- (1.) None has appeared on behalf of the applicant. Learned Standing Counsel for the opposite party is present.
(2.) It has been stated that this contempt petition has been filed under Section 12 of the Contempt of Courts Act for punishing the respondent for willfully and deliberately violating the order dated 12.10.2006 passed by this court in writ petition No. 49015 of 2005.
(3.) The submission of learned counsel is that in view of Rule 5 of Chapter XXXV-E of the Allahabad High Court Rules 1952, this petition has become infructuous. Learned Standing Counsel has also relied on a decision of the Hon'ble Supreme Court in the case of Pallav Sheth v. Custodian and others, 2001 7 SCC 549 and reliance has been placed on paragraph 44 thereof.;