Smt. Kunta Devi vs Shri Vijay Kumar Yadav Vice ...
2023 Latest Caselaw 5298 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 689 of 2017
 

 
Applicant :- Smt. Kunta Devi
 
Opposite Party :- Shri Vijay Kumar Yadav Vice Chairman G.D.A. Ghaziabad
 
Counsel for Applicant :- Vipin Chandra Dixit
 
Counsel for Opposite Party :- Anoop Trivedi,Mahendra Pratap,Vrindavan Mishra
 

 
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 6.1.2017 passed in Writ Petition No.317 of 2017.

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 :- 16.2.2023

S.K.