Sadhu Chauhan vs Shri C.Vishwanath ...
2019 Latest Caselaw 2347 ALL

Citation : 2019 Latest Caselaw 2347 ALL
Judgement Date : 2 April, 2019

Allahabad High Court

Sadhu Chauhan vs Shri C.Vishwanath ... on 2 April, 2019

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- CONTEMPT No. - 2779 of 2013
 

 
Applicant :- Sadhu Chauhan
 
Opposite Party :- Shri C.Vishwanath (I.A.S.)Chairman Cum Managing Director Of
 
Counsel for Applicant :- Vivek Raj Singh,Satish Kumar Mishra
 
Counsel for Opposite Party :- Lalit Shukla,Shikhar Anand
 

 
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 for opposite party is present.

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.)

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