In Re: vs Devendra Singh Tomar (Advocate)
2016 Latest Caselaw 2799 ALL

Citation : 2016 Latest Caselaw 2799 ALL
Judgement Date : 18 May, 2016

Allahabad High Court

In Re: vs Devendra Singh Tomar (Advocate) on 18 May, 2016

Bench: Sudhir Agarwal, Shamsher Bahadur Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CONTEMPT APPLICATION (CRIMINAL) No. - 41 of 2015
 

 
Applicant :- In Re:
 
Opposite Party :- Devendra Singh Tomar (Advocate)
 
Counsel for Applicant :- A.G.A.,Sudhir Mehrotra
 
Counsel for Opposite Party :- Vinod Singh
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Shamsher Bahadur Singh,J.

1. Contemnor has filed an affidavit placing some evidence on record and parties stated that they do not propose to file any further document and matter be heard finally.

2. As jointly prayed, list/put up on 30.05.2016 for final hearing.

3. Contemnor is present today and shall remain present on the next date.

Order Date :- 18.5.2016

Pravin

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