Dinesh Kumar vs Ravindra Singh Prin. Secy. P.W.D. ...
2011 Latest Caselaw 5408 ALL

Citation : 2011 Latest Caselaw 5408 ALL
Judgement Date : 21 October, 2011

Allahabad High Court

Dinesh Kumar vs Ravindra Singh Prin. Secy. P.W.D. ... on 21 October, 2011

Bench: Shabihul Hasnain




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- CONTEMPT No. - 2412 of 2011
 

 
Petitioner :- Dinesh Kumar
 
Respondent :- Ravindra Singh Prin. Secy. P.W.D. And Ors.
 
Petitioner Counsel :- Vinod Kumar Shukla
 

 
Hon'ble Shabihul Hasnain,J.

Sri Vinod Kumar Shukla, learned counsel for the petitioner says that the order passed in the writ petition has challenged in an special appeal.

Stay vacation along with the counter-affidavit has been filed, as such this order has became binding on the petitioner.

Sri Lalit Shukla, Addl. Chief standing counsel says that the State government has directed to conduct the inquiry into the affairs of the petition. He further says that the counter-affidavit is likely to be filed in this regard.

Let counter-affidavit be filed within two weeks. Rejoinder-affidavit may be filed within a week thereafter.

List thereafter.

Order Date :- 21.10.2011

RS.