Shyam Narayan Ojha vs Pawan Singh, Tehsildar, Tehsil - Patti, ...
2025 Latest Caselaw 4970 ALL

Allahabad High Court

Shyam Narayan Ojha vs Pawan Singh, Tehsildar, Tehsil - Patti, ... on 12 February, 2025

Author: Manish Kumar

Bench: Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:9007
 
Court No. - 17
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4801 of 2024
 

 
Applicant :- Shyam Narayan Ojha
 
Opposite Party :- Pawan Singh, Tehsildar, Tehsil - Patti, Pratapgarh
 
Counsel for Applicant :- Dinesh Kumar Ojha
 

 
Hon'ble Manish Kumar,J.
 

Heard.

Learned counsel for the applicant has very fairly submitted that in compliance of the judgment and order dated 23.02.2024 passed in Matter Under Article 227 No.898 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 such, the present contempt application is dismissed as infructuous.

Notice issued earlier, if any, stand discharged.

Order Date :- 12.2.2025

S. Kumar