Smt.Vandana Jain vs Sri Hari Bansh Singh,Chief ...

Citation : 2015 Latest Caselaw 2745 ALL
Judgement Date : 28 September, 2015

Allahabad High Court
Smt.Vandana Jain vs Sri Hari Bansh Singh,Chief ... on 28 September, 2015
Bench: Devendra Kumar Arora



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 1249 of 2014
 

 
Applicant :- Smt.Vandana Jain
 
Opposite Party :- Sri Hari Bansh Singh,Chief Engineer (Headquarters-2) Public
 
Counsel for Applicant :- Ramesh Pandey,Aatreya Tripathi
 
Counsel for Opposite Party :- C S C,C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

An application for impleadment has been filed for impleading Sri Raj Vardhan Asthana, Chief Engineer (Headquarters-2) PWD, Lucknow, as one of the respondents in the instant contempt petition.

Counsel for the applicant submits that when the said person took charge as Chief Engineer (Headquarters-2) PWD, Lucknow, he gave a representation together with the copy of the order passed by the writ court for compliance on 18.9.2015 but till date no positive action has been taken for complying the order.

On due consideration, the application is allowed. Counsel for the applicant is permitted to make necessary impleadment in the body of the petition and take necessary steps within a week.

On doing so, let notice be issued to the newly impleaded respondent returnable at an early.

Registry shall take immediate steps.

Order Date :- 28.9.2015 MH/-