Asharfa Devi vs Pankaj Assistant Collector ...
2016 Latest Caselaw 4317 ALL

Citation : 2016 Latest Caselaw 4317 ALL
Judgement Date : 18 July, 2016

Allahabad High Court

Asharfa Devi vs Pankaj Assistant Collector ... on 18 July, 2016

Bench: Aditya Nath Mittal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- CONTEMPT No. - 848 of 2016
 

 
Applicant :- Asharfa Devi
 
Opposite Party :- Pankaj Assistant Collector Division-First Tehsil Akbarpur
 
Counsel for Applicant :- Rakesh Kumar Nayak
 
Counsel for Opposite Party :- Prabhakar Tiwari
 

 
Hon'ble Aditya Nath Mittal,J.

None present for the petitioner.

Learned counsel appearing for the opposite party, on the basis of instructions, has submitted that the order dated 23.12.2014 passed by the writ court has been complied with and the case has been decided on 14.07.2016 and the suit of the plaintiff has been dismissed on the ground that the plaintiff was not in possession and the property has been partitioned.

In the circumstances, the petition has become infructuous.

The contempt petition is dismissed being infructuous.

Order Date :- 18.7.2016

VNP/-

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