Allahabad High Court
Smt. Sunita Devi vs Girish Kumar Jha Tehsildar Koli And Anr. on 6 May, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 18 Case :- CONTEMPT APPLICATION (CIVIL) No. - 5685 of 2014 Applicant :- Smt. Sunita Devi Opposite Party :- Girish Kumar Jha Tehsildar Koli And Anr. Counsel for Applicant :- V. Singh Counsel for Opposite Party :- J.B.Singh Hon'ble Prakash Padia,J.
List has been revised but nobody is present on behalf of the applicant whereas learned Standing Counsel is present on behalf of State.
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 07.07.2014 passed in Civil Misc. Writ Petition No.3731 of 2014 as well as order dated 20.11.2013 passed in Civil Misc. Writ Petition No.63289 of 2013.
From perusal of the record, it appears that either the order of the this 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 cause of action still survives in the present application, the applicant shall be at liberty to file application for revival of the present application.
Order Date :- 6.5.2022 Pramod Tripathi