Ajay Singh Kushwaha vs Sri Ashok Kumar Singh, Finance ...
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Allahabad High Court

Ajay Singh Kushwaha vs Sri Ashok Kumar Singh, Finance ... on 13 November, 2024

Author: Manish Kumar

Bench: Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:74946
 

 
Court No. - 17
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4281 of 2024
 

 
Applicant :- Ajay Singh Kushwaha
 
Opposite Party :- Sri Ashok Kumar Singh, Finance Controller, Lko. And Another
 
Counsel for Applicant :- Vinod Kumar
 

 
Hon'ble Manish Kumar,J.
 

Learned counsel for the State, on the basis of the instructions dated 12th November, 2024 received from the Finance Controller, U.P. Police Headquarter, Lucknow, has submitted that in compliance of the judgement and order of this Court dated 19.07.2024, the representation of the petitioner has been decided by order dated 11th November, 2024 and the copy of the same has been forwarded to the applicant and photocopy of the order dated 11th November, 2024 has been provided to learned counsel for the applicant.

Learned Counsel for the applicant has very fairly submitted that in compliance of the judgment and order dated 19.07.2024 passed in Writ-A No.5439 of 2024, the claim of the applicant has been decided and for all practical purposes, the present contempt petition has become infructuous and the same may be dismissed as infructuous.

As prayed, the present contempt petition is dismissed as infructuous.

Notice issued earlier, if any, stand discharged.

Order Date :- 13.11.2024

Ashutosh