Yogendra Prasad And Anr. vs Sharda Prasad
2022 Latest Caselaw 16150 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4113 of 2015
 

 
Applicant :- Yogendra Prasad And Anr.
 
Opposite Party :- Sharda Prasad
 
Counsel for Applicant :- Satyendra Kumar Singh,S.C. Verma
 
Counsel for Opposite Party :- S.C.,Chandra Kumar Rai,Faujdar Rai
 

 
Hon'ble Prakash Padia,J.

The applicants have preferred the present contempt application for non-compliance of the judgment and order dated 27.05.2005 passed by this court in Writ C No.42560 and 42561 of 2005 (Sharda Prasad Vs. Board of Revenue and others).

It is argued by learned counsel for the applicants that stay vacation application has already been filed by the applicants in the aforesaid writ petition which is still pending.

In the facts and circumstances of the case, the present contempt application is disposed of permitting the applicants/respondents in the writ petition to move urgent listing application before the Writ Court in the pending writ petition within a period of two weeks from today. If such an application is filed, the Writ Court is requested to consider and decide, at least the stay vacation application filed by the applicants/respondents in the writ petition expeditiously.

Order Date :- 4.11.2022

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