Rampal Singh vs Pramod Kumar Singh And 16 Others
2023 Latest Caselaw 5159 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3065 of 2016
 

 
Applicant :- Rampal Singh
 
Opposite Party :- Pramod Kumar Singh And 16 Others
 
Counsel for Applicant :- Ajay Kumar Singh,Ashish Kumar Singh
 
Counsel for Opposite Party :- S.C.,Amar Nath,Amar Nath Vishwakarma,Ran Vijay Singh,S.C.,Saroj Kumar Pandey
 

 
Hon'ble Prakash Padia,J.

Heard learned counsel for the applicant and learned Standing counsel for the State.

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 19.9.2014 passed by Deputy Collector (Revenue) Varanasi, in Restoration Case No.1 of 2015-16.

Today when the matter is taken-up, it is very fairly argued by learned counsel for the respondent nos. 2 and 3 that the aforesaid case has already been decided on 23.7.2018.

In view of the statement so made, this Court is of the opinion that the present contempt application is dismissed as having become infructuous.

Order Date :- 15.2.2023

S.K.