Allahabad High Court
The N.I.A.C.L. Through Asst. Manager ... vs Ali Ahmad And Another on 12 September, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- CONTEMPT APPLICATION (CIVIL) No. - 6641 of 2014 Applicant :- The N.I.A.C.L. Through Asst. Manager Civil Lines Alld. Opposite Party :- Ali Ahmad And Another Counsel for Applicant :- Saral Srivastava,Rajeev Chaddha Counsel for Opposite Party :- S.C. Hon'ble Prakash Padia,J.
List has been revised but nobody is present on behalf of the applicant though learned Standing Counsel is present.
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 :- 12.9.2022 saqlain