Anis Akhtar And 3 Others vs Sri Ranveer Prasad ...
2022 Latest Caselaw 3186 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 830 of 2017
 

 
Applicant :- Anis Akhtar And 3 Others
 
Opposite Party :- Sri Ranveer Prasad Comm.Anddir.Handloom And Textile Industry
 
Counsel for Applicant :- Pradeep Kumar Upadhyay
 
Counsel for Opposite Party :- C.S.C.
 

 
Hon'ble Prakash Padia,J.

List has been revised but nobody is present on behalf of the applicants whereas Shri Dinesh Bahadur Singh, learned Standing Counsel is present for the 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 28.11.2016 passed in Writ Petition No. 53857 of 2016 (Anis Akhtar & 3 others vs. state of U.P. & 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 applicants shall be at liberty to file application for revival of the present application.

Order Date :- 17.5.2022

Swati