Bahoran Singh vs Omkar Singh Basic Shiksha ...
2022 Latest Caselaw 15314 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3471 of 2015
 

 
Applicant :- Bahoran Singh
 
Opposite Party :- Omkar Singh Basic Shiksha Adhikari Agra And Anr.
 
Counsel for Applicant :- Abhishek Srivastava
 
Counsel for Opposite Party :- S.C.,R.B.Yadav
 

 
Hon'ble Prakash Padia,J.

List has been revised but nobody is present on behalf of the parties.

The applicant is before this Court for a direction to initiate contempt proceeding against the opposite party for wilful disobedience of the judgment and order dated 18.4.2015 passed in Writ Petition No.21600 of 2015.

From perusal of the record, it is clear that either the order of this court has been complied with or the parties have lost their interest to proceed with the matter.

In the circumstances, it is needless to keep pending this contempt application.

Accordingly, the present contempt is dismissed with liberty to file application for recall of this order within two months in case matter still survives if such an application is filed it need not be accompanied by any affidavit.

Order Date :- 31.10.2022

S.K.