Smt. Bina Devi vs Mrigendra Singh, S.P. And 3 Others
2013 Latest Caselaw 4693 ALL

Citation : 2013 Latest Caselaw 4693 ALL
Judgement Date : 29 July, 2013

Allahabad High Court

Smt. Bina Devi vs Mrigendra Singh, S.P. And 3 Others on 29 July, 2013

Bench: Krishna Murari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3497 of 2013
 

 
Applicant :- Smt. Bina Devi
 
Opposite Party :- Mrigendra Singh, S.P. And 3 Others
 
Counsel for Applicant :- Nagendra Kumar Singh
 

 
Hon'ble Krishna Murari, J.

When confronted with the observation that contempt application is frivolous and by no stretch of imagination any case for contempt, as alleged, can be said to be made out, learned counsel for the applicant finding it difficult to assail the same, sought permission of the Court to withdraw the application.

In the facts and circumstances, prayer made is allowed.

Contempt application is permitted to be withdrawn and accordingly stands dismissed.

Order Date :- 29.7.2013

Dcs

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