Saeed Ahmad And Another vs Abhay, Collector And 3 Ors.
2014 Latest Caselaw 1624 ALL

Citation : 2014 Latest Caselaw 1624 ALL
Judgement Date : 9 May, 2014

Allahabad High Court

Saeed Ahmad And Another vs Abhay, Collector And 3 Ors. on 9 May, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2935 of 2014
 

 
Applicant :- Saeed Ahmad And Another
 
Opposite Party :- Abhay, Collector And 3 Ors.
 
Counsel for Applicant :- T.A. Khan
 

 
Hon'ble Ran Vijai Singh,J.

Heard Sri T.A. Khan, learned counsel for the applicant.

For willful disobedience of the judgment and order dated 5.10.2013 passed by Civil Judge (JD), Fatehpur in case no. 513 of 2013 (Sayeed Ahmad Vs. State), the applicant filed the present contempt application.

On being confronted as to whether any application under Order 39, Rule 2A of the Code of Civil Procedure has been filed before the concerned court or not, learned counsel for the applicant states that no such application has been filed.

The contempt application is disposed of with the liberty to the applicant to file an application under Order 39, Rule 2A of the Code of Civil Procedure before the court concerned. In case such an application is filed, that may be considered and decided in accordance with law.

Order Date :- 9.5.2014

Amit Mishra