Munavvar Ali And Another vs Avinash Tripathi Sub Divisional ...
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Allahabad High Court

Munavvar Ali And Another vs Avinash Tripathi Sub Divisional ... on 12 February, 2025

Author: Manish Kumar

Bench: Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:9183
 
Court No. - 17
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4863 of 2024
 

 
Applicant :- Munavvar Ali And Another
 
Opposite Party :- Avinash Tripathi Sub Divisional Officer Sadar Gonda
 
Counsel for Applicant :- Kuldeep Singh,Ranjeet Singh
 

 
Hon'ble Manish Kumar,J.
 

Heard.

The present contempt petition has been preferred for non-compliance of the judgement and order dated 03.05.2024 passed in the petition Matter Under Article 227 No.2216 of 2024, the relevant extract is quoted hereinbelow:

"7. On the request of learned counsel for petitioner and without entering into the merits of the case, the present writ petition is disposed of finally with liberty to the petitioner to move an urgency application before respondent no. 2 in Appeal No. T202308300409505 (Razia Bano versus Noor Jahan and others). If any such urgency application is preferred, it is expected that respondent no. 2 shall decide the urgency application preferred by the petitioner, who is respondent in the appeal, expeditiously, in accordance with law, after giving opportunity of hearing to the parties concerned and without providing any unnecessary adjournment to either of the parties. "

Learned Standing Counsel on the basis of instruction received from the respondent has submitted that the appeal has been decided by order dated 6.2.2025, copy of which has been produced during course of argument, which is taken on record and the same is also provided to the learned counsel for the appellant.

At this stage, learned counsel for the applicant has very fairly submitted that in compliance of the judgment and order passed by the writ court, 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