Allahabad High Court
Radhey Shyam Ram And 2 Others vs Om Narayan Singh D.M. Pilibhit And Anr. on 6 May, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 18 Case :- CONTEMPT APPLICATION (CIVIL) No. - 5910 of 2014 Applicant :- Radhey Shyam Ram And 2 Others Opposite Party :- Om Narayan Singh D.M. Pilibhit And Anr. Counsel for Applicant :- Sanjay Kumar Jaiswal Counsel for Opposite Party :- S.C. Hon'ble Prakash Padia,J.
List has been revised but nobody is present on behalf of the applicant whereas learned Standing Counsel is present.
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 16.2.1993 passed in Writ Petition No.7592 of 1993 (Kanhai and others Vs. State of U.P. and others).
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 :- 6.5.2022 saqlain