Allahabad High Court
Ganga Prasad And Anr vs Sri Bhavnath Singh D.M. Allahabad on 20 August, 2019
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 907 of 2015 Applicant :- Ganga Prasad And Anr Opposite Party :- Sri Bhavnath Singh D.M. Allahabad Counsel for Applicant :- Raj Karan Yadav Counsel for Opposite Party :- S.C. Hon'ble Mahesh Chandra Tripathi,J.
Heard learned counsel for the applicants and Shri Sheetla Prasad, learned Standing Counsel.
The applicants are before this Court against wilful defiance of the order dated 19.05.2014 passed in Writ Petition No.67040 of 2013 (Ganga Prasad & Anr. v. State of U.P. & Ors.).
On the matter being taken up today, learned counsel for the applicants states that the writ Court order in question has been complied with.
In view of above, nothing further survives on this application and the same stands disposed of. Notices, if any, stand discharged.
Order Date :- 20.8.2019 SP/