Jyotinjay Verma vs Sri Harikesh Bahadur Finance And ...
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Allahabad High Court

Jyotinjay Verma vs Sri Harikesh Bahadur Finance And ... on 21 May, 2024

Author: Rajeev Singh

Bench: Rajeev Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:38360
 
Court No. - 8
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 233 of 2024
 
Applicant :- Jyotinjay Verma
 
Opposite Party :- Sri Harikesh Bahadur Finance And Accounts Officer, Basic, Lakhimpur Kheri And Others
 
Counsel for Applicant :- Prashant Kumar Singh
 
Counsel for Opposite Party :- Vinod Kumar Shukla
 

 
Hon'ble Rajeev Singh,J.
 

1. Shri Vinod Kumar Shukla, learned counsel for opposite party placed judgement and order dated 06.05.2024 passed by the Division Bench in Special Appeal No.95 of 2024 and submitted that the aforesaid appeal is allowed and the contempt proceedings have been dropped, therefore, the present contempt application has lost its efficacy and may be dismissed.

2. Considering the submission of learned counsel for the opposite party as well as judgment and order dated 06.05.2024 passed in Special Appeal No.95 of 2024, no contempt is made out against the opposite party.

3. Accordingly, the present contempt application is hereby dismissed.

4. Consigned to record.

Order Date :- 21.5.2024

V. Sinha