Citation : 2023 Latest Caselaw 25047 ALL
Judgement Date : 15 September, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:178375 Court No. - 9 Case :- CONTEMPT APPLICATION (CIVIL) No. - 2618 of 2020 Applicant :- Anurag Shukla Opposite Party :- Shri. Ashutosh Mohan Agnihotri, Secretary, U.P. Subordinate S.S.C. And Another Counsel for Applicant :- Prem Prakash Counsel for Opposite Party :- Siddharth Singhal Hon'ble Rohit Ranjan Agarwal,J.
Sri Akhilesh Kumar Maurya, learned counsel for the opposite party has placed before the Court the judgment rendered by Hon'ble Apex Court in Special Appeal Nos.8822-8823 of 2022 (State of Uttar Pradeh vs Karunesh Kumar & Ors.) dated 12.12.2022 whereby the appeal filed by the State was allowed and the order passed by the Special appellate Court dated 30.10.2019 as well as review order have been set aside and the order passed by learned Single Judge has been restored.
As Writ- A No.18282 of 2019 was disposed of by the writ Court on 22.11.2019 in terms of the decision rendered by the Appellate Court in case of Karunesh Kumar and others, the matter having been settled by the Apex Court and the order passed by the single judge having been restored and the order passed by the special appellate court has been set aside, the contempt application has rendered infructuous and stands dismissed.
Order Date :- 15.9.2023
Kushal
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