Rajendra Bahadur Singh vs Sagun Gautam, S.P., Pratapgarh & ...
2017 Latest Caselaw 5490 ALL

Citation : 2017 Latest Caselaw 5490 ALL
Judgement Date : 13 October, 2017

Allahabad High Court

Rajendra Bahadur Singh vs Sagun Gautam, S.P., Pratapgarh & ... on 13 October, 2017

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- CONTEMPT No. - 2219 of 2017
 

 
Applicant :- Rajendra Bahadur Singh
 
Opposite Party :- Sagun Gautam, S.P., Pratapgarh & Another
 
Counsel for Applicant :- Manuvendra Singh
 

 
Hon'ble Rajan Roy,J.

The contention of the counsel for applicant is that no fair investigation has been carried out by the Investigating Officer in-spite of the orders passed by this Court.

Copy of the contempt petition has been served upon learned Standing Counsel who shall seek instructions from the opposite party no.1 as to whether there is any progress in the investigation of the criminal case referred in the judgment dated 7.9.2017 and file an affidavit in the light of the averments made in the writ petition, within three weeks.

List on 15.11.2017 as fresh.

Order Date :- 13.10.2017

psd

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