ABUL OWAISS Vs. S.N. DUBEY, D.D.C., AZAMGARH AND OTHERS
LAWS(ALL)-2004-11-318
HIGH COURT OF ALLAHABAD
Decided on
November 18,2004
Abul Owaiss
Appellant
VERSUS
S.N. Dubey, D.D.C., Azamgarh And Others
Respondents
JUDGEMENT
S.P.Mehrotra, J. -
(1.) Cause List has been revised.
(2.) Learned counsel for the petitioner-applicant is not present.
(3.) The present Contempt Petition has been filed under Section 12 of the Contempt of Courts Act, 1971.;
(2.) Learned counsel for the petitioner-applicant is not present.
(3.) The present Contempt Petition has been filed under Section 12 of the Contempt of Courts Act, 1971.;
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