Rajoo vs Ajay Kumar Bansal, Executive ...
2012 Latest Caselaw 5735 ALL

Citation : 2012 Latest Caselaw 5735 ALL
Judgement Date : 26 November, 2012

Allahabad High Court

Rajoo vs Ajay Kumar Bansal, Executive ... on 26 November, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3965 of 2012
 

 
Petitioner :- Rajoo
 
Respondent :- Ajay Kumar Bansal, Executive Engineer, Madhya Ganga Nahar
 
Petitioner Counsel :- Ratnesh Kumar Pandey
 

 
Hon'ble Rajes Kumar,J.

Affidavit of compliance filed today, the same may be placed on record. In the affidavit, it is stated that the calculation of 50% amount has been made. The amount could not be passed on to the petitioner because the Presiding Officer is not available and the moment, the Presiding Officer would be available, the amount shall be released.

Learned counsel for the petitioner prays that a week's time may be allowed to verify the fact stated in the affidavit.

Sri Ajay Kuma Bansal is present in the Court. Personal appearance of Sri Ajay Kumar Bansal is dispensed with.

List in the next cause list.

Order Date :- 26.11.2012