Jay Shankar vs Sri Bhanu Chandra Goswami ...
2023 Latest Caselaw 6659 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5022 of 2016
 

 
Applicant :- Jay Shankar
 
Opposite Party :- Sri Bhanu Chandra Goswami District Magistrate Jaunpur
 
Counsel for Applicant :- Hari Prakash Singh
 
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 29.1.2016 passed in Writ Petition No.2433 of 2016.

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.