Smt. Sunita Devi vs Mrs. Archana Singh Sec. Board Of ...
2022 Latest Caselaw 1426 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5126 of 2014
 

 
Applicant :- Smt. Sunita Devi
 
Opposite Party :- Mrs. Archana Singh Sec. Board Of High S And Intermediate
 
Counsel for Applicant :- Juned Alam
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Prakash Padia,J.

List has been revised but nobody is present on behalf of the applicant whereas Shri Rajesh Kumar Singh, learned Standing Counsel is present on behalf of State.

The applicant is before this Court for a direction to initiate contempt proceedings against the opposite party for wilful disobedience of the judgment and order dated 09.11.2011 passed in Writ Petition No. 54469 of 2006 (Smt. Sunita 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.

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

Order Date :- 25.4.2022

Swati