Vindhyachal Tripathi vs J.S. Asthana P.C.C.F. And 3 Ors.
2022 Latest Caselaw 345 ALL

Citation : 2022 Latest Caselaw 345 ALL
Judgement Date : 1 April, 2022

Allahabad High Court

Vindhyachal Tripathi vs J.S. Asthana P.C.C.F. And 3 Ors. on 1 April, 2022

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4145 of 2014
 

 
Applicant :- Vindhyachal Tripathi
 
Opposite Party :- J.S. Asthana P.C.C.F. And 3 Ors.
 
Counsel for Applicant :- Bijendra Kumar Mishra
 
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 Amit Kumar Srivastava, 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 21.02.2014 passed in Writ Petition No. 11336 of 2014 (Vindhyachal Tripathi vs. State of U.P. and other).

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