Sanjeev Garg & 2 Others vs State Of U.P. & 4 Others
2014 Latest Caselaw 3277 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 35315 of 2014
 

 
Petitioner :- Sanjeev Garg & 2 Others
 
Respondent :- State Of U.P. & 4 Others
 
Counsel for Petitioner :- Manish Goyal,Madan Mohan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Vivek Kumar Birla,J.

Heard Sri Manish Goyal, learned counsel for the petitioners.

We have perused and examined the record of Contempt Application No. 2597 of 2004 and from the paper books we find that the contempt application has been filed by one Om Prakash, son of Late Bhure Lal. Petitioner No.1 is the son of late Sri Satya Prakash and the petitioner nos.2 and 3 are the sons of Nand Kishore. The document which has been filed by the petitioners themselves (annexure 10) clearly indicates the mention of name of Nand Kishore and Om Prakash as to be real brothers and are the sons of Late Bhure Lal. It is, thus, clear that petitioners are not strangers vis-a-vis to Om Prakash.

Put up tomorrow for further hearing.

Order Date :- 17.7.2014

Ajay