Saroj Kumar Singh vs Sudama
2021 Latest Caselaw 793 ALL

Citation : 2021 Latest Caselaw 793 ALL
Judgement Date : 12 January, 2021

Allahabad High Court

Saroj Kumar Singh vs Sudama on 12 January, 2021

Bench: Suneet Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5457 of 2020
 

 
Applicant :- Saroj Kumar Singh
 
Opposite Party :- Sudama
 
Counsel for Applicant :- Amar Nath Bhargava,Giridhary Lal Choudhary,Pradeep Kumar Dubey
 

 
Hon'ble Suneet Kumar,J.

The applicant/plaintiff seeks execution of the judgment and decree dated 15 May 1985 passed by the civil court in Suit No. 327 of 1981, Amar Nath Versus Chhaviraji and others.

It is urged that the second appeal preferred by the defendant has since been dismissed in default.

The petition under the Contempt of Courts Act being misconceived is accordingly dismissed with liberty to the applicant to approach the competent civil court for execution of the decree, in accordance with law.

Order Date :- 12.1.2021

K.K. Maurya

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