Gajendra Singh Chauhan vs Shri Sanjay Sinha Secretary Basic ...
2022 Latest Caselaw 7675 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4352 of 2016
 

 
Applicant :- Gajendra Singh Chauhan
 
Opposite Party :- Shri Sanjay Sinha Secretary Basic Education Lko. And 2 Ors.
 
Counsel for Applicant :- Roshan Kumar Singh
 
Counsel for Opposite Party :- S.C.,Akhilesh Chandra Srivasta,Bhanu Pratap Singh
 

 
Hon'ble Prakash Padia,J.

List has been revised but nobody is present on behalf of the applicant whereas learned Standing Counsel is present on behalf of State-respondent.

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 02.12.2011 passed in Civil Misc. Writ Petition No. 69487 of 2011.

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