Ajeet Kumar vs Smt. Uzma Rashid, Chair Person Nagar ...
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Allahabad High Court

Ajeet Kumar vs Smt. Uzma Rashid, Chair Person Nagar ... on 13 January, 2025

Author: Manish Kumar

Bench: Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:2153
 
Court No. - 17
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4272 of 2024
 

 
Applicant :- Ajeet Kumar
 
Opposite Party :- Smt. Uzma Rashid, Chair Person Nagar Palika Parishad, Gonda And Another
 
Counsel for Applicant :- Madhur Kant Srivastava,Neeti Singh
 
Counsel for Opposite Party :- Anil Kumar Tripathi
 

 
Hon'ble Manish Kumar,J.
 

The case has been called in the revised list.

Compliance affidavit filed by Sri Sanjay Kumar Mishra, Executive Officer, Nagar Palika Parishad, Gonda i.e. respondent no. 2 is taken on record.

Learned counsel for the Nagar Palika Parishad, Gonda has submitted that the judgment and order passed by the writ court has been complied with and the total payment has been made along with penal interest, as such, for all practical purposes, the present contempt petition has become infructuous and the same may be dismissed as infructuous.

Neither learned counsel for the applicant is present to raise objection against the compliance affidavit nor any request has been made on his behalf for adjournment of the case but the judgment and order passed by the writ court has been complied with.

In view of above, the present contempt application is dismissed as infructuous.

Notice, issued earlier, if any, stands discharged.

Order Date :- 13.1.2025

Nitesh