Kashi Prasad Jaiswal vs Dr.S.K.Upadhyay Chief Medical ...
2023 Latest Caselaw 6641 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5008 of 2016
 

 
Applicant :- Kashi Prasad Jaiswal
 
Opposite Party :- Dr.S.K.Upadhyay Chief Medical Officer Distt.-Kaushambi
 
Counsel for Applicant :- Jokhan Prasad,Nageshwar Prasad Tiwari
 
Counsel for Opposite Party :- C.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 24.9.2015 passed in Writ Petition No.54950 of 2015.

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 :- 1.3.2023

S.K.