Allahabad High Court
Vishnu And 4 Others vs Sri Sudhir Kumar -Iv, Iiird Additional ... on 18 November, 2019
Author: Suneet Kumar
Bench: Suneet Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 2 Case :- CONTEMPT APPLICATION (CIVIL) No. - 6742 of 2019 Applicant :- Vishnu And 4 Others Opposite Party :- Sri Sudhir Kumar -Iv, Iiird Additional District And Session Judge / Special Judge Counsel for Applicant :- Ramesh Singh Kushwaha Hon'ble Suneet Kumar,J.
Heard learned counsel for the parties.
I have perused the report submitted by the trial court.
In my opinion, the order passed on 12 October 2018 in Sapna Arora v. The State of Punjab, (Transfer Petition(s) (Criminal) No. (s). 494 of 2018, would not be applicable in the facts of the instant case. The court below has rightly proceeded on the strength of a decision rendered in Asian Resurfacing of Road Agency Pvt. Ltd and another Vs. Central Bureau of Investigation, (2018) 16 SCC 299.
Accordingly, the contempt petition is consigned to record.
Order Date :- 18.11.2019 K.K. Maurya