In Re : (Smt. Sarla Rani Acjm) vs Dharam Pal Tomer And Another
2012 Latest Caselaw 4673 ALL

Citation : 2012 Latest Caselaw 4673 ALL
Judgement Date : 1 October, 2012

Allahabad High Court

In Re : (Smt. Sarla Rani Acjm) vs Dharam Pal Tomer And Another on 1 October, 2012

Bench: Dharnidhar Jha, Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CONTEMPT APPLICATION (CRIMINAL) No. - 12 of 2012
 

 
Petitioner :- In Re : (Smt. Sarla Rani Acjm)
 
Respondent :- Dharam Pal Tomer And Another
 
Petitioner Counsel :- A.G.A.
 
Respondent Counsel :- Kapil Tyagi,Vikrant Rana
 

 
Hon'ble Dharnidhar Jha,J.

Hon'ble Pankaj Naqvi,J.

We have heard Sri V.P. Srivastava on behalf of respondent-contemnors. The contemnors to file their written statements of defence and remain present on the next date so that we could frame charges. Submission of Sri Srivastava is that the Court should first examine the unconditional apology of the contemnors. The apology could be considered only when the Court finds on evidence that the respondent-contemnors appear, prima-facie, to have committed the contempt of Court.

With the above, we direct the respondent-contemnors to remain physically present on 7.11.2012 and also to file their written statement of defence positively.

Order Date :- 1.10.2012

Hasnain