Allahabad High Court
Radhey Shyam vs Mr. Bharatendra Singh, Jscc Court on 21 April, 2026
Author: Rohit Ranjan Agarwal
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2026:AHC:88176
HIGH COURT OF JUDICATURE AT ALLAHABAD
CONTEMPT APPLICATION (CIVIL) No. - 2236 of 2023
Radhey Shyam
.....Applicant(s)
Versus
Mr. Bharatendra Singh, JSCC Court
.....Opposite Party(s)
Counsel for Applicant(s)
:
Lalit Kumar
Counsel for Opposite Party(s)
:
Chandan Sharma
Court No. - 9
HON'BLE ROHIT RANJAN AGARWAL, J.
1. Sri Chandan Sharma, learned counsel appearing for opposite party, submits that SCC Suit has been decided on 10.9.2024 and present contempt application is rendered infructuous.
2. As the suit itself has been decided and order of writ Court has been complied by the opposite party, contempt application has rendered infructuous and same stands dismissed.
(Rohit Ranjan Agarwal,J.) April 21, 2026 Shekhar