Citation : 2023 Latest Caselaw 11974 ALL
Judgement Date : 19 April, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 5 Case :- CONTEMPT APPLICATION (CIVIL) No. - 2064 of 2014 Applicant :- Devendra Prasad Goswami Opposite Party :- Kumar Arvind Singh Deo Pirn.Secy.Transport Deptt.Lko. And Ors. Counsel for Applicant :- Rajendra Singh Chauhan,Deepak Singh Counsel for Opposite Party :- Chandra Shekher Pandey,Ratnesh Chandra Hon'ble Irshad Ali,J.
1. The case is called out in revised list.
2. Heard Sri Akhand Pratap Singh, Advocate holding brief of Sri Rajendra Singh Chauhan, learned counsel for the applicants and Sri Ratnesh Chandra, learned counsel for the opposite parties.
3. Against the judgment impugned in the present writ petition, Special Appeal No.543 of 2014; U.P. State Road Transport Corporation through M.D. and others Vs. Naresh Kumar Srivastava and others along with connected appeals was brought before this Court and the judgment of learned Single Judge to which alleged contempt has been filed before this Court has been set-aside.
4. In view of above, there is no cause of action to maintain the present contempt application.
5. The contempt application is, accordingly, dismissed.
Order Date :- 19.4.2023
Adarsh K Singh
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!