Gyanendra Kumar vs Parth Sen Sharma, Secry., ...
2013 Latest Caselaw 933 ALL

Citation : 2013 Latest Caselaw 933 ALL
Judgement Date : 15 April, 2013

Allahabad High Court

Gyanendra Kumar vs Parth Sen Sharma, Secry., ... on 15 April, 2013

Bench: Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1800 of 2013
 

 
Petitioner :- Gyanendra Kumar
 
Respondent :- Parth Sen Sharma, Secry., Education (Madhyamik) And Another
 
Petitioner Counsel :- Ashutosh Upahdyay
 

 
Hon'ble Mrs. Sunita Agarwal,J.

It is alleged that the order dated 9.4.2006 passed by this Court in writ petition No. 21008 of 2006 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 in the second week of July, 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 in the second week of July, 2013.

Order Date :- 15.4.2013

P.P.

Supreme Court Judgments

High Court Judgments

Campus Buzz

Library

Legal Education

More

Circulars & Notices

Gyanendra Kumar vs Parth Sen Sharma, Secry., ...
2013 Latest Caselaw 933 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Gyanendra Kumar vs Parth Sen Sharma, Secry., ...2013 Latest Caselaw 933 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Gyanendra Kumar vs Parth Sen Sharma, Secry., ...
2013 Latest Caselaw 933 ALL