Sanjeev Kumar And Another vs Sri Vijay Bahadur Dwivedi, Director, ...
2024 Latest Caselaw 37632 ALL

Allahabad High Court

Sanjeev Kumar And Another vs Sri Vijay Bahadur Dwivedi, Director, ... on 14 November, 2024

Author: Manish Kumar

Bench: Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:75453
 
Court No. - 17
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3935 of 2024
 

 
Applicant :- Sanjeev Kumar And Another
 
Opposite Party :- Sri Vijay Bahadur Dwivedi, Director, Horticulture And Food Processing, Lko.
 
Counsel for Applicant :- Vinod Kumar Shukla,Abhishek Mishra
 

 
Hon'ble Manish Kumar,J.
 

Learned Standing Counsel has submitted that in compliance of the judgment and order dated 14.05.2024 passed in Writ A No. 3723 of 2024, the representation of the applicant has been decided by the order dated 10.10.2024.

Learned Counsel for the applicant has very fairly submitted that in compliance of the judgment and order of the writ Court, representation 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 with liberty to the applicant to challenge the decision taken by the respondent on the representation of the applicant by filing a writ petition.

As prayed, the present contempt petition is dismissed as infructuous and it is open for the applicant to avail the remedy, as may be permissible under law.

Notice issued earlier, if any, stands discharged.

Order Date :- 14.11.2024

Ashish