Smt. Sarita Devi vs Shri Madhusudan Hulgi on 3 April, 2026

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Allahabad High Court

Smt. Sarita Devi vs Shri Madhusudan Hulgi on 3 April, 2026

Bench: Rohit Ranjan Agarwal





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:72541
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
CONTEMPT APPLICATION (CIVIL) No. - 6169 of 2024   
 
   Smt. Sarita Devi    
 
  .....Applicant(s)   
 
 Versus  
 
   Shri Madhusudan Hulgi    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Rajesh Maurya   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 9
 
   
 
 HON'BLE ROHIT RANJAN AGARWAL, J.

1. The Division Bench on 22.05.2024 had required the opposite party to decide the claim of the applicant dated 14.03.2020.2. In paragraph of the affidavit of compliance filed on 02.12.2024, it has been stated that the claim of the applicant has been decided on 24.10.2024, copy of which, has been brought on record as Annexure 1 to the said affidavit.

3. In view of said fact, as the order of writ Court has been complied with, present contempt application is rendered infructuous and the same stands dismissed.

4. Contempt notice stands discharged.

(Rohit Ranjan Agarwal,J.) April 3, 2026 SK Goswami

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