Suraj Singh And 2 Ors. vs Girdhari Lal Koli Dios Jaunpur
2022 Latest Caselaw 7679 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2922 of 2016
 

 
Applicant :- Suraj Singh And 2 Ors.
 
Opposite Party :- Girdhari Lal Koli Dios Jaunpur
 
Counsel for Applicant :- Ramesh Chandra Tiwari
 
Counsel for Opposite Party :- S.C.,Rajnish Kumar Srivastava
 

 
Hon'ble Prakash Padia,J.

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

The applicants are before this Court for a direction to initiate contempt proceedings against the opposite party for wilful disobedience of the judgment and order dated 03.05.2016 passed in Writ A No. 19801 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 applicants shall be at liberty to file application for revival of the present application.

Order Date :- 21.7.2022

Swati