Mohd. Ibrahim vs A.K. Damelle D.M. Basti
2022 Latest Caselaw 3099 ALL

Citation : 2022 Latest Caselaw 3099 ALL
Judgement Date : 16 May, 2022

Allahabad High Court

Mohd. Ibrahim vs A.K. Damelle D.M. Basti on 16 May, 2022

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2013 of 2015
 

 
Applicant :- Mohd. Ibrahim
 
Opposite Party :- A.K. Damelle D.M. Basti
 
Counsel for Applicant :- Amit Kumar Singh,Sudhanshu Pratap Singh
 

 
Hon'ble Prakash Padia,J.

Heard learned counsel for the applicant.

The applicant has preferred the present contempt application for non-compliance of the final judgment and order dated 13.05.2014 passed in Writ Petition No. 26401 of 2014.

An affidavit of compliance has been filed by the opposite party. In paragraph 7 of the affidavit, it is stated that pursuant to the order of the writ court, a decision has been taken by the competent authority on 15.12.2014, copy of which is appended as annexure-1 to the affidavit of compliance.

In view of above, no further order is required to be passed in the matter.

The Contempt Application is dismissed as having become infructuous.

Order Date :- 16.5.2022