Smt. Phoolmati vs Anil Kumar Damele, District ...
2014 Latest Caselaw 699 ALL

Citation : 2014 Latest Caselaw 699 ALL
Judgement Date : 9 April, 2014

Allahabad High Court

Smt. Phoolmati vs Anil Kumar Damele, District ... on 9 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2395 of 2014
 

 
Applicant :- Smt. Phoolmati
 
Opposite Party :- Anil Kumar Damele, District Collector And 3 Ors.
 
Counsel for Applicant :- S.N. Yadav
 

 
Hon'ble Ran Vijai Singh,J.

Learned counsel for the applicant is directed to serve a copy of the contempt application to the learned sanding counsel.

Learned standing counsel is directed to seek instruction from respondent no. 3 as to weather any case has been registered under section 122-B of the U.P. Zamindari Abolition and Land Reforms Act, 1950 and notice has been issued or not.

Put up as a fresh case on 28th April, 2014.

Order Date :- 9.4.2014

samz

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