Brahma Bhushan Singh vs Omkar Nath Shukla Joint Dir. Of ...
2022 Latest Caselaw 7671 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5231 of 2016
 

 
Applicant :- Brahma Bhushan Singh
 
Opposite Party :- Omkar Nath Shukla Joint Dir. Of Education Varanasi Region
 
Counsel for Applicant :- Raghvendra Pratap Singh,Indrasen Singh Tomar
 

 
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 28.04.2016 passed in Civil Misc. Writ Petition No. 19093 of 2016.

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