Smt. Nirmala @ Guddan vs Rajesh Kumar
2016 Latest Caselaw 1836 ALL

Citation : 2016 Latest Caselaw 1836 ALL
Judgement Date : 25 April, 2016

Allahabad High Court

Smt. Nirmala @ Guddan vs Rajesh Kumar on 25 April, 2016

Bench: Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2093 of 2016
 

 
Applicant :- Smt. Nirmala @ Guddan
 
Opposite Party :- Rajesh Kumar
 
Counsel for Applicant :- Surendra Kumar
 

 
Hon'ble Manoj Misra,J.

It appears that there is a maintenance order in favour of the applicant for which she has already drawn execution proceeding which is pending.

The contempt application has been filed for alleged violation of order dated 14.03.2013 passed in Criminal Revision No. 800 of 2010 by which the revision of the opposite party against maintenance order has been dismissed without any further direction.

Under the circumstances, the contempt application is misconceived and is dismissed with liberty to the applicant to pursue her execution application, if any.

Order Date :- 25.4.2016

Arvind

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