Badri Prasad vs Vivek Singh Executive Engineer ...
2022 Latest Caselaw 344 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4154 of 2014
 

 
Applicant :- Badri Prasad
 
Opposite Party :- Vivek Singh Executive Engineer Vidyut Vitran Khand
 
Counsel for Applicant :- Juned Alam,Jitendra Prasad Kushwaha
 
Counsel for Opposite Party :- S.C.,Ayank Mishra
 

 
Hon'ble Prakash Padia,J.

List has been revised but nobody is present on behalf of the applicant whereas Shri R.K. Pathak, Brief Holder 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 01.04.2014 passed in Writ Petition No. 17666 of 2014 (Badri Prasad vs. U.P. Power Corporation Ltd. and 3 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 :- 1.4.2022

Swati