Smt. Chandrawati Singh And Another vs R.M Kushwaha Presiding Officer Debt ...
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Allahabad High Court

Smt. Chandrawati Singh And Another vs R.M Kushwaha Presiding Officer Debt ... on 12 February, 2025

Author: Manish Kumar

Bench: Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:8975
 
Court No. - 17
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4709 of 2024
 

 
Applicant :- Smt. Chandrawati Singh And Another
 
Opposite Party :- R.M Kushwaha Presiding Officer Debt Recovery Tribunal 9/2a Panna Lal Road Allahabad And 3 Others
 
Counsel for Applicant :- Ravindra Pandey
 
Counsel for Opposite Party :- Sanjeev Singh
 

 
Hon'ble Manish Kumar,J.
 

At the very outset, Shri Sanjeev Singh, learned counsel for the respondent no. 1 has raised a preliminary objection regarding maintainability of the present contempt petition at Lucknow on the ground of territorial jurisdiction as the judgment and order, which is to be complied with has been passed by a Writ Court at Allahabad as also the authority, who has to comply with the said order of writ court was posted at Allahabad thus, once the applicant has chosen the forum i.e. filing writ petition at Allahabad, the present contempt petition before this Court at Lucknow is not maintainable.

At this stage, learned counsel for the applicants has submitted that he may be permitted to withdraw the present contempt petition as dismissed as not pressed with liberty to file afresh case at Allahabad.

As prayed, the contempt case is hereby dismissed as not pressed with liberty, as prayed for.

Order Date :- 12.2.2025

Ashish