Amit Shukla, Thru. Power Of Attorney ... vs Sri Suryapal Gangwar (I.A.S.) District ...
2025 Latest Caselaw 4973 ALL

Allahabad High Court

Amit Shukla, Thru. Power Of Attorney ... vs Sri Suryapal Gangwar (I.A.S.) District ... on 12 February, 2025

Author: Manish Kumar

Bench: Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:9130
 
Court No. - 17
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4826 of 2024
 

 
Applicant :- Amit Shukla, Thru. Power Of Attorney Holder Sri Krishan Murari
 
Opposite Party :- Sri Suryapal Gangwar (I.A.S.) District Magistrate Lko.
 
Counsel for Applicant :- Aseem Goswami,Azhar Ikram
 

 
Hon'ble Manish Kumar,J.
 

Learned Standing Counsel has placed the instructions received from the respondent during course of argument, which is taken on record.

Learned Standing Counsel on the basis of instruction received has submitted that the after recovering the amount alongwith interest as mentioned in the recovery certificate issued by the RERA, the same has been remitted in the account of the RERA, hence the judgement and order passed by the writ court has been complied with.

Learned counsel for the applicant has very fairly submitted that the judgment and order dated 25.01.2024 passed by the writ court in Writ-C No.712 of 2024 has been complied with 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