Allahabad High Court
Viplav Sharma Advocagte Supreme Court ... vs Jaipal Singh Sdm Loni And 18 Ors. on 18 January, 2023
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- CONTEMPT APPLICATION (CIVIL) No. - 2562 of 2016 Applicant :- Viplav Sharma Advocagte Supreme Court Of India Opposite Party :- Jaipal Singh Sdm Loni And 18 Ors. Counsel for Applicant :- In Person Counsel for Opposite Party :- S.C.,Anoop Trivedi,Jagannath Maurya,Mahendra Pratap,R.B.Yadav 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.
Since, nobody is present on behalf of applicant/applicants, it is open to the applicant/applicants to file application for recall of this order within two months in case matter still survives.
Order Date :- 18.1.2023 Swati