Smt. Phoolmati Sharma vs Pooran Tiwari And 2 Others
2022 Latest Caselaw 15350 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3382 of 2015
 

 
Applicant :- Smt. Phoolmati Sharma
 
Opposite Party :- Pooran Tiwari And 2 Others
 
Counsel for Applicant :- Pramod Srivastava
 
Counsel for Opposite Party :- Abu Bakht
 

 
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 06.09.2012 passed in Writ Petition No.44147 of 2012.

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.