Balmukund And 5 Others vs Sri Bhaw Nath D.M. Hamirpur
2022 Latest Caselaw 1425 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5133 of 2014
 

 
Applicant :- Balmukund And 5 Others
 
Opposite Party :- Sri Bhaw Nath D.M. Hamirpur
 
Counsel for Applicant :- C.P. Tiwari
 
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 S.P. Singh, learned 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 11.09.2013 passed in Writ Petition No. 48729 of 2013 (Balmukun & 5 Others Vs. State of U.P. & 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