Patna High Court - Orders
Viond Kumar vs The Union Of India &Amp; Ors. on 20 April, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
MJC No.1166 of 2011
Viond Kumar son of Shri Meghnath Roy Resident of village Zilkabad
Mathiya, P.O. + P.S.- Zilkabad, District- Saran (Bihar)
Versus
1. The Union of India through its Secretary, Home Affairs Mr. ,
Government of India
2. Mr. K. Vijay Kumar, the Director General, C.R.P.F., CGO
Complex, Block No.-1, Lodhi Road New Delhi, 110003, Lodhi Road,
New Delhi
3. Mr. R.N. Sharma, the Regional Director (CRS) Staff Selection
Commission, BAB, Beli Road, Allahabad- 211002, Uttar Pradesh
4. Dr. Mrinal Hazarika, The Chief Medical Officer Border Security
Force.
5. Mr. B.R. Pathak, The Inspector General (CRPF) Block No.-1 CGO
Complex New Delhi- 110003
6. Mr. S.R. Ojha, The DIG (Admn) Director General (CRPF) CGO
complex Lodhi Road New Delhi- 110003
7. Mr. M.K. Sinha, the DIG (Recruitment) CRPF, CGO complex
Block No.-1 Lodhi Road, New Delhi
8. Mr. Bihas Kumar, the Inspector General CRPF Patna
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02/ 20.04.2011It is submitted by the counsel for the petitioner that during the pendency of this contempt petition, orders of the High Court dated 5.8.2010, Annexure-1 has been complied with and the prayer made therein to initiate proceeding for contempt against opposite parties has become infructuous, which is, accordingly, disposed of.
Arjun/ ( V. N. Sinha, J.)