Ram Charitra Mishra vs Shri Jagan Mathews I.A.S. ...
2013 Latest Caselaw 3738 ALL

Citation : 2013 Latest Caselaw 3738 ALL
Judgement Date : 5 July, 2013

Allahabad High Court

Ram Charitra Mishra vs Shri Jagan Mathews I.A.S. ... on 5 July, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1345 of 2013
 

 
Applicant :- Ram Charitra Mishra
 
Opposite Party :- Shri Jagan Mathews I.A.S. Presently Working As & Another
 
Counsel for Applicant :- U.S. Sahai
 

 
Hon'ble Ajai Lamba,J.

On request of Sri Lalit Shukla, learned State Counsel, list this case on 29.8.2013.

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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