Maharaj Deen vs Km. Rekha Gupta. Dir., Local ...
2012 Latest Caselaw 297 ALL

Citation : 2012 Latest Caselaw 297 ALL
Judgement Date : 13 April, 2012

Allahabad High Court

Maharaj Deen vs Km. Rekha Gupta. Dir., Local ... on 13 April, 2012

Bench: Satish Chandra




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- CONTEMPT No. - 2157 of 2011
 

 
Petitioner :- Maharaj Deen
 
Respondent :- Km. Rekha Gupta. Dir., Local Bodies U.P Lucknow And Ors.
 
Petitioner Counsel :- O.P Srivastava,Virendra Kumar Dubey
 

 
Hon'ble Dr. Satish Chandra,J.

Sri R.D Shahi, learned counsel for the opposite party No. 3 submits that the post-retiral dues will be paid to the petitioner. But, he prays that some time may be granted.

In view of above, I direct the Executive Officer (holding the present charge), Nagar Palika Parishad, Ayodhya, Faizabad to remain present in this Court on the next date of listing.

The learned Standing Counsel shall ensure the presence of the concerning Officer on the next date of listing.

List on 17.04.2012.

Order Date :- 13.4.2012

Nitesh

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