Smt. Nikhat Raza vs Raghvendra Vikram Singh, Nagar ...
2013 Latest Caselaw 497 ALL

Citation : 2013 Latest Caselaw 497 ALL
Judgement Date : 8 April, 2013

Allahabad High Court

Smt. Nikhat Raza vs Raghvendra Vikram Singh, Nagar ... on 8 April, 2013

Bench: Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1618 of 2013
 

 
Petitioner :- Smt. Nikhat Raza
 
Respondent :- Raghvendra Vikram Singh, Nagar Ayukt, Nagar Nigam
 
Petitioner Counsel :- Shakti Swarup Nigam
 

 
Hon'ble Dilip Gupta,J.

Learned counsel for the applicant prays for and is granted three days' time to ascertain and file an affidavit as to whether the license of the shop in dispute, namely Gomti No.21, had been cancelled and whether the applicant had filed any writ petition against the said demolition order.

As prayed, put up as fresh before the appropriate Court on 11th April, 2013.

Order Date :- 8.4.2013

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