Allahabad High Court
Ram Teerath vs U.P.Sing @ Upendra & 3 Ors. on 3 February, 2010
Author: Satyendra Singh Chauhan
Bench: Satyendra Singh Chauhan
Court No. - 22 Case :- CONTEMPT No. - 204 of 2010 Petitioner :- Ram Teerath Respondent :- U.P.Sing @ Upendra & 3 Ors. Petitioner Counsel :- Kaushal Mani Tripathi,Bishwa Nath Hon'ble Satyendra Singh Chauhan,J.
Heard learned counsel for the petitioner.
Submission of learned counsel for the petitioner is that in spite of the order of status-quo the opposite parties have proceeded to get their name recorded under Rule 109 of U.P. Consolidation of Holdings Rules, which on the face of it amounts to contempt of the Court.
In this view of the matter, let notice be issued to opposite party no.2.
Order Date :- 3.2.2010 Rao/-