Manoj Kumar vs Sanjay Kumar And 2 Others
2013 Latest Caselaw 4687 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3489 of 2013
 

 
Applicant :- Manoj Kumar
 
Opposite Party :- Sanjay Kumar And 2 Others
 
Counsel for Applicant :- Ratnesh Kumar Pandey
 

 
Hon'ble Krishna Murari, J.

This application under Section 12 of the Contempt of Courts has been filed alleging willful disobedience of the order dated  43024 of 2010 passed  by this Court on Writ Petition No.  43024 of 2010 whereby the parties to the writ petition were restrained from alienating the property in dispute, on the allegation that opposite parties knowingly and willfully transferred the land by means of registered sale deed dated 10.04.2012.

Cause of action arose to the applicant on 10.04.2012 and in view of the limitation of one year prescribed under Section 20 of the Contempt of Courts Act. The period expired on 10.04.2013. The application has been filed beyond the prescribed period of one year and thus being barred by limitation, stands dismissed.

Order Date :- 29.7.2013

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