Allahabad High Court
Pramod Kumar And 7 Others vs Madhusudan Hulgi,Vice Chairman on 30 May, 2022
Author: Rohit Ranjan Agarwal
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 1102 of 2022 Applicant :- Pramod Kumar And 7 Others Opposite Party :- Madhusudan Hulgi,Vice Chairman Counsel for Applicant :- Arvind Kumar Singh Counsel for Opposite Party :- K.M.Asthana Hon'ble Rohit Ranjan Agarwal,J.
1. An affidavit of compliance has been filed by Sri K.M.Asthana, Advocate, on behalf of opposite party wherein in para 5 it is stated that the claim of the applicant has been decided on 2/10.02.2022 complying the order of writ Court, a copy of which has been brought on record as Annexure 1 to the affidavit of compliance.
2. In view of the said fact, the order of writ Court has been complied with rendering the contempt application as infructuous.
3. The contempt application is accordingly dismissed s infructous.
4. Contempt notice stand discharged.
5. File consigned to record.
Order Date :- 30.5.2022 Kushal