Smt. Prabha Devi vs Sri Rakesh Kumar Executive ...
2022 Latest Caselaw 3193 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5866 of 2016
 

 
Applicant :- Smt. Prabha Devi
 
Opposite Party :- Sri Rakesh Kumar Executive Engineer E.D.D.-Ii Baraut
 
Counsel for Applicant :- Mahesh Sharma
 
Counsel for Opposite Party :- Nripendra Mishra
 

 
Hon'ble Prakash Padia,J.

List has been revised but nobody is present on behalf of the applicant whereas Shri Sudhendra Pratap Singh, 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 10.05.2016 passed in Writ Petition No. 21059 of 2016 (Smt. Prabha Devi 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