Prem Chand Upadhyay vs Sujan Lal Thaosen, Director ...
2022 Latest Caselaw 19231 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2696 of 2022
 

 
Applicant :- Prem Chand Upadhyay
 
Opposite Party :- Sujan Lal Thaosen, Director General, Crpf, New Delhi
 
Counsel for Applicant :- Ramesh Kumar Srivastava
 

 
Hon'ble Manish Kumar,J.

Vakalatnama filed by Sri Varun Pandey, Advocate on behalf of the respondent is taken on record.

Learned counsel for the petitioner-applicant has submitted that this Hon'ble Court vide its judgment and order dated 21.04.2022 passed in Writ A No. 12861 of 2019, while permitting the petitioner to withdraw the present writ petition as dismissed as withdrawn had also given a liberty to prefer a revision within a period of eight weeks from the date of passing of the order and the same would be considered and decided in accordance with law by the revisional authority on merit.

On the other hand, Sri Surya Bhan Pandey, learned Deputy Solicitor General of India assisted by Sri Varun Pandey, learned counsel for the respondent has submitted that the revision preferred by the petitioner has been decided on 28.11.2022. The copy of which has been provided to the learned counsel for the petitioner/applicant. Hence, the present contempt petition is liable to be dismissed.

Learned counsel for the petitioner-applicant has submitted that the revision preferred by the petitioner has been decided.

After considering the submissions made by learned counsel for the parties, the present contempt petition has become infructuous since the order passed by this Court has been complied with.

In the result, the present contempt petition stands finally disposed of with the observation made hereinabove.

Order Date :- 29.11.2022

Nitesh