Abdul Kareem Khan And Others vs Namrata Singh Ii, Civil Judge Junior ...
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Allahabad High Court

Abdul Kareem Khan And Others vs Namrata Singh Ii, Civil Judge Junior ... on 14 November, 2024

Author: Manish Kumar

Bench: Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:75308
 
Court No. - 17
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3793 of 2024
 

 
Applicant :- Abdul Kareem Khan And Others
 
Opposite Party :- Namrata Singh Ii, Civil Judge Junior Division South Unnao And Another
 
Counsel for Applicant :- Anuj Dayal,Ankit Kumar Trivedi
 
Counsel for Opposite Party :- Gaurav Mehrotra
 

 
Hon'ble Manish Kumar,J.
 

Heard learned counsel for the applicants and Shri Vijay Dixit, learned counsel for the respondents.

Learned Counsel for the applicants has very fairly submitted that compliance of the judgment and order dated 25.04.2024 passed by this Court in Matters Under Article 227 No. 1950 of 2024 has been made 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 application is dismissed as infructuous.

Notice issued earlier, if any, stands discharged.

Order Date :- 14.11.2024

Ashish