Ashok Kumar Pandey & 8 Ors. vs J.P.Sharma & Another
2013 Latest Caselaw 2487 ALL

Citation : 2013 Latest Caselaw 2487 ALL
Judgement Date : 21 May, 2013

Allahabad High Court

Ashok Kumar Pandey & 8 Ors. vs J.P.Sharma & Another on 21 May, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 365 of 2013
 

 
Petitioner :- Ashok Kumar Pandey & 8 Ors.
 
Respondent :- J.P.Sharma & Another
 
Petitioner Counsel :- Dr. Lalta Prasad Mishra
 

 
Hon'ble Ajai Lamba,J.

Let the file of Writ Petition No.1957(SS) of 2000 be summoned to clarify whether order dated 02.9.2009 was passed by a Coordinate Bench (D.P. Singh, J.), as appended with the affidavit of the petitioner.

Let the file of Writ Petition No.1962(SS) of 2007 be also summoned.

Sri Chaudhary, respondent no.2 is present in court and undertakes to be present on each and every date.

Non-bailable warrant issued vide order dated 09.5.2013 are hereby recalled.

Let necessary communication be sent to the Chief Judicial Magistrate, Lucknow, through Registrar of this court.

List on 08.7.2013.

Order Date :- 21.5.2013

A.Nigam

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