Ashutosh Kumar Upadhyay vs Devi Prasad Branch Manager State ...
2022 Latest Caselaw 15340 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3423 of 2015
 

 
Applicant :- Ashutosh Kumar Upadhyay
 
Opposite Party :- Devi Prasad Branch Manager State Bank Of India
 
Counsel for Applicant :- Vinay Singh
 

 
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 11.11.2014 passed in Revision No.194 of 2014.

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.