Dhirendra Kumar vs Mr. Ram Abhilakh S.D.M.Kadipur Distt. ...
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Allahabad High Court

Dhirendra Kumar vs Mr. Ram Abhilakh S.D.M.Kadipur Distt. ... on 21 May, 2024

Author: Rajeev Singh

Bench: Rajeev Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:38357
 
Court No. - 8
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 782 of 2016
 
Applicant :- Dhirendra Kumar
 
Opposite Party :- Mr. Ram Abhilakh S.D.M.Kadipur Distt. Sultanpur
 
Counsel for Applicant :- Alok Kumar Tripathi,Abdul Kabeer
 

 
Hon'ble Rajeev Singh,J.
 

1. Case called out.

2. No one has put in appearance on behalf of the applicant.

3. Shri Mohit Jauhari, learned counsel for opposite party informed that the order of Writ Court has already been complied with, as the Sub-Divisional Officer, Kadipur, Sultanpur has decided the proceedings under Section 133 Cr.P.C. vide judgment and order dated 22.04.2024 and the same has also been executed, therefore, the present contempt application has lost its efficacy and may be dismissed.

4.Considering the submission of learned counsel for the opposite party as well as judgment and order dated 22.04.2024, no contempt is made out against the opposite party.

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

6. Consigned to record.

Order Date :- 21.5.2024

V. Sinha