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Satyadev Tripathi vs Ram Jatan Managing Director U.P. ...
2013 Latest Caselaw 4717 ALL

Citation : 2013 Latest Caselaw 4717 ALL
Judgement Date : 29 July, 2013

Allahabad High Court
Satyadev Tripathi vs Ram Jatan Managing Director U.P. ... on 29 July, 2013
Bench: Ajai Lamba



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1226 of 2013
 

 
Applicant :- Satyadev Tripathi
 
Opposite Party :- Ram Jatan Managing Director U.P. Sahkari Gram Vikas Bank Ltd
 
Counsel for Applicant :- Piyush Asthana
 

 
Hon'ble Ajai Lamba,J.

Affidavit filed on behalf of the contemner is taken on record.

List on 16.9.2013, on which date parties would be at liberty to show that recovery would be effected from the gratuity.

It is made clear that if recovery from gratuity cannot be effected legally, the respondent prima facie would be in contempt.

Contemner would be required to remain present in Court on the next date of listing.

Order Date :- 29.7.2013

A.Nigam

 

 

 
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