Ranvir Singh vs Prakash Narayan, The Joint ...
2013 Latest Caselaw 916 ALL

Citation : 2013 Latest Caselaw 916 ALL
Judgement Date : 15 April, 2013

Allahabad High Court

Ranvir Singh vs Prakash Narayan, The Joint ... on 15 April, 2013

Bench: Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1799 of 2013
 

 
Petitioner :- Ranvir Singh
 
Respondent :- Prakash Narayan, The Joint Secry., Home
 
Petitioner Counsel :- Dwijendra Prasad
 

 
Hon'ble Mrs. Sunita Agarwal,J.

It is alleged that the order dated 29.11.2012 passed by this Court in writ petition -A No. 61786 of 2012 has been violated. From a perusal of the petition, a prima facie case is made out.

Issue notice to opposite parties within a week fixing 28.5.2013 The opposite parties need not appear in person at this stage.

The counter affidavit may be filed within the aforesaid period or else charges may be framed after summoning the notice.

However, one more opportunity is granted to the opposite parties to comply with the order.

The office may send a copy of this order alongwith the notice fixing 28.5.2013.

Order Date :- 15.4.2013

P.P.