Nitish Kumar vs Shri Rajesh Kumar, S.D.M., ...
2021 Latest Caselaw 1383 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- CONTEMPT No. - 2210 of 2020
 

 
Applicant :- Nitish Kumar
 
Opposite Party :- Shri Rajesh Kumar, S.D.M., Tarabganj,Distt. Gonda
 
Counsel for Applicant :- Suresh Kumar Mishra,Prashansa Singh
 

 
Hon'ble Abdul Moin,J.

Compliance affidavit filed today is taken on record.

List revised. None appears on behalf of the petitioner even in the revised call.

Learned Standing Counsel has submitted that in compliance of the judgment and order passed by the writ court which was for consideration of the application for revocation of the suspension order of the petitioner, the suspension order of the petitioner has been revoked vide order dated 29.12.2020, copy of which is annexed as Annexure 1 to the compliance affidavit.

Taking into consideration the aforesaid order of revocation dated 29.12.2020 and there is none present on behalf of the petitioner to oppose the same, the contempt petition is dismissed. Notices are discharged.

Order Date :- 21.1.2021

Anand Sri./-