Allahabad High Court
Gram Sabha Narahi Via Nagara Pargana ... vs Anil Kumar Mishra S.D.M. Rasara Ballia ... on 19 December, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- CONTEMPT APPLICATION (CIVIL) No. - 2688 of 2015 Applicant :- Gram Sabha Narahi Via Nagara Pargana Sikandarpur Opposite Party :- Anil Kumar Mishra S.D.M. Rasara Ballia And 3 Ors. Counsel for Applicant :- R.C. Upadhyay Hon'ble Prakash Padia,J.
List has been revised. Nobody is present.
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.
Since, nobody is present on behalf of applicant/applicants, it is open to the applicant/applicants to file application for recall of this order within two months in case matter still survives.
Order Date :- 19.12.2022 Swati