Prem Singh Retd. Peon vs Sri Ashutosh Kumar Singh Dist. ...
2022 Latest Caselaw 2534 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4172 of 2016
 

 
Applicant :- Prem Singh Retd. Peon
 
Opposite Party :- Sri Ashutosh Kumar Singh Dist. Probation Officer Meerut
 
Counsel for Applicant :- Pramod Kumar Srivastava
 

 
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 20.04.2016 passed in Civil Misc. Writ Petition No. 17374 of 2016 (Prem Singh, Retd. Peon 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