Ganga Ram vs Ramesh Chandra Yadav Tehsildar ...
2023 Latest Caselaw 4939 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1786 of 2016
 

 
Applicant :- Ganga Ram
 
Opposite Party :- Ramesh Chandra Yadav Tehsildar Soraon And 3 Others
 
Counsel for Applicant :- Awadhesh Kumar Sharma
 

 
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 30.3.2015 passed in PIL No. 16815 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 :- 14.2.2023

S.K.