Jharkhand High Court
Tausif Raza vs The Union Of India Through Ministry Of ... on 25 April, 2014
Author: D.N.Patel
Bench: D.N.Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (Civil) No. 1019 of 2012
Tausif Raza ... ... Petitioner
Versus
The Union of India & Others ... ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE D.N.PATEL
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For the Petitioner : M/s Jay Prakash Pandey
For the Opp. Parties: M/s Md. Mokhtar Khan
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05/Dated 25th April, 2014
1. Counsel appearing for the applicant submits that this contempt Case has become infructuous and the same may be disposed of as such.
2. In view of this limited submission, this application is, therefore, dismissed as infructuous.
(D.N.Patel, J.) s.m.