Allahabad High Court
Raj Vikram Singh vs Vivek Sahai Chairman Railway ... on 21 October, 2011
Bench: Shabihul Hasnain
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 4 Case :- CONTEMPT No. - 2591 of 2011 Petitioner :- Raj Vikram Singh Respondent :- Vivek Sahai Chairman Railway Board New Delhi And Anr. Petitioner Counsel :- Raj.V Singh (In Person) Hon'ble Shabihul Hasnain,J.
Issue notice to the opposite parties, returnable at an early date.
List thereafter.
Order Date :- 21.10.2011 RS.