Citation : 2015 Latest Caselaw 1042 ALL
Judgement Date : 7 July, 2015
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- CONTEMPT APPLICATION (CIVIL) No. - 3881 of 2015 Applicant :- Kuldeep Bajpai And 2 Others Opposite Party :- Sri Raghvendra Mani, Civil Judge J.D. Hathras Counsel for Applicant :- Anil Kumar Yadav Hon'ble Ran Vijai Singh,J.
The grievance of the applicant is that the order dated 8.7.2014 passed by this Court in Writ A No. 34429 of 2014 (Baldev Bihari Vijpayee and others vs. Chhitar Mal and others) directing the opposite party to conclude the execution proceedings within six months has not yet been complied with.
Learned counsel for the applicant is directed to provide a copy of the contempt application to the O.S.D. (Litigation) High Court, Allahabad within 48 hours, who is directed to seek comments of the officer concerned and place the same before this Court through a special counsel of the Allahabad High Court.
Put up as a fresh case on 5th August, 2015.
Order Date :- 7.7.2015
samz
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