Citation : 2012 Latest Caselaw 1522 ALL
Judgement Date : 9 May, 2012
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 959 of 2012 Petitioner :- I.E.L. Supervisors Association Respondent :- G.P. Goenka, Chairman, M/S Duncans Industries Ltd. And Ors. Petitioner Counsel :- Miss Bushra Maryam Respondent Counsel :- A.S.G.I.,Ashok Mehta,Maya Shankar Srivastava,Maya Shanker Srivastava,Yashwant Verma Hon'ble Pankaj Mithal,J.
Respondent no. 1 is represented by Mr Ashok Mehta and respondent no. 3 by Mr Yashwant Verma.
Main contest is between the petitioner and respondent no. 2.
Respondent no. 2 has filed counter affidavit.
Learned counsel for the petitioner prays for and is allowed 2 weeks' further time for filing rejoinder affidavit.
As prayed, list in July, 2012.
Order Date :- 9.5.2012
sks-grade iv
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!