Kadeem And Others vs Sri Harinam, S.D.M. Kaiserganj, ...
2013 Latest Caselaw 3680 ALL

Citation : 2013 Latest Caselaw 3680 ALL
Judgement Date : 4 July, 2013

Allahabad High Court

Kadeem And Others vs Sri Harinam, S.D.M. Kaiserganj, ... on 4 July, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1189 of 2013
 

 
Applicant :- Kadeem And Others
 
Opposite Party :- Sri Harinam, S.D.M. Kaiserganj, Distt.Bahraich
 
Counsel for Applicant :- Devki Nandan Srivastava
 

 
Hon'ble Ajai Lamba,J.

Sri Siddiqui, learned Standing Counsel prays for time to file counter affidavit.

List on 24.7.2013.

No further adjournment would be given for filing counter affidavit/affidavit of compliance.

In case, the order has not been complied, the needful be done positively before the next date of listing or else, the respondent would be required to show cause as to why proceedings under the Contempt of Courts' Act be not initiated.

It is further made clear that in case counter affidavit is not filed, costs amounting to Rs.5000/- (Five thousand only) shall be imposed, to be recovered from the officer/official, who is found responsible for causing delay in the proceedings.

Order Date :- 4.7.2013

A.Nigam