Savitri vs Shri Rajiv Kumar Srivastava, Addl. ...
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Allahabad High Court

Savitri vs Shri Rajiv Kumar Srivastava, Addl. ... on 21 November, 2024

Author: Manish Kumar

Bench: Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:77209
 
Court No. - 17
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4192 of 2023
 

 
Applicant :- Savitri
 
Opposite Party :- Shri Rajiv Kumar Srivastava, Addl. General Manager/ Unit Head (R.B) Iti Ltd., Raebareli
 
Counsel for Applicant :- Prashant Chandra,Abhay Kumar Ojha
 
Counsel for Opposite Party :- Satya Prakash Tiwari,Nidhi Singh
 

 
Hon'ble Manish Kumar,J.
 

1. Learned counsel for the applicant and Ms. Nidhi Singh, learned counsel for the opposite party/ respondent have submitted that the judgment and order of the writ court has been complied with and for all practical purposes, the present contempt petition has become infructuous and the same may be dismissed as infructuous.

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

3. Notice issued earlier, if any, stands discharged.

Order Date :- 21.11.2024

Mohd. Sharif