Mohd. Gulam Jilani Beg And 16 ... vs Veereshwar Singh D.M. Mahoba
2022 Latest Caselaw 1388 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5146 of 2014
 

 
Applicant :- Mohd. Gulam Jilani Beg And 16 Others
 
Opposite Party :- Veereshwar Singh D.M. Mahoba
 
Counsel for Applicant :- Namit Kumar Sharma
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Prakash Padia,J.

List has been revised but nobody is present on behalf of the applicants whereas Shri Vijay Shankar Mishra, learned Additional Chief Standing Counsel is present on behalf of State.

The applicants are before this Court for a direction to initiate contempt proceedings against the opposite party for wilful disobedience of the judgment and order dated 29.01.2014 passed in Writ Petition No. 3579 of 2014 (Mohd. Gulam Zilani Beg and 16 others Vs. State of U.P. and 4 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.

However, in case, any relief still survives in the present application, the applicants shall be at liberty to file application for revival of the present application.

Order Date :- 25.4.2022

Swati