Ram Sajeevan vs Shalini Vidhay And Another
2022 Latest Caselaw 16774 ALL

Citation : 2022 Latest Caselaw 16774 ALL
Judgement Date : 11 November, 2022

Allahabad High Court

Ram Sajeevan vs Shalini Vidhay And Another on 11 November, 2022

Bench: Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4626 of 2022
 

 
Applicant :- Ram Sajeevan
 
Opposite Party :- Shalini Vidhay And Another
 
Counsel for Applicant :- Arvind Kumar Singh
 
Counsel for Opposite Party :- Sudhir Mehrotra
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Instructions have come which are taken on record.

Sri Sudhir Mehrotra, learned counsel appearing for the opposite party, states that judgment has already been reserved in criminal proceeding under Section 138 of N.I. Act on 15.10.2022.

In view of the said fact as the judgment has been reserved by the court concerned and order of writ Court has been complied by the opposite party, present contempt application stands dismissed.

Order Date :- 11.11.2022

Shekhar

Download the LatestLaws.com Mobile App