Suryabhan Giri vs Shri Bharat Singh Yadav S.P. ...
2022 Latest Caselaw 3183 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 6369 of 2016
 

 
Applicant :- Suryabhan Giri
 
Opposite Party :- Shri Bharat Singh Yadav S.P. Kushinagar
 
Counsel for Applicant :- Shree Prakash Giri
 
Counsel for Opposite Party :- Vimlendu Tripathi
 

 
Hon'ble Prakash Padia,J.

List has been revised but nobody is present on behalf of the applicant whereas Shri Ved Prakash Dwivedi, learned Standing Counsel is present for the State.

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 15.03.2016 passed in Cr. M.W.P. No. 27540 of 2016 (Suryabhan Giri vs. State of U.P. and others) as well as order dated 19.07.2016 passed in Cr. M.W.P. No. 16565 of 2016 (Suryabhan Giri 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 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 applicant shall be at liberty to file application for revival of the present application.

Order Date :- 17.5.2022

Swati