Nityanand vs Harish Chandra Telsildar Tehsil ...
2023 Latest Caselaw 5626 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 227 of 2021
 

 
Applicant :- Nityanand
 
Opposite Party :- Harish Chandra Telsildar Tehsil Lambhua Sultanpur And Anr.
 
Counsel for Applicant :- Angad Kumar Vishwakarma
 

 
Hon'ble Rajnish Kumar,J.

This application has been filed alleging non compliance of the order dated 28.08.2019 passed in Writ Petition Misc.Single No.3634 of 2019.

On 29.01.2021 two weeks time for filing supplementary affidavit bring on record the authenticated/certified copy of the judgment was granted. Till date the supplementary affidavit has not been filed despite time was granted subsequent also. The counsel for the applicant is also not present even in the revised list.

In view of above it appears that the order passed by the writ court has been complied with, therefore learned counsel for the applicant is not interested in pursuing the case.

The contempt application is, accordingly, dismissed.

......................................(Rajnish Kumar,J.)

Order Date :- 20.2.2023

Banswar