Mohit Kumar vs Smt. Ankita Singh 1St, Addl. Civil Judge ...
2024 Latest Caselaw 15986 ALL

Allahabad High Court

Mohit Kumar vs Smt. Ankita Singh 1St, Addl. Civil Judge ... on 7 May, 2024

Author: Rajeev Singh

Bench: Rajeev Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:35120
 
Court No. - 8
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1613 of 2024
 

 
Applicant :- Mohit Kumar
 
Opposite Party :- Smt. Ankita Singh 1st, Addl. Civil Judge Senior Division/A.C.J.M. Gonda
 
Counsel for Applicant :- Ajay Kumar Gupta
 

 
Hon'ble Rajeev Singh,J.
 

1. Memo of appearance filed by Shri Gaurav Mehrotra, learned counsel for the respondent is taken on record.

2. Heard learned counsel for the applicant and learned counsel for the respondent.

3. This application under Section 12 of the Contempt of Courts Act has been filed alleging wilful disobedience of the judgment and order dated 03.01.2023 passed in Application u/s 483 Cr.P.C. No. 607 of 2022.

4. Shri Gaurav Mehrotra submits that the Presiding Officer is making all endeavour to decide the case in question.

5. In view of above, the contempt application is disposed of with the liberty to the applicant to move appropriate application before the Presiding Officer for expediting the disposal of the case.

Order Date :- 7.5.2024

VKS