Allahabad High Court
Mohd. Najib And 10 Others vs Sri Devendra Pratap Jain Chief Engineer ... on 23 May, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 18 Case :- CONTEMPT APPLICATION (CIVIL) No. - 4982 of 2014 Applicant :- Mohd. Najib And 10 Others Opposite Party :- Sri Devendra Pratap Jain Chief Engineer Mechanical Lko. Counsel for Applicant :- Tahira Kazmi,Saiful Islam Siddiqui Hon'ble Prakash Padia,J.
List has been revised but nobody is present on behalf of the applicant.
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 08.01.2014 passed in Writ Petition No. 71033 of 2013 and order dated 29.05.2014 passed in Contempt Application (Civil) No. 3488 of 2014.
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 :- 23.5.2022 Sazia