Bajrang Bahadur Singh Alias ... vs Bhanu Chandra Goswami District ...
2023 Latest Caselaw 6678 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4825 of 2016
 

 
Applicant :- Bajrang Bahadur Singh Alias Bajrangi Singh
 
Opposite Party :- Bhanu Chandra Goswami District Magistrate/Collector
 
Counsel for Applicant :- Ashok Kumar 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 15.7.2015 passed in Writ Petition No.38475 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.