Hari Krishna Srivastava vs Sushil Kumar Chaubey, Tehsildar ...
2013 Latest Caselaw 509 ALL

Citation : 2013 Latest Caselaw 509 ALL
Judgement Date : 8 April, 2013

Allahabad High Court

Hari Krishna Srivastava vs Sushil Kumar Chaubey, Tehsildar ... on 8 April, 2013

Bench: Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1622 of 2013
 

 
Petitioner :- Hari Krishna Srivastava
 
Respondent :- Sushil Kumar Chaubey, Tehsildar And 3 Ors.
 
Petitioner Counsel :- Arun K. Singh
 

 
Hon'ble Dilip Gupta,J.

The applicant alleges wilful disobedience of the judgment and order dated 10.12.2012 passed by the Court. From a perusal of the application, a prima facie case has been made out.

Issue notice to the opposite parties within a week returnable within six weeks by which time a counter affidavit may be filed failing which the charges may be framed after summoning the contemnors.

It is, however, open to the opposite parties to comply with the order of the Court and file an affidavit of compliance on or before the next date fixed.

The opposite parties need not appear in person at this stage.

Office is directed to send a copy of this order to the opposite parties along with the notice.

Order Date :- 8.4.2013

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Hari Krishna Srivastava vs Sushil Kumar Chaubey, Tehsildar ...
2013 Latest Caselaw 509 ALL

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Hari Krishna Srivastava vs Sushil Kumar Chaubey, Tehsildar ...2013 Latest Caselaw 509 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Hari Krishna Srivastava vs Sushil Kumar Chaubey, Tehsildar ...
2013 Latest Caselaw 509 ALL