Smt. Chandni vs Jag Pratap Singh, Pres. Posted As ...
2015 Latest Caselaw 2773 ALL

Citation : 2015 Latest Caselaw 2773 ALL
Judgement Date : 29 September, 2015

Allahabad High Court

Smt. Chandni vs Jag Pratap Singh, Pres. Posted As ... on 29 September, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 1699 of 2015
 

 
Applicant :- Smt. Chandni
 
Opposite Party :- Jag Pratap Singh, Pres. Posted As Sub Divisional Magistrate
 
Counsel for Applicant :- Modh. Aslam Siddiqui,Pratima Srivastava
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Affidavit of compliance filed by the opposite party is taken on record.

After seeing the affidavit, learned Counsel for the petitioner has submitted that Revenue Inspector has submitted the report mentioning wrong facts and presence of the petitioner.

As prayed, a week's time is allowed for filing objection.

List thereafter.

Order Date :- 29.9.2015

MH/-

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