Maya Asthana vs Ravindra Nath Mahrotra And ...
2022 Latest Caselaw 8277 ALL

Citation : 2022 Latest Caselaw 8277 ALL
Judgement Date : 27 July, 2022

Allahabad High Court

Maya Asthana vs Ravindra Nath Mahrotra And ... on 27 July, 2022

Bench: Irshad Ali




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2205 of 2015
 

 
Applicant :- Maya Asthana
 
Opposite Party :- Ravindra Nath Mahrotra And Another
 
Counsel for Applicant :- Piyush Mishra
 
Counsel for Opposite Party :- Ajay Kumar,Ajay Kumar
 

 
Hon'ble Irshad Ali,J.

1. Heard Shri Piyush Mishra, learned counsel for the applicant and Shri Ajay Kumar, learned counsel for the opposite parties.

2. Learned counsel for the applicant states that compliance of the judgment and order has been made, therefore no cause of action survives in the present contempt application.

3. In view of the aforesaid statement, this contempt application is dismissed and consigned to record.

Order Date :- 27.7.2022

GK Sinha

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