Allahabad High Court
C/M Rbss College Saidpur Mathura vs Smt. Meena Srivastava Sec. Examination ... on 26 July, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 19 Case :- CONTEMPT APPLICATION (CIVIL) No. - 1399 of 2015 Applicant :- C/M Rbss College Saidpur Mathura Opposite Party :- Smt. Meena Srivastava Sec. Examination Regulatory Alld. Counsel for Applicant :- Sanjeev Singh Hon'ble Prakash Padia,J.
List has been revised but nobody is present on behalf of the applicant whereas learned Standing Counsel is present on behalf of State.
The applicant is before this Court for a direction to initiate contempt proceeding against the opposite party for wilful disobedience of the judgement and order dated 04.02.2015 passed in Civil Misc. Writ Petition No.6327 of 2015.
From perusal of the record, it appears that either the order of the this Court has been complied with or the parties have lost their interest.
In the circumstances, it is needless to keep pending this contempt application.
In view of the same, the present contempt application is dismissed.
However, in case, any cause of action still survives in the present application, the applicant shall be at liberty to file application for revival of the present application.
Order Date :- 26.7.2022 Pramod Tripathi