Mohd. Azam And Another vs Sri Rajeev Yadav M.D. U.P. Rajya ...
2023 Latest Caselaw 6662 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5018 of 2016
 

 
Applicant :- Mohd. Azam And Another
 
Opposite Party :- Sri Rajeev Yadav M.D. U.P. Rajya Nirman Sahkari Sangh
 
Counsel for Applicant :- Arun K. Singh Deshwal
 

 
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 30.5.2016 passed in Writ Petition No.26352 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.