Zamirullah vs Chhotey Lal And 2 Others
2021 Latest Caselaw 9828 ALL

Citation : 2021 Latest Caselaw 9828 ALL
Judgement Date : 6 August, 2021

Allahabad High Court

Zamirullah vs Chhotey Lal And 2 Others on 6 August, 2021

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2944 of 2021
 

 
Applicant :- Zamirullah
 
Opposite Party :- Chhotey Lal And 2 Others
 
Counsel for Applicant :- Vivek Kumar Singh
 

 
Hon'ble Prakash Padia,J.

The applicant has preferred the present contempt petition for non-compliance of the judgment and order dated 10.08.1987 passed in Second Appeal No. 2007 of 1987 (Munsaf (deceased) Zamirullah and Others Vs. Baijnath @ Bhorai (since deceased) Chhotey Lal and Others).

After some arguments counsel for the applicant made a prayer to dismiss the present contempt petition with liberty to the applicant to file proper application as provided under Order 39 Rule 2-A of the Code of Civil Procedure.

Prayer is allowed.

Accordingly, the present petition is dismissed as not pressed with said liberty.

Order Date :- 6.8.2021

Swati

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