Allahabad High Court
Dharamveer Singh vs Sri Shreekant Singh S.P. Mainpuri And ... on 2 December, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- CONTEMPT APPLICATION (CIVIL) No. - 7219 of 2015 Applicant :- Dharamveer Singh Opposite Party :- Sri Shreekant Singh S.P. Mainpuri And Another Counsel for Applicant :- Anees Ahmad Counsel for Opposite Party :- S.C.,C.S.C. 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 :- 2.12.2022 saqlain