE OF U P

JUDGEMENT

(1.) Pursuant to our order passed in the forenoon, S.S.P/D.I.G., Lucknow is present in person. He states that he has issued necessary directions to all his subordinates for strict compliance of directions of this Court and any laxity and lapse on the part of his subordinates shall be dealt with severely.

(2.) In view of his undertaking, the notice issued to him for initiating contempt proceedings is discharged.

(3.) Power on behalf of opposite party No. 4 filed in Court is taken on record.