Citation : 2023 Latest Caselaw 389 ALL
Judgement Date : 4 January, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 6 Case :- CONTEMPT APPLICATION (CIVIL) No. - 260 of 2021 Applicant :- Ajay Sharma And Anr. Opposite Party :- Amit Mohan Prasad Addl.Chief Secy. Medical/Heath/Family Andors Counsel for Applicant :- Prem Shankar,Mahendra Kumar Dwivedi Hon'ble Rajnish Kumar,J.
Learned counsel for the applicant is not present.
Shri Sanjeev Singh, learned Standing Counsel submits that the order passed by the writ court has been set-aside in Special Appeal No.131 of 2021 by means of the judgment and order dated 08.09.2021.
This Court by means of the order dated 03.02.2021 had granted time to the applicants' counsel to file supplementary affidavit bringing on record certified copy of the judgment but the same has not been filed.
In view of above, the application is dismissed for non prosecution.
...................................................................(Rajnish Kumar, J.)
Order Date :- 4.1.2023
Haseen U.
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!