Smt. Mukesh Kumari Dabas vs Dr. D.N. Yadav Chief Exe. Officer ...
2022 Latest Caselaw 1959 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5549 of 2014
 

 
Applicant :- Smt. Mukesh Kumari Dabas
 
Opposite Party :- Dr. D.N. Yadav Chief Exe. Officer Meerut And Anr.
 
Counsel for Applicant :- Ramendra Giri
 
Counsel for Opposite Party :- S.C.,Satish Kumar Rai
 

 
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 dated01.05.2013 passed in Writ Petition No. 24250 of 2013 as well as order dated 16.05.2014 passed in Contempt Application No. 3066 of 2014.

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