Sukhlal Sharma vs Sri Vivek Kumar Singh, Presently ...
2022 Latest Caselaw 10494 ALL

Citation : 2022 Latest Caselaw 10494 ALL
Judgement Date : 17 August, 2022

Allahabad High Court

Sukhlal Sharma vs Sri Vivek Kumar Singh, Presently ... on 17 August, 2022

Bench: Manish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1746 of 2022
 

 
Applicant :- Sukhlal Sharma
 
Opposite Party :- Sri Vivek Kumar Singh, Presently Holding The Post Of Director, Agriculture Directorate Lucknow
 
Counsel for Applicant :- Rishi Raj
 

 
Hon'ble Manish Kumar,J.

The present contempt application/petition has been filed for willful disobedience of the judgment/order dated 14.08.2008 i.e. after more than thirteen years.

After arguing at some length, learned counsel for the petitioner/applicant prays for withdrawal of the present contempt application/petition as dismissed as not pressed.

As prayed, the present contempt application/petition is dismissed as not pressed.

Order Date :- 17.8.2022

Nitesh

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