JALIM SINGH Vs. NAND KISHORE

JUDGEMENT

(1.) Leave granted.

(2.) Heard Shri Raghavendra S. Srivatsa, learned counsel for the appellant and Shri Anurag Singh, learned counsel for the respondent.

(3.) The present appeal is directed against the final judgment dtd. 7/5/2024, passed by the High Court of Judicature at Allahabad[1] in Contempt Application (Civil) No. 1975 of 2019, whereby the High Court dismissed the contempt petition filed by the appellant herein.