Allahabad High Court
Gopal Krishna Dwivedi vs Javed Usmani Chief Information ... on 14 February, 2023
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- CONTEMPT APPLICATION (CIVIL) No. - 1557 of 2016 Applicant :- Gopal Krishna Dwivedi Opposite Party :- Javed Usmani Chief Information Commissioner R.T.I. Counsel for Applicant :- Rajendra Prasad Shukla 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 9.4.2015 passed in Writ Petition No.19668 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 :- 14.2.2023 S.K.