Sukai Ram vs Sri Mukul Singhal Registrar Uttar ...
2014 Latest Caselaw 4025 ALL

Citation : 2014 Latest Caselaw 4025 ALL
Judgement Date : 5 August, 2014

Allahabad High Court

Sukai Ram vs Sri Mukul Singhal Registrar Uttar ... on 5 August, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- CONTEMPT No. - 1527 of 2014
 

 
Applicant :- Sukai Ram
 
Opposite Party :- Sri Mukul Singhal Registrar Uttar Pradesh Khadi Evam Gramody
 
Counsel for Applicant :- Sachin Srivastava
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Shri Sachin Srivastava, learned counsel for the applicant submits that there are certain discrepancies in the present contempt petition and prays that he may be permitted to not press this petition with liberty to file fresh petition.

Prayer of learned counsel for the applicant is accepted.

The contempt petition is dismissed as not pressed with liberty to file afresh, if so advised.

Order Date :- 5.8.2014

Tanveer/-

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