ARCHANA AGNIHOTRI Vs. BRINDAVAN LAL SHARMA

JUDGEMENT

(1.) The writ Court on 26/9/2025 while disposing of Writ-A No. 10565 of 2020 passed the following order:-

(2.) Today, a compliance affidavit has been filed by opposite party wherein it has been stated that claim of the applicant has been considered on 4/2/2026, copy of which has been appended as annexure-1 to compliance affidavit.

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