Gazala Rais And Another vs Prof. Mohd. Muzammil V.C. Dr. B.R. ...
2022 Latest Caselaw 7680 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 242 of 2016
 

 
Applicant :- Gazala Rais And Another
 
Opposite Party :- Prof. Mohd. Muzammil V.C. Dr. B.R. Ambedkar Univ. And Anr.
 
Counsel for Applicant :- Ashish Jaiswal
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Prakash Padia,J.

List has been revised but nobody is present on behalf of the applicants where as learned Standing Counsel is present.

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 28.10.2015 passed in Special Appeal No. 747 of 2015 (Gazala Rais and Another vs. State of U.P. and 4 others).

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