Citation : 2022 Latest Caselaw 1958 ALL
Judgement Date : 4 May, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 18 Case :- CONTEMPT APPLICATION (CIVIL) No. - 5544 of 2014 Applicant :- Chandra Prakash Chaudhary @ Chandra Prakash And 2 Others Opposite Party :- Sheel Verma Joint Director Of Education Madh. And 3 Others Counsel for Applicant :- P.C. Singh 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 Shri Ramesh Chandra Tiwari, learned Standing Counsel is present on behalf of State.
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 04.12.2013 passed in Writ A No. 63526 of 2013.
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 :- 4.5.2022
Swati
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