Kallu vs R.P. Singh, Nagar Ayukta, Nagar ...
2014 Latest Caselaw 1002 ALL

Citation : 2014 Latest Caselaw 1002 ALL
Judgement Date : 17 April, 2014

Allahabad High Court

Kallu vs R.P. Singh, Nagar Ayukta, Nagar ... on 17 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1588 of 2014
 

 
Applicant :- Kallu
 
Opposite Party :- R.P. Singh, Nagar Ayukta, Nagar Nigam
 
Counsel for Applicant :- Neeraj Kumr Tripathi
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Sri N.K.Tripathi, learned counsel for the applicant and Sri M.N.Singh, learned counsel for the opposite party jointly stated that the order passed by this Court dated 7.8.2013 in Civil Misc. Writ Petition No. 43077 of 2013 (Kallu vs. State of U.P. and others) and the order dated 6.3.2014 in Contempt Applicatin (Civil) No. 1588 of 2014 have been complied with.

No case for willful disobedience of the order of this Court has been made out. The contempt appliction is dismissed. Notice issued to the opposite party is discharged.

Order Date :- 17.4.2014

samz

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