Satish Kumar vs Sri Hridya Narain Tripathi ...
2022 Latest Caselaw 2324 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 126 of 2018
 

 
Applicant :- Satish Kumar
 
Opposite Party :- Sri Hridya Narain Tripathi D.I.O.S.Gonda And Another
 
Counsel for Applicant :- Hari Om Singh
 

 
Hon'ble Alok Mathur,J.

1. No one appears for the applicant.

2. The present contempt petition was filed for compliance of the judgment and order dated 31.10.2017 where this court had directed the respondent No.3 to consider and decide the representation of the applicant by a reasoned and speaking order within a period of two months.

3. This Court had issued notice on 17.1.2018 to opposite party for compliance of the same but it seems that the notice could not be served as opposite party No.1 stood transferred from 17.1.2018. Neither any application for listing nor for impleadment has been moved which indicates that the applicant is not interested in prosecuting the present contempt petition.

4. Considering the fact that the opposite party has relinquished his post and has been transferred and no application for impleadment having been moved, no purpose will be served in keeping this petition pending. Accordingly, it is consigned to records.

Order Date :- 7.5.2022 (Alok Mathur, J.)

RKM.