Allahabad High Court
Anil Kumar Mishra Fireman Pno No. ... vs Shri Rajendra Prasad Pandey S.P. Banda ... on 13 February, 2023
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- CONTEMPT APPLICATION (CIVIL) No. - 4052 of 2016 Applicant :- Anil Kumar Mishra Fireman Pno No. 882340153 Opposite Party :- Shri Rajendra Prasad Pandey S.P. Banda District Banda Counsel for Applicant :- Vijay Gautam 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 19.2.2016 passed in Writ Petition No.7647 of 2016.
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 :- 13.2.2023 S.K.