Allahabad High Court
Dilip Kumar vs Atul Khanna Pradhan Prabandhak ... on 30 September, 2015
Bench: Devendra Kumar Arora
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 24 Case :- CONTEMPT No. - 1432 of 2015 Applicant :- Dilip Kumar Opposite Party :- Atul Khanna Pradhan Prabandhak (Chief General Manager)Kissan Counsel for Applicant :- L.P. Singh Counsel for Opposite Party :- Indu Prakash Singh,Uttam Kumar Verma Hon'ble Dr. Devendra Kumar Arora,J.
An application for impleadment has been filed for impleading Sri as one of the respondents in the instant contempt petition.
Counsel for the applicant submits that when the said person took charge ashe gave a representation together with the copy of the order passed by the writ court for compliance on 21.7.2015 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 :- 30.9.2015 MH/-