Sant Ram vs Rajesh Kumar Arya Dios
2022 Latest Caselaw 4099 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2087 of 2014
 

 
Applicant :- Sant Ram
 
Opposite Party :- Rajesh Kumar Arya Dios
 
Counsel for Applicant :- Indra Bhan 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.

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 07.01.2009 passed in Civil Misc. Writ Petition No. 66974 of 2008 (Sant Ram 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 this contempt application pending.

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 :- 25.5.2022

Madhurima