Yogesh Kumar vs N.G. Ravi Kumar
2021 Latest Caselaw 10234 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4 of 2019
 

 
Applicant :- Yogesh Kumar
 
Opposite Party :- N.G. Ravi Kumar
 
Counsel for Applicant :- Ashok Kumar Tripathi (Now Ashok Tripathi)
 

 
Hon'ble Prakash Padia,J.

List has been revised. No body is present on behalf of the applicant. Sri K.R. Singh, learned Additional Chief Standing Counsel is present for the respondents.

The applicant is before this Court for a direction to initiate contempt proceeding against the opposite party for wilful disobedience of the judgment and order dated 4.4.2018 passed in Public Interest Litigation (PIL) No.3221 of 2018 (Yogesh Kumar Vs. State of U.P. and others).

From perusal of the record, it appears that either the order of the writ Court has been complied with or the parties have lost their interest.

In the circumstances, it is needless to keep pending this contempt application.

In view of the same, the present contempt application is dismissed.

Order Date :- 12.8.2021

Bhaskar