Ramesh Chandra Saroj vs Ajay Kumar Singh District Basic ...
2023 Latest Caselaw 2443 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 505 of 2016
 

 
Applicant :- Ramesh Chandra Saroj
 
Opposite Party :- Ajay Kumar Singh District Basic Education Officer
 
Counsel for Applicant :- Shailesh Kumar Shukla
 
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 7.11.2014 passed in Writ Petition No.58469 of 2014.

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 :- 23.1.2023

S.K.