Pramod Narayan Mishra vs Tahir Eqbal, Spl. Principal ...
2013 Latest Caselaw 551 ALL

Citation : 2013 Latest Caselaw 551 ALL
Judgement Date : 8 April, 2013

Allahabad High Court

Pramod Narayan Mishra vs Tahir Eqbal, Spl. Principal ... on 8 April, 2013

Bench: Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5634 of 2012
 

 
Petitioner :- Pramod Narayan Mishra
 
Respondent :- Tahir Eqbal, Spl. Principal Secry., Panchayati Raj & Anr.
 
Petitioner Counsel :- S.M. Mishra
 
Respondent Counsel :- S.C.
 

 
Hon'ble Dilip Gupta,J.

It is stated by learned counsel for the applicant that an affidavit of compliance on behalf of opposite party no.3 has been served by Sri S.P. Shukla. He prays for and is granted a week's time to file a reply to the said affidavit.

List in the week commencing 15th April, 2013. When the application is next listed, the name of Sri S.P. Shukla shall also be shown as counsel for the opposite party.

Order Date :- 8.4.2013

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