Hakim Singh & Anr. vs Smt. Priyanka Niranjan ...
2021 Latest Caselaw 6057 ALL

Citation : 2021 Latest Caselaw 6057 ALL
Judgement Date : 7 June, 2021

Allahabad High Court

Hakim Singh & Anr. vs Smt. Priyanka Niranjan ... on 7 June, 2021

Bench: Abdul Moin




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- CONTEMPT No. - 759 of 2021
 

 
Applicant :- Hakim Singh & Anr.
 
Opposite Party :- Smt. Priyanka Niranjan Collector/D.M. Jalaun
 
Counsel for Applicant :- Daya Shankar Yadav
 

 
Hon'ble Abdul Moin,J.

Heard learned counsel for the applicants and learned AGA through Video Conferencing in terms of order of Hon'ble Chief Justice taking into consideration COVID-19 situation.

Issue notice to the sole respondent to show cause as to why the proceedings for contempt of the Court be not initiated against her for non-compliance of the judgment and order dated 02.06.2020 passed in Writ Petition No. 8331 (SS) of 2020.

List as fresh on the date to be fixed by the office in the notice.

Order Date :- 7.6.2021

A. Katiyar

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