Ambrish Kumar Mishra vs Daya Nand Prasad S.D.M. And Others
2021 Latest Caselaw 10250 ALL

Citation : 2021 Latest Caselaw 10250 ALL
Judgement Date : 12 August, 2021

Allahabad High Court

Ambrish Kumar Mishra vs Daya Nand Prasad S.D.M. And Others on 12 August, 2021

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5751 of 2010
 

 
Applicant :- Ambrish Kumar Mishra
 
Opposite Party :- Daya Nand Prasad S.D.M. And Others
 
Counsel for Applicant :- Ashutosh Srivastava,Vikas Pandey
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Prakash Padia,J.

List has been revised. No body is present on behalf of the applicant.

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 17.8.2010 passed in Writ Petition No.39053 of 2008 (Maya Prakash Vs. ADJ Etawah 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