Citation : 2014 Latest Caselaw 7521 ALL
Judgement Date : 13 October, 2014
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- CONTEMPT APPLICATION (CIVIL) No. - 4209 of 2014 Applicant :- Constable 062160546 Govind Tiwari Opposite Party :- R.P.S. Yadav, S.S.P., Mirzapur Counsel for Applicant :- Amrit Raj Chaurasiya Counsel for Opposite Party :- S.C. Hon'ble Rajesh Dayal Khare,J.
Supplementary affidavit along with compliance report has been filed by Sri Niraj Upadhyay, learned Standing Counsel, which is taken on record. He states that the payment due to the applicant has already been paid and the order of writ court has fully been complied with.
Leanred counsel for the applicant has no objection to the statement made by the learned Standing Court.
In view of the above, the present application is dismissed as infructuous. No order as to costs.
Order Date :- 13.10.2014
Ashish
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