Nanhe Lal Sahu vs Jagdamba Prasad Singh Sub ...
2022 Latest Caselaw 15352 ALL

Citation : 2022 Latest Caselaw 15352 ALL
Judgement Date : 31 October, 2022

Allahabad High Court

Nanhe Lal Sahu vs Jagdamba Prasad Singh Sub ... on 31 October, 2022

Bench: Rajeev Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2128 of 2018
 

 
Applicant :- Nanhe Lal Sahu
 
Opposite Party :- Jagdamba Prasad Singh Sub Divisional Magistrate Sultanpur.
 
Counsel for Applicant :- Anjani Kumar Dvivedi,Mukesh Kumar
 

 
Hon'ble Rajeev Singh,J.

Heard learned counsel for the applicant and Sri Ashutosh Mishra, learned Standing Counsel for the State.

Learned counsel for the respondent placed the written instructions duly signed by Sub Divisional Magistrate, Sadar, Sultanpur dated 29.10.2022 alongwith judgment dated 9.10.2018 passed in Case No.07679/2018 (Nanhe Lal Vs. Brijesh Shah) under Section 133 Cr.P.C. and submits that order of the Writ Court is already complied with, therefore, the present contempt application has lost its efficacy.

Accordingly, the present contempt application is dismissed as infructuous.

Order Date :- 31.10.2022

Gaurav/-