Bankey Lal And Another vs Shyam Dhar Pandey A.D.M. (F & R) And ...
2013 Latest Caselaw 3854 ALL

Citation : 2013 Latest Caselaw 3854 ALL
Judgement Date : 9 July, 2013

Allahabad High Court

Bankey Lal And Another vs Shyam Dhar Pandey A.D.M. (F & R) And ... on 9 July, 2013

Bench: Krishna Murari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2985 of 2013
 

 
Applicant :- Bankey Lal And Another
 
Opposite Party :- Shyam Dhar Pandey A.D.M. (F & R) And 10 Others
 
Counsel for Applicant :- Satyendra Narayan Singh,S.K. Mishra
 

 
Hon'ble Krishna Murari, J.

Issue notice to the opposite parties no. 4 to 10 to show cause by filing counter affidavit why they should not be prosecuted and punished for willful disobedience and non-compliance of the order dated 28.02.2012 passed on writ petition no. 9481 of 2012 within a week, returnable within six weeks.

The opposite parties no. 4 to 10 need not appear in person at this stage.

Office is directed to send a copy of this order to the opposite parties no. 4 to 10 along with the notice.

Order Date :- 9.7.2013

Dcs

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