Vishram vs Shusri Aastha Pandey, Nayab Tehsildar, ...
2025 Latest Caselaw 3462 ALL

Citation : 2025 Latest Caselaw 3462 ALL
Judgement Date : 13 January, 2025

Allahabad High Court

Vishram vs Shusri Aastha Pandey, Nayab Tehsildar, ... on 13 January, 2025

Author: Manish Kumar

Bench: Manish Kumar





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:2138
 
Court No. - 17
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4368 of 2024
 

 
Applicant :- Vishram
 
Opposite Party :- Shusri Aastha Pandey, Nayab Tehsildar, Khushalganj, Lko.
 
Counsel for Applicant :- Prashant Shukla
 

 
Hon'ble Manish Kumar,J.

Compliance affidavit has been filed on behalf of respondent, which is taken on record.

Learned counsel for the applicant has very fairly submitted that in compliance of the judgment and order dated 09.05.2024 passed in Matter Under Article 227 No. 2292 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 :- 13.1.2025

S. Kumar