Sunnar vs Awadh Kishore Singh D.I.O.S. ...
2022 Latest Caselaw 2206 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5900 of 2014
 

 
Applicant :- Sunnar
 
Opposite Party :- Awadh Kishore Singh D.I.O.S. Varanasi
 
Counsel for Applicant :- Usha Singh
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Prakash Padia,J.

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

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 20.03.2008 passed in Writ Petition No. 10422 of 2002.

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 :- 6.5.2022

Swati