Allahabad High Court
Pushpa Devi vs Shri Deepak Kumar S.S.P. Allahabad on 4 August, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 19 Case :- CONTEMPT APPLICATION (CIVIL) No. - 6130 of 2014 Applicant :- Pushpa Devi Opposite Party :- Shri Deepak Kumar S.S.P. Allahabad Counsel for Applicant :- Varun Dev Sharma 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 7.8.2014 passed in Writ Petition No.13308 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 :- 4.8.2022 S.K.