Durga Prasad Sharma vs Sri Vivek Anand, Executive ...
2021 Latest Caselaw 4337 ALL

Citation : 2021 Latest Caselaw 4337 ALL
Judgement Date : 22 March, 2021

Allahabad High Court

Durga Prasad Sharma vs Sri Vivek Anand, Executive ... on 22 March, 2021

Bench: Suneet Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1160 of 2021
 

 
Applicant :- Durga Prasad Sharma
 
Opposite Party :- Sri Vivek Anand, Executive Officer Nagar Palika Parishad And 2 Others
 
Counsel for Applicant :- Dinesh Kumar Chadha,Mohammad Aon
 

 
Hon'ble Suneet Kumar,J.

By the instant contempt petition, the applicant seeks execution of the decree of the judgment and decree passed by the civil court. Since disputed question of facts are involved, this Court declines to exercise its jurisdiction under the Contempt of Court Act.

In view thereof, the contempt petition is consigned to record with liberty to the applicant to take remedy before the appropriate forum/court, in accordance with law.

Order Date :- 22.3.2021

K.K. Maurya

Download the LatestLaws.com Mobile App