Allahabad High Court
Liladhar vs Sri Atul Saxena S.P. Sambhal on 27 July, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 19 Case :- CONTEMPT APPLICATION (CIVIL) No. - 1779 of 2016 Applicant :- Liladhar Opposite Party :- Sri Atul Saxena S.P. Sambhal Counsel for Applicant :- Raju Singh,S.C. Hon'ble Prakash Padia,J.
None appears for the applicant even when the case is called out in the revised list.
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 16.7.2015 passed in Criminal Misc. Writ Petition No. 16936 of 2015.
From perusal of the record, it appears that either the order of the writ 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, the applicant will be at liberty to move an application for recall of the order in case cause of action still survives.
Order Date :- 27.7.2022 nd