Allahabad High Court
Suresh Chandra Bunkar vs Sanjay Agarwal Prin.Secy.Deptt.Of ... on 19 July, 2019
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 8 Case :- CONTEMPT No. - 2102 of 2014 Applicant :- Suresh Chandra Bunkar Opposite Party :- Sanjay Agarwal Prin.Secy.Deptt.Of Energy Govt.Of Up Lko.&Ors Counsel for Applicant :- Kshemendra Shukla Counsel for Opposite Party :- Neerav Chitravanshi Hon'ble Dinesh Kumar Singh,J.
Sri Neerav Chitravanshi, learned counsel for the respondents submits that the order in question has been complied with, therefore, the present contempt petition has been rendered infructuous.
In view of the aforesaid submission, nothing survives in the present contempt petition, which is hereby dismissed as having become infructuous.
Contempt notice stands discharged.
Order Date :- 19.7.2019 Rao/-