Allahabad High Court
Ram Gopal Yadav And Another vs Shailesh Yadav And 4 Others on 20 December, 2024
Author: Manish Kumar
Bench: Manish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:85973 Court No. - 17 Case :- CONTEMPT APPLICATION (CIVIL) No. - 4839 of 2024 Applicant :- Ram Gopal Yadav And Another Opposite Party :- Shailesh Yadav And 4 Others Counsel for Applicant :- Ganesh Kumar Gupta,Neeraj Kumar Rai Hon'ble Manish Kumar,J.
The present application has been filed for non compliance of the order dated 16.10.2024. The relevant extract of the said judgment is quoted hereinbelow:-
"10. Till the next date of listing, the parties shall maintain status quo with regard to the title and possession over the property in dispute. "
Learned counsel for the applicants has submitted that writ petition was filed by the respondents no.1 and 2 in which the order of status quo was passed and during the order of status quo, the respondents had broken the hand pump of the applicants which is in violation of the interim order passed by this Court. In support of his submission, he has enclosed photograph of the hand pump by which it cannot be determined whether it was broken and if it is broken, then who had broken it, so the contempt is frivolous.
After arguing the matter at some length, learned counsel for the applicants has submitted that he may be permitted to withdraw the petition.
As prayed, the contempt petition is dismissed as withdrawn.
Order Date :- 20.12.2024 Renu/-