Allahabad High Court
Gopal Singh vs Pramod Kumar Upadhyaya M.D Provincial ... on 31 August, 2022
Author: Rajeev Singh
Bench: Rajeev Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 21 Case :- CONTEMPT APPLICATION (CIVIL) No. - 2560 of 2018 Applicant :- Gopal Singh Opposite Party :- Pramod Kumar Upadhyaya M.D Provincial Cooperative Federation Counsel for Applicant :- Rakesh Chandra Tewari,Gyan Prakash Srivastava Counsel for Opposite Party :- Shireesh Kumar Hon'ble Rajeev Singh,J.
Case called out.
No one is present on behalf of applicant to press the application.
Heard Shri Shireesh Kumar, learned counsel for the opposite party.
Shri Shireesh Kumar, learned counsel for the opposite party submits that the order passed by Writ Court has been complied with.
The contempt petition has thus lost its efficacy.
Accordingly, the contempt petition is dismissed as infructuous.
Order Date :- 31.8.2022 Amit/-