Allahabad High Court
Vidya Gramodyog Sansthan Thru. Sec. ... vs Sri Umesh Pratap Singh Municipal ... on 7 May, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 18 Case :- CONTEMPT APPLICATION (CIVIL) No. - 6024 of 2014 Applicant :- Vidya Gramodyog Sansthan Thru. Sec. Rajesh Kumar And Anr. Opposite Party :- Sri Umesh Pratap Singh Municipal Commissioner And Anr. Counsel for Applicant :- Aashutosh Mani Tripathi,D.S.M. Tripathi Counsel for Opposite Party :- S.C.,Abhinava Krishna Srivastava,Anil Tiwari Hon'ble Prakash Padia,J.
List has been revised but nobody is present on behalf of the applicants whereas Sri Vijay Shanker, learned Standing Counsel is present.
The applicants are before this Court for a direction to initiate contempt proceeding against the opposite party for wilful disobedience of the judgement and order dated 23.09.2014 passed in Writ Petition No.51380 of 2014.
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 :- 7.5.2022 saqlain