Allahabad High Court
Ganga Singh vs Mr Nem Singh, Halka Lekhpal/ Inchanrge ... on 2 November, 2020
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 71 Case :- CONTEMPT APPLICATION (CIVIL) No. - 4113 of 2020 Applicant :- Ganga Singh Opposite Party :- Mr Nem Singh, Halka Lekhpal/ Inchanrge Revenue Inspector And 3 Others Counsel for Applicant :- Syed Mohammad Abbas Abdy Hon'ble Mahesh Chandra Tripathi,J.
Learned counsel for the applicant prays that the applicant does not want to press the contempt application at this stage.
Accordingly, the present contempt application is dismissed, as not pressed.
The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by the applicants alongwith a self attested identity proof of the said person (preferably Aadhar Card) mentioning the mobile number to which the said Aadhar Card is linked.
The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.
Order Date :- 2.11.2020 RKP