Mohd. Mustafa Ansari And 8 Ors. vs Monika S. Garg Principal Secry. ...
2022 Latest Caselaw 3185 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3332 of 2016
 

 
Applicant :- Mohd. Mustafa Ansari And 8 Ors.
 
Opposite Party :- Monika S. Garg Principal Secry. And 2 Others
 
Counsel for Applicant :- Siddharth Khare,Sr. Advocate
 
Counsel for Opposite Party :- S.C.,K.R. Singh,Satyam Singh,Shiv Nath Singh,Y.D.Mishra
 

 
Hon'ble Prakash Padia,J.

List has been revised but nobody is present on behalf of the applicants whereas Shri Rajesh Kumar Pathak, Brief Holder 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 24.05.2016 passed in Writ A No. 23905 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