Shakuntala Soni vs Anand Prakash Roy, Naib Tehsildar ...
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Allahabad High Court

Shakuntala Soni vs Anand Prakash Roy, Naib Tehsildar ... on 13 November, 2024

Author: Manish Kumar

Bench: Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:74981
 
Court No. - 17
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3923 of 2024
 

 
Applicant :- Shakuntala Soni
 
Opposite Party :- Anand Prakash Roy, Naib Tehsildar Milkipur, Faizabad
 
Counsel for Applicant :- Onkar Nath Tiwari
 
Counsel for Opposite Party :- Prabhakar Tiwari
 

 
Hon'ble Manish Kumar,J.
 

1. Shri Anand Prakash Roy, Naib Tehsildar Milkipur, Faizabad, has filed an affidavit of compliance which is taken on record.

2. Learned State counsel has submitted that the judgment and order dated 05.01.2024, passed by this Court in Matters U/A 227 No. 11 of 2024 (Shakuntala Soni versus State of U.P and others) has been complied with and the case been finally decided on 21.10.2024. The copy of the said order has been enclosed as Annexure No. 1 to the compliance affidavit.

3. Learned counsel for the applicant has very fairly submitted that the said order has been complied with and now nothing remains to be adjudicated in the present contempt application and for all practical purposes, the present contempt petition has become infructuous and the same may be dismissed as infructuous.

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

5. Notice, if any, is hereby discharged.

Order Date :- 13.11.2024

DiVYa