Smt. Urmila Arora vs Sri Anil Santh, & Another
2013 Latest Caselaw 3743 ALL

Citation : 2013 Latest Caselaw 3743 ALL
Judgement Date : 5 July, 2013

Allahabad High Court

Smt. Urmila Arora vs Sri Anil Santh, & Another on 5 July, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 200 of 2008
 

 
Applicant :- Smt. Urmila Arora
 
Opposite Party :- Sri Anil Santh, & Another
 
Counsel for Applicant :- Nandit Bharti
 
Counsel for Opposite Party :- Mahesh Chandra
 

 
Hon'ble Ajai Lamba,J.

On request of learned counsel for the respondent, Sri Mahesh Chandra, Advocate, list on 15.7.2013.

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