Purshottam Prasad Maurya vs Dr. Kajal M.D. P.V.V.N.L. And 3 ...
2022 Latest Caselaw 2532 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4467 of 2014
 

 
Applicant :- Purshottam Prasad Maurya
 
Opposite Party :- Dr. Kajal M.D. P.V.V.N.L. And 3 Ors.
 
Counsel for Applicant :- Ranjeet Asthana
 
Counsel for Opposite Party :- Ayank Mishra
 

 
Hon'ble Prakash Padia,J.

List has been revised but nobody is present on behalf of the applicant.

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 28.04.2014 passed in Civil Misc. Writ Petition No. 24109 of 2014 (Purshottam Prasad Maurya vs. State of U.P. and others).

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 this contempt application pending.

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 :- 11.5.2022

Madhurima