Suresh Kumar vs Sri. U.P. Singh Pricipal Govt. ...
2013 Latest Caselaw 3456 ALL

Citation : 2013 Latest Caselaw 3456 ALL
Judgement Date : 1 July, 2013

Allahabad High Court

Suresh Kumar vs Sri. U.P. Singh Pricipal Govt. ... on 1 July, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 194 of 2008
 

 
Applicant :- Suresh Kumar
 
Opposite Party :- Sri. U.P. Singh Pricipal Govt. Industrial Training
 
Counsel for Applicant :- S.S.L. Srivastava
 

 
Hon'ble Ajai Lamba,J.

The case has been listed under Chapter XII Rule 4 of the High Court Rules.

List has been revised.

None has put in appearance for the petitioner.

Although three days' time was given to comply with the order dated 06.5.2013, steps have not been filed nor anyone has put in appearance for the petitioner.

Proceedings under Contempt of Courts' Act cannot be dealt with/adjudicated without notice to the respondent.

In view of above, this petition is dismissed.

Order Date :- 1.7.2013

A.Nigam

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