Basant Lal vs Mr. Laxman Ram Gupta District ...
2022 Latest Caselaw 3184 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4616 of 2016
 

 
Applicant :- Basant Lal
 
Opposite Party :- Mr. Laxman Ram Gupta District Homeopathic Medical Officer
 
Counsel for Applicant :- Deena Nath,D.N. Joshi
 
Counsel for Opposite Party :- S.C.,Brij Raj,Rakesh Chandra
 

 
Hon'ble Prakash Padia,J.

List has been revised but nobody is present on behalf of the applicant whereas Shri Vijay Shankar Mishra, learned Additional Chief 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 31.05.2016 passed in Writ A No. 26828 of 2016 (Basant Lal vs. State of U.P. and another).

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