Manoj Kumar @ Manoj Kumar Yadav And ... vs Sri Rajesh Kumar Vishwakarma, S.D.M., ...
2024 Latest Caselaw 36309 ALL

Allahabad High Court

Manoj Kumar @ Manoj Kumar Yadav And ... vs Sri Rajesh Kumar Vishwakarma, S.D.M., ... on 5 November, 2024

Author: Manish Kumar

Bench: Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:72957
 
Court No. - 17
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3768 of 2024
 

 
Applicant :- Manoj Kumar @ Manoj Kumar Yadav And Another
 
Opposite Party :- Sri Rajesh Kumar Vishwakarma, S.D.M., Barabanki
 
Counsel for Applicant :- Subhash Chandra Yadav
 

 
Hon'ble Manish Kumar,J.
 

1. Learned State counsel, on the basis of instructions received from the respondent, has submitted that in compliance of the judgment and order dated 19.04.2024, passed by the court in Application U/S 483 No. 259 of 2024, the proceedings under Section 133 Cr.P.C has been decided by order dated 04.11.2024, the photocopy of which has been provided to learned counsel for the applicant.

2. Learned counsel for the applicant has very fairly submitted that the judgment and order dated 19.04.2024 has been complied with and and now nothing remains to be adjudicated in the present contempt application and the same may be dismissed as infructuous.

3. As prayed, the present contempt application is dismissed as infructuous.

4. Notices, if any, are hereby discharged.

Order Date :- 5.11.2024

DiVYa