Vishan Chandra Varshney And ... vs Uday Veer Singh Yadav Deputy ...
2022 Latest Caselaw 343 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4155 of 2014
 

 
Applicant :- Vishan Chandra Varshney And Another
 
Opposite Party :- Uday Veer Singh Yadav Deputy Registrar Firms Societies
 
Counsel for Applicant :- ,Tanisha Jahangir Monir
 
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 Amit Kumar Srivastava, Brief Holder 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 06.02.2014 passed in Writ Petition No. 43694 of 2012 (Vishan Chandra Varshney & another vs. State of U.P., through Secretary & 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 :- 1.4.2022

Swati