Faiyaz Ahmad vs Professor Jamal Akhtar, Director Unani ...
2025 Latest Caselaw 3470 ALL

Citation : 2025 Latest Caselaw 3470 ALL
Judgement Date : 13 January, 2025

Allahabad High Court

Faiyaz Ahmad vs Professor Jamal Akhtar, Director Unani ... on 13 January, 2025

Author: Manish Kumar

Bench: Manish Kumar





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:2148
 
Court No. - 17
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4381 of 2024
 

 
Applicant :- Faiyaz Ahmad
 
Opposite Party :- Professor Jamal Akhtar, Director Unani Services, Lko.
 
Counsel for Applicant :- Mohammad Tauseef Siddiqui
 

 
Hon'ble Manish Kumar,J.

Learned counsel for the applicant has very fairly submitted that the judgment and order passed by the writ court 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 prayed, the present contempt petition is dismissed as infructuous.

Notice issued earlier, if any, stands discharged.

Order Date :- 13.1.2025

Nitesh

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