Vijay Bahadur Sachan vs Ravindra Singh. Principal Secy., ...
2011 Latest Caselaw 5394 ALL

Citation : 2011 Latest Caselaw 5394 ALL
Judgement Date : 21 October, 2011

Allahabad High Court

Vijay Bahadur Sachan vs Ravindra Singh. Principal Secy., ... on 21 October, 2011

Bench: Shabihul Hasnain




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- CONTEMPT No. - 1746 of 2011
 

 
Petitioner :- Vijay Bahadur Sachan
 
Respondent :- Ravindra Singh. Principal Secy., U.P Lok Nirman And Anr.
 
Petitioner Counsel :- R.C Tewari
 
Respondent Counsel :- Shishir Jain
 

 
Hon'ble Shabihul Hasnain,J.

Sri Lalit Shukla, Addl. Chief Standing Counsel and Sri Shishir Jain, learned counsel for opposite party no. 2 have filed affidavits of compliance, which are taken on record. They say that the orders have been substantially complied with. However, this fact has been disputed by Sri R. C. Tewari, who prays for and is granted two weeks' time to file rejoinder-affidavit.

List thereafter.

Order Date :- 21.10.2011

RS.

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