Allahabad High Court
Sheelendra Pal Singh And 3 Ors. vs Jugendra Pal Singh And Another on 20 May, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 18 Case :- CONTEMPT APPLICATION (CIVIL) No. - 4020 of 2014 Applicant :- Sheelendra Pal Singh And 3 Ors. Opposite Party :- Jugendra Pal Singh And Another Counsel for Applicant :- Anadi Krishna Narayana,Neeharika Sinha Naryana Counsel for Opposite Party :- S.C.,M.N. Singh Hon'ble Prakash Padia,J.
List has been revised. Nobody is present on behalf of the applicants as well as opposite partes.
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 6.2.2013 passed in First Appeal From Order No. 257 of 2013.
From perusal of the record, it appears that either the order of the Court has been complied with or the applicants have lost interest in prosecuting the matter diligently.
In the circumstances, it is needless to keep this contempt application pending.
In view of the same, the present contempt application is dismissed.
Order Date :- 20.5.2022 nd