Rakesh Kumar vs Shri Hari Mohan And Another
2023 Latest Caselaw 10985 ALL

Citation : 2023 Latest Caselaw 10985 ALL
Judgement Date : 12 April, 2023

Allahabad High Court

Rakesh Kumar vs Shri Hari Mohan And Another on 12 April, 2023

Bench: Abdul Moin




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 431 of 2020
 

 
Applicant :- Rakesh Kumar
 
Opposite Party :- Shri Hari Mohan And Another
 
Counsel for Applicant :- Lalendra Pratap Singh
 
Counsel for Opposite Party :- Varun Pandey,Varun Pandey
 

 
Hon'ble Abdul Moin,J.

Heard Shri Lalendra Pratap Singh, learned counsel for the petitioner and Shri Surya Bhan Pandey, learned Senior Advocate & D.S.G.I. assisted by Shri Varun Pandey, learned counsel for the respondents.

Learned counsel for the petitioner contends that the judgment and order passed by the writ Court has been complied with and the contempt petition has been rendered infructuous.

Accordingly, the contempt petition is dismissed. The notices, if any, are discharged.

Order Date :- 12.4.2023

S. Shivhare

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