Uday Bhan And Another vs Brajesh Kumar Verma Tehsildar And ...
2022 Latest Caselaw 7682 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1714 of 2016
 

 
Applicant :- Uday Bhan And Another
 
Opposite Party :- Brajesh Kumar Verma Tehsildar And Another
 
Counsel for Applicant :- Manoj Kumar Tiwari
 

 
Hon'ble Prakash Padia,J.

List has been revised but nobody is present on behalf of the applicants.

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 11.01.2011 passed in Civil Misc. Writ Petition (Writ B) No. 1377 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 applicants shall be at liberty to file application for revival of the present application.

Order Date :- 21.7.2022

Swati