Citation : 2022 Latest Caselaw 2210 ALL
Judgement Date : 6 May, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 18 Case :- CONTEMPT APPLICATION (CIVIL) No. - 5899 of 2014 Applicant :- Dhiraj Malik And Anr. Opposite Party :- Kulbeer Singh S.I. Kankarkhera Meerut Counsel for Applicant :- Sushil Shukla Hon'ble Prakash Padia,J.
List has been revised but nobody is present on behalf of the applicants whereas 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 19.02.2013 passed in Criminal Misc. Writ Petition No. 2233 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 applicants shall be at liberty to file application for revival of the present application.
Order Date :- 6.5.2022
Swati
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