Allahabad High Court
Shyam Sundar vs Sri Jai Prakash Garg Regional Dir. ... on 12 September, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- CONTEMPT APPLICATION (CIVIL) No. - 1608 of 2015 Applicant :- Shyam Sundar Opposite Party :- Sri Jai Prakash Garg Regional Dir. S.S.C. Madhya Kshetra Counsel for Applicant :- Gaurav Tiwari Counsel for Opposite Party :- Ram Dular Hon'ble Prakash Padia,J.
List has been revised. Nobody is present on behalf of applicant.
It is stated by Shri Ram Dular, learned counsel appearing on behalf of opposite parties that writ Court order has been complied with and affidavit of compliance in this regard has already been filed by him, therefore, no further orders are required to be passed.
In view of the same, the present contempt application is dismissed.
Since, nobody is present on behalf of applicant, it is open to the applicant to file application for recall of this order within two months in case matter still survives.
Order Date :- 12.9.2022 Swati