Allahabad High Court
Archana Singh And 10 Others vs Sri Sarvendra Vikram Bahadur Singh, ... on 15 March, 2021
Author: Suneet Kumar
Bench: Suneet Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 2 Case :- CONTEMPT APPLICATION (CIVIL) No. - 5189 of 2020 Applicant :- Archana Singh And 10 Others Opposite Party :- Sri Sarvendra Vikram Bahadur Singh, Secretary And 2 Others Counsel for Applicant :- Siddharth Khare,Sr. Advocate Ashok Khare Counsel for Opposite Party :- Yatindra,Shashi Kant Verma,Yatindra Hon'ble Suneet Kumar,J.
It is informed by learned counsel for the applicant that the pending special appeal has been dismissed affirming the writ court order.
In view thereof, the cause no longer survives.
The contempt petition is, accordingly, consigned to record.
The order has been passed in the presence of learned counsel for the opposite party.
Order Date :- 15.3.2021 K.K. Maurya