Munnu Lal vs Sri Arvind Gupta Prabhagiya ...
2019 Latest Caselaw 2345 ALL

Citation : 2019 Latest Caselaw 2345 ALL
Judgement Date : 2 April, 2019

Allahabad High Court

Munnu Lal vs Sri Arvind Gupta Prabhagiya ... on 2 April, 2019

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- CONTEMPT No. - 2781 of 2013
 

 
Applicant :- Munnu Lal
 
Opposite Party :- Sri Arvind Gupta Prabhagiya Vanadhikari Van Prabhag & Anr.
 
Counsel for Applicant :- Shobh Nath Pandey
 
Counsel for Opposite Party :- C S C,Lalit Shukla,S A Sabih
 

 
Hon'ble Vivek Chaudhary,J.

Case is called out in revised list. No one is present on behalf of applicant to press this petition. Sri Lalit Shukla is present for opposite party.

Perused the record. It appears that the petition has become infructuous by efflux of time.

Consigned to record.

In case applicant feels that the matter survives, liberty is granted to him to move application for recall of order within a month.

Order Date :- 2.4.2019

Rajneesh DR-PS)

(Vivek Chaudhary, J.)

Download the LatestLaws.com Mobile App