JAI PAL SINGH Vs. ARVIND KUMAR

JUDGEMENT

(1.) Additional cause list has been revised. No one is present to press this application.

(2.) Present contempt application has been filed for punishing the opposite party on willful and deliberate disobedience of the order dated 11.9.2019 passed by this Hon'ble Court in Writ Petition No. 13098 of 2019 (Jai Pal Singh and 2 Others vs. State of U.P. and 3 Others).

(3.) Sri K.R. Singh, learned Additional Chief Standing Counsel on the basis of the instructions dated 14.8.2020 submits that necessary orders deciding the claim of the applicant-petitioner has already been passed on 5.8.2020. The order-sheet further reflects that Sri Arvind Kumar, Executive Engineer, the sole opposite party unfortunately died in road accident on 9.8.2020 while he was coming to the High Court.