Arvind Kumar Dwivedi And 2 Others vs Sri Heera Lal Gupta Prin. Sec. ...
2023 Latest Caselaw 1637 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5945 of 2015
 

 
Applicant :- Arvind Kumar Dwivedi And 2 Others
 
Opposite Party :- Sri Heera Lal Gupta Prin. Sec. Basic Edu. And Anr.
 
Counsel for Applicant :- Vimlesh Kumar
 
Counsel for Opposite Party :- S.C.
 

 
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 20.3.2015 passed in Writ Petition No.27423 of 1999 and order dated 28.8.2010 passed in Special Appeal No. 276 of 2006.

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 :- 16.1.2023

S.K.