Allahabad High Court
Waqf Asgar Hussain Waqf No. 2361 vs Akhtar Abbas Ex-Mutawalli And 3 Others on 9 November, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- CONTEMPT APPLICATION (CIVIL) No. - 4806 of 2015 Applicant :- Waqf Asgar Hussain Waqf No. 2361 Opposite Party :- Akhtar Abbas Ex-Mutawalli And 3 Others Counsel for Applicant :- Punit Kumar Gupta Counsel for Opposite Party :- S.C.,S.M. Nazir Abbas Abedi Hon'ble Prakash Padia,J.
List has been revised but nobody is present on behalf of the applicant/applicants though learned Standing Counsel is present.
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 application is dismissed.
Since nobody is present on behalf of the applicant, it is open to the applicant/applicants to file application for recall of this order within two months, in case the matter is still survive.
Order Date :- 9.11.2022 saqlain