Ajay Deep Singh And Another vs P.V. Ramashastry, D.G.P., Jail Admin. ...
2024 Latest Caselaw 37659 ALL

Allahabad High Court

Ajay Deep Singh And Another vs P.V. Ramashastry, D.G.P., Jail Admin. ... on 14 November, 2024

Author: Manish Kumar

Bench: Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:75476
 
Court No. - 17
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3795 of 2024
 

 
Applicant :- Ajay Deep Singh And Another
 
Opposite Party :- P.V. Ramashastry, D.G.P., Jail Admin. And Reforms Services, Lko.
 
Counsel for Applicant :- Bhupinder Pal Singh,Mukesh Kumar Tewari
 

 
Hon'ble Manish Kumar,J.
 

Learned Counsel for the applicant has very fairly submitted that in compliance of the judgment and order dated 24.05.20240 passed in Writ-A No. 4082 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 with liberty to the applicant to challenge the decision taken by the respondent on the claim 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, stand discharged.

Order Date :- 14.11.2024

S. Kumar