Allahabad High Court
Tehsildar Saroj vs Sri Girdhari Lal Koli D.I.O.S. Jaunpur on 18 August, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 19 Case :- CONTEMPT APPLICATION (CIVIL) No. - 7192 of 2014 Applicant :- Tehsildar Saroj Opposite Party :- Sri Girdhari Lal Koli D.I.O.S. Jaunpur Counsel for Applicant :- R.K. Singh Kaosik Counsel for Opposite Party :- S.C.,Rajnish Kumar Srivastava Hon'ble Prakash Padia,J.
List has been revised. Nobody is present.
From perusal of the record, it appears that either the order of the writ 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 relief still survives in the present application, the applicant/applicants shall be at liberty to file application for revival of the present application.
Order Date :- 18.8.2022 Swati