M/S Rayban Foods Pvt. Ltd. vs Gaya Prasad, Vice Chairman And ...
2023 Latest Caselaw 5299 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4368 of 2018
 

 
Applicant :- M/S Rayban Foods Pvt. Ltd.
 
Opposite Party :- Gaya Prasad, Vice Chairman And Another
 
Counsel for Applicant :- Shiv Sagar Singh
 
Counsel for Opposite Party :- Santosh Kumar Singh,Santosh Kumar 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 2.8.2018 passed in Writ Petition No.25079 of 2018.

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.