Mohd. Faiz Alam Khan,J.
1. The case is taken up through video conferencing as the Court is working through virtual mode.
2. Heard Shri R.K.S. Suryvanshi, learned counsel for the applicant as well as Shri Mayankar Singh, learned Standing Counsel for the opposite party.
3. It is informed by learned counsel for the applicant that the instant contempt application has become infructuous.
4. It is also submitted by learned Standing Counsel that in pursuance of the order of this Court dated 26.02.20215 passed in Misc Bench No.1287 of 2015; Atmejai Singh v. State of U.P. and others, the representation of the applicant/petitioner has been disposed of vide order dated 20.05.20215.
5. Thus, keeping in view all the facts and circumstances of the case as well as admission of learned counsel for the applicant, the contempt application appears to have become infructuous and the same is dismissed as such.
6. The contemnor is hereby discharged.
