Rekha Singh vs Akash Kulhari S.S.P. Varanasi
2022 Latest Caselaw 7673 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4994 of 2016
 

 
Applicant :- Rekha Singh
 
Opposite Party :- Akash Kulhari S.S.P. Varanasi
 
Counsel for Applicant :- Birendra Kaushik
 

 
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 23.05.2016 passed in Criminal Misc. Writ Petition No. 11683 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