Allahabad High Court
Shahalam vs Maksudan Nagraj Hulgi,Sub Divisional ... on 27 September, 2019
Author: Karunesh Singh Pawar
Bench: Karunesh Singh Pawar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 22 Case :- CONTEMPT No. - 1835 of 2018 Applicant :- Shahalam Opposite Party :- Maksudan Nagraj Hulgi,Sub Divisional Magistrate,Faizabad &Or Counsel for Applicant :- Vijai Bahadur Verma Hon'ble Karunesh Singh Pawar,J.
Sri Vijai Bahadur Verma, learned counsel for applicant submits that by efflux of time, this matter has rendered infructuous.
In view of the aforesaid submission, the contempt petition is dismissed as infructuous.
Contempt notices, if any, issued are discharged.
Order Date :- 27.9.2019 Shubhankar