Allahabad High Court
Gajendra Pratap Narain Singh vs Santosh Kumar Vaish, Sub-Divisional ... on 6 August, 2010
Author: Vikram Nath
Bench: Vikram Nath
Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 1302 of 2006 Petitioner :- Gajendra Pratap Narain Singh Respondent :- Santosh Kumar Vaish, Sub-Divisional Officer, Rudarapur Petitioner Counsel :- Satendra Pratap Singh Respondent Counsel :- Swaraj Prakash Hon'ble Vikram Nath,J.
This contempt application was filed in the year 2006. From the record it appears that notices have not been issued till date. After lapse of four years this contempt application cannot be entertained as it would be hit by Section 20 of the Contempt of Courts Act.
The application is accordingly consigned to record. Order Date :- 6.8.2010 AKJ