STATE OF U.P. Vs. MAHIPAL SINGH RANA ADVOCATE, ETAH
LAWS(ALL)-2004-10-209
HIGH COURT OF ALLAHABAD
Decided on October 28,2004

STATE OF U.P. Appellant
VERSUS
Mahipal Singh Rana Advocate, Etah Respondents

JUDGEMENT

M. Katju, Sunil Ambwani, J. - (1.) Issue notice to contemnor Mahipal Singh Rana, Advocate, Etah to show cause as to why he should not he punished for Contempt of Court in connection with the incidents in the Court of Sri Onkar Singh Yadav, Civil Judge (Senior Division), Etah dated 16.4.2003 and 13.5.2003.
(2.) In connection with the aforesaid incidents, Sri Onkar Singh Yadav, Civil Judge (Senior Division) had written a letter to the District Judge, Etah which reads as follows : ...[VERNACULAR TEXT OMITTED]...
(3.) Sri Onkar Singh Yadav, Civil Judge (Senior Division), Etah also wrote another letter on the same day i.e. 7.6.2003 to the Registrar General of this Court which reads as follows : ...[VERNACULAR TEXT OMITTED]...;


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