Aasiya Khatun vs Rani Garima Jaiswal Nayab ...
2019 Latest Caselaw 2309 ALL

Citation : 2019 Latest Caselaw 2309 ALL
Judgement Date : 2 April, 2019

Allahabad High Court

Aasiya Khatun vs Rani Garima Jaiswal Nayab ... on 2 April, 2019

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- CONTEMPT No. - 2782 of 2013
 

 
Applicant :- Aasiya Khatun
 
Opposite Party :- Rani Garima Jaiswal Nayab Tehsildar (Ramnagar)Tehsil Alapur
 
Counsel for Applicant :- Piyush Mishra
 
Counsel for Opposite Party :- C S C,Prabhakar Tiwari,S A Sabih
 

 
Hon'ble Vivek Chaudhary,J.

Case is called out in revised list. No one is present on behalf of applicant to press this petition.

Perused the record. It appears that the petition has become infructuous by efflux of time.

Consigned to record.

In case applicant feels that the matter survives, liberty is granted to him to move application for recall of order within a month.

Order Date :- 2.4.2019

Rajneesh DR-PS)

(Vivek Chaudhary, J.)

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