CLCON/1001/2018
2022 Latest Caselaw 689 UK

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                   COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures
                                      CLCON No. 1001 of 2018
                                      Hon'ble Manoj Kumar Tiwari, J.

Ms. Anjali Bhargava, Advocate for the petitioner.

Mr. Lalit Samant, Advocate for respondent.

Heard learned counsel for the parties.

Mr. Lalit Samant, learned counsel appearing for the respondent has produced in Court a judgment dated 26.04.2019, rendered in Special Appeal No. 546 of 2018, which is taken on record.

Perusal of the said judgment reveals that the order passed by Writ Court, sought to be enforced in this contempt petition, has been set-aside.

In such view of the matter, contempt petition has become infructuous. Accordingly, the same is dismissed as infructuous. Notice issued to respondent is hereby discharged.

(Manoj Kumar Tiwari, J.) 10.03.2022 Navin