Abhideep Srivastava And 2 Others vs Mukul Singhal ...
2022 Latest Caselaw 3174 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5041 of 2016
 

 
Applicant :- Abhideep Srivastava And 2 Others
 
Opposite Party :- Mukul Singhal Prin.Secy.Hathkargha And Vastra Udyog And 2 Ors.
 
Counsel for Applicant :- Pankaj Kumar Srivastava,Sasmita Srivastava
 

 
Hon'ble Prakash Padia,J.

List has been revised but nobody is present on behalf of the applicants whereas Shri Sudhendra Pratap Singh, learned Standing Counsel is present on behalf of State.

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 13.07.2016 passed in Writ Petition No. 31340 of 2016.

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 :- 17.5.2022

Swati