Smt. Leelawati Devi Nad Another vs Ashok Kumar Yadav, The Tehsildar
2013 Latest Caselaw 522 ALL

Citation : 2013 Latest Caselaw 522 ALL
Judgement Date : 8 April, 2013

Allahabad High Court

Smt. Leelawati Devi Nad Another vs Ashok Kumar Yadav, The Tehsildar on 8 April, 2013

Bench: Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1620 of 2013
 

 
Petitioner :- Smt. Leelawati Devi Nad Another
 
Respondent :- Ashok Kumar Yadav, The Tehsildar
 
Petitioner Counsel :- A.L. Yadav
 

 
Hon'ble Dilip Gupta,J.

The applicants allege wilful disobedience of the judgment and order dated 17.05.2012 passed by the Court. From a perusal of the application, a prima facie case has been made out.

Issue notice to the opposite party 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 contemnor.

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

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

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

Order Date :- 8.4.2013

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Smt. Leelawati Devi Nad Another vs Ashok Kumar Yadav, The Tehsildar
2013 Latest Caselaw 522 ALL

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Smt. Leelawati Devi Nad Another vs Ashok Kumar Yadav, The Tehsildar
2013 Latest Caselaw 522 ALL