Jaduvir Singh vs Shri Suraj Narain Mishra Joint ...
2022 Latest Caselaw 7669 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1648 of 2015
 

 
Applicant :- Jaduvir Singh
 
Opposite Party :- Shri Suraj Narain Mishra Joint Dir. Of Edu. Viith Region.
 
Counsel for Applicant :- Sudhanshu Pandey
 

 
Hon'ble Prakash Padia,J.

List has been revised but nobody is present on behalf of the applicant.

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 Civil Misc. Writ Petition No. 11337 of 2014.

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 :- 21.7.2022

Swati