Mohd. Shakeel vs Shri Virendra Kumar Singh,Secy. ...
2021 Latest Caselaw 4831 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 21
 

 
Case :- CONTEMPT No. - 435 of 2020
 

 
Applicant :- Mohd. Shakeel
 
Opposite Party :- Shri Virendra Kumar Singh,Secy. Panchayati Raj & Another
 
Counsel for Applicant :- Saharsh,Ajit Singh
 

 
Hon'ble Jaspreet Singh,J.

Ref:- C.M.A. No. 50305 of 2021

Heard Sri Saharsh, learned counsel for the petitioner.

The instant application has been moved seeking early listing of the case.

The learned counsel for the petitioner has stated that the instant contempt petition had been preferred for non-compliance of the judgment dated 11.12.2019 passed in W.P. No. 31797 (SS) of 2019.

It is further submitted that the order dated 11.12.2019 has been complied with by the respondents and the petitioner has been reinstated.

In view of the aforesaid, the instant petition has been rendered infructous.

In view of the statement made by Sri Saharsh as well as the aforesaid fact mentioned in the application for early listing, this Court does not proposes to fix any date and proceeds to pass order on the contempt petition itself.

In view of the fact that the order dated 11.12.2019 has been complied with, the instant contempt petition has been rendered infructuous, accordingly, it is dismissed.

Order Date :- 5.4.2021

Asheesh