Smt. Mangesh Goel vs Deepak Kumar Garg
2022 Latest Caselaw 16149 ALL

Citation : 2022 Latest Caselaw 16149 ALL
Judgement Date : 4 November, 2022

Allahabad High Court

Smt. Mangesh Goel vs Deepak Kumar Garg on 4 November, 2022

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4217 of 2015
 

 
Applicant :- Smt. Mangesh Goel
 
Opposite Party :- Deepak Kumar Garg
 
Counsel for Applicant :- Pankaj Agarwal,Shreya Gupta
 
Counsel for Opposite Party :- S.C.,Pradip Kumar
 

 
Hon'ble Prakash Padia,J.

The applicant has preferred the present contempt application for non-compliance of the judgment and order dated 22.04.2014 passed by this court in SCC Revision No.168 of 2014 (Deepak Kumar Garg Vs. Smt. Mangesh Goel).

Today when the matter is taken up, it is very fairly informed by Ms. Ragini Gupta, Advocate holding brief of Ms. Shreya Gupta, learned counsel for the applicant that due to subsequent development, the present contempt application becomes infructuous and prays for its dismissal.

Accordingly, the present contempt application is dismissed as having become infructuous.

Order Date :- 4.11.2022

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