Allahabad High Court
Balwanta Pal vs Nooaun Ahmad Chairman Nagar Panchayat ... on 25 August, 2021
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- CONTEMPT APPLICATION (CIVIL) No. - 463 of 2013 Applicant :- Balwanta Pal Opposite Party :- Nooaun Ahmad Chairman Nagar Panchayat And Another Counsel for Applicant :- S.N. Shukla Counsel for Opposite Party :- Raj Kumar Singh,S.C. 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 20.04.2012 passed in Writ Petition No.63921 of 2006 (Balwanta Pal Vs. State of U.P. & others).
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.
Order Date :- 25.8.2021 Pramod Tripathi