Ranjeet Singh vs Bharat Singh Yadav, S.S.P.
2014 Latest Caselaw 1016 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1261 of 2014
 

 
Applicant :- Ranjeet Singh
 
Opposite Party :- Bharat Singh Yadav, S.S.P.
 
Counsel for Applicant :- J.N. Singh
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Sri Pankaj Saxena, learned standing counsel has filed short counter affidvit on behalf of opposite party no.1 which is taken on record.

List on the date fixed in the notice issued to the newly added opposite party.  In the meantime, rejoinder affidavit, if any, may be filed to the counter affidavit filed by the learned standing counsel.

Order Date :- 18.4.2014

samz

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Case :- CONTEMPT APPLICATION (CIVIL) No. - 1261 of 2014

Applicant :- Ranjeet Singh

Opposite Party :- Bharat Singh Yadav, S.S.P.

Counsel for Applicant :- J.N. Singh

Counsel for Opposite Party :- S.C.

Hon'ble Ran Vijai Singh,J.

Civil Misc. Impleadment Application No. 141798 of 2014

Heard learned counsel for the applicant.

Impleadment application is allowed.

Let necessary  impleadment be made during course of the day. 

Issue notice to the newly added opposite party.

Order Date :- 18.4.2014

samz