Allahabad High Court
Shiv Manokh vs Shri Madhusudan Hulgi, District ... on 17 December, 2024
Author: Piyush Agrawal
Bench: Piyush Agrawal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:197208 Court No. - 2 Case :- CONTEMPT APPLICATION (CIVIL) No. - 7550 of 2024 Applicant :- Shiv Manokh Opposite Party :- Shri Madhusudan Hulgi, District Magistrate Counsel for Applicant :- Akash Ojha,Pankaj Dubey Hon'ble Piyush Agrawal,J.
In pursuance of earlier order, instructions have come, which are taken on record.
On the basis of instructions, Mr. Pawan Kumar, learned standing counsel states that the order of the writ Court has been complied with in its letter and spirit and demarcation of the property has been made.
Learned counsel for the applicant does not dispute the said fact.
In view of the above, nothing survives in the present applicant.
Let the contempt application be consigned to record.
Notice, if any, stands discharged.
Order Date :- 17.12.2024 Rahul Dwivedi/-