Shashi Kant Srivastava And ... vs Gyan Prakash Chairman Samyut ...
2021 Latest Caselaw 10106 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2676 of 2005
 

 
Applicant :- Shashi Kant Srivastava And Another
 
Opposite Party :- Gyan Prakash Chairman Samyut Kshetriya Gramin Bank
 
Counsel for Applicant :- M.D. Singh Shekhar
 
Counsel for Opposite Party :- SC,A.B.Saran,P.Rai
 

 
Hon'ble Prakash Padia,J.

Applicant has preferred the present Contempt Petition for non-compliance of the final judgment and order dated 27.05.2005 passed in Writ-A No.43787 of 2005 (Laxmi Kant Singh Vs. Union of India and Others) .

Today when the matter was taken up it is informed by Shri M.D. Singh Shekhar, learned Senior Counsel assisted by Shri Vaibhav Sharma that that they have no instruction in the matter.

In view of the same it further appears that the order was passed by the writ court in the year 2005 . More than 15 years have elapsed. It appears that the order has been complied with or the parties have lost its interest in the matter.

In this view of the matter, the present contempt petition is dismissed.

Order Date :- 11.8.2021

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