Citation : 2013 Latest Caselaw 3733 ALL
Judgement Date : 5 July, 2013
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 26 Case :- CONTEMPT No. - 1097 of 2013 Applicant :- Anupam Dubey Opposite Party :- Sri P.K. Sinha Vice Chancellor Dr.Ram Manohar Lohiya Awadh Counsel for Applicant :- Arun Kumar Pandey Hon'ble Ajai Lamba,J.
Sri Ravi Kumar Mishra, Advocate, has put in appearance for the present Vice Chancellor, Dr. Ram Manohar Lohiya Awadh University, Faizabad, namely Sri Vinod Chandra Gupta.
Let the name of Sri Vinod Chandra Gupta be added in the memo of poarties during the course of the day.
Let counter affidavit/affidavit of compliance be filed by 19.8.2013.
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 :- 5.7.2013
A.Nigam
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