Allahabad High Court
Kishan Lal vs S.V.S. Ranga Rao ... on 20 January, 2023
Author: Rajnish Kumar
Bench: Rajnish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 6 Case :- CONTEMPT APPLICATION (CIVIL) No. - 2787 of 2019 Applicant :- Kishan Lal Opposite Party :- S.V.S. Ranga Rao Commissioner-Cum-Registrar Cooperative Counsel for Applicant :- Daya Shankar Yadav Hon'ble Rajnish Kumar,J.
Learned counsel for the respondent placed on record the order dated 09.01.2020 passed in compliance of the order passed by the writ court on 06.09.2019 in Writ Petition Service Single No.24347 of 2019(Kishan Lal versus State of U.P. and others), a copy of which has been placed as Annexure No.A 2 to the affidavit of compliance filed by the respondent, by means of which the representation moved by the applicant has been decided.
In view of above, this application has lost its efficacy.
Dismissed accordingly.
Order Date :- 20.1.2023 Akanksha