Abdul Mannan @ Lillahi vs Smt. Preeti Shukla, Pres. Posted ...
2015 Latest Caselaw 2681 ALL

Citation : 2015 Latest Caselaw 2681 ALL
Judgement Date : 24 September, 2015

Allahabad High Court

Abdul Mannan @ Lillahi vs Smt. Preeti Shukla, Pres. Posted ... on 24 September, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 1684 of 2015
 

 
Applicant :- Abdul Mannan @ Lillahi
 
Opposite Party :- Smt. Preeti Shukla, Pres. Posted As Collector/Distt.Magistra
 
Counsel for Applicant :- Dinesh Kumar Chaudhary
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

It is stated by the Standing Counsel that an application for discharge of contempt notice alongwith a short counter affidavit has been filed in the Registry much earlier. In the affidavit it has been indicated that petitioner did not bring correct facts to the notice of the Court while filing the writ petition and suppressed material facts. As counter affidavit is not on record, Registry is directed to trace and place the same on record.

List after two weeks. Petitioner may file reply in the meantime.

Order Date :- 24.9.2015

MH/-

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