Bhagwati Prasad vs Nagendra Singh, S.D.M. And 5 Ors.
2014 Latest Caselaw 1019 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 589 of 2014
 

 
Applicant :- Bhagwati Prasad
 
Opposite Party :- Nagendra Singh, S.D.M. And 5 Ors.
 
Counsel for Applicant :- Pankaj Kumar Srivastava,Sasmita Srivastava
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Seen the office report dated 17.4.2014. In spite of service of notice opposite party nos. 1,2 and 3 have not put in appearance.  Sri  Rakesh Pandey has filed vakalatnama on behalf of opposite party nos. 4,5 and 6. He prays for and is granted two weeks time to file counter affidavit.

Let bailable warrants be issued to opposite party nos. 1,2 and 3 ensuring their presence on  6th May, 2014.  It is further provided in case counter affidavits by opposite party nos. 4,5 and 6  are not filed by the date fixed, they shall remain present before the Court.

List on 6th May, 2014.  On the next date of listing name of Sri Rakesh Pandey be also shown as counsel for the opposite party.

Order Date :- 18.4.2014

samz