Smt. Kailashi Devi vs Nikhil Tikaram Funday Sub ...
2022 Latest Caselaw 3199 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1401 of 2017
 

 
Applicant :- Smt. Kailashi Devi
 
Opposite Party :- Nikhil Tikaram Funday Sub Divisional Magistrate Ballia
 
Counsel for Applicant :- Vidyanand Singh
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Prakash Padia,J.

List has been revised but nobody is present on behalf of the applicant whereas Shri Rajesh Kumar 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 12.11.2014 passed in Criminal Revision No. 3324 of 2014 (Smt. Kailashi Devi vs. Deputy District Magistrate 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