Tejpal Singh And 2 Ors. vs Shri Kumar Kamalesh & Another.
2013 Latest Caselaw 4617 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 2135 of 2004
 

 
Applicant :- Tejpal Singh And 2 Ors.
 
Opposite Party :- Shri Kumar Kamalesh & Another.
 
Counsel for Applicant :- A.P.Singh,Bhola Nath Pathak
 
Counsel for Opposite Party :- C.S.C.
 

 
Hon'ble Ajai Lamba,J.

(C.M.A.No.65273 of 2013: Application for recall.)

This application for recall of order dated 09.7.2013 has been filed to say that the petitioners were not heard.

It is admitted that learned counsel for the petitioners  was not present in court.

In terms of Rule 10   contained in Chapter XXXV-E of the Rules framed under Section 23 of the Contempt of Courts' Act 1971 for application to this High Court, counsel for the petitioners is not required to be heard.

Be that as it may, the issue has been considered by me.  Order dated 07.4.2010 has been passed while considering claim of the petitioner.

In the contention of the learned counsel for the petitioner today, the order passed by the contemner is erroneous and against facts.  

If that be so, the petitioner would be at liberty to take recourse to law, if so advised.

In view of above, this application for recall of order is dismissed.

Order Date :- 26.7.2013

A.Nigam