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Indra Pal Singh vs Shri Yogesh Kumar Gupta Chief ...
2013 Latest Caselaw 2772 ALL

Citation : 2013 Latest Caselaw 2772 ALL
Judgement Date : 24 May, 2013

Allahabad High Court
Indra Pal Singh vs Shri Yogesh Kumar Gupta Chief ... on 24 May, 2013
Bench: Ajai Lamba



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 636 of 2013
 

 
Petitioner :- Indra Pal Singh
 
Respondent :- Shri Yogesh Kumar Gupta Chief Medical Officer Bijnore
 
Petitioner Counsel :- K.R. Singh
 
Respondent Counsel :- Hari Prasad Gupta
 

 
Hon'ble Ajai Lamba,J.

(C.M.A.No.49956 of 2013)

This application has been filed for impleading Dr. Shashi Kumar Agnihotri, who is presently posted as Chief Medical Officer, Bijnore.

It has been pointed out that the respondent who had been impleaded has since superannuated.

The application is allowed. 

Dri Shashi Kumar Agnihotri, Chief Medical Officer, Bijnore is directed to be impleaded as respondent.

Sri Lalit Shukla, learned Government Advocate has accepted notice on behalf of the added respondent.

Let necessary correction be made during the course of the day.

Let affidavit be filed on or before 09.7.2013 to show cause as to why proceedings under the Contempt of Courts Act 1971 be not initiated.

Order Date :- 24.5.2013

A.Nigam

 

 

 
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