Hari Krishna Srivastava vs Sushil Kumar Chaubey, Tehsildar ...
2014 Latest Caselaw 1053 ALL

Citation : 2014 Latest Caselaw 1053 ALL
Judgement Date : 21 April, 2014

Allahabad High Court

Hari Krishna Srivastava vs Sushil Kumar Chaubey, Tehsildar ... on 21 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1622 of 2013
 

 
Applicant :- Hari Krishna Srivastava
 
Opposite Party :- Sushil Kumar Chaubey, Tehsildar And 3 Ors.
 
Counsel for Applicant :- Arun K. Singh,A.K. Singh -I
 
Counsel for Opposite Party :- S.C.,K.K. Mishra
 

 
Hon'ble Ran Vijai Singh,J.

In the supplementary affidavit filed by the learned counsel for the applicant it has been stated that the order of this court has not been fully complied with. Learned standing counsel is directed to file reply to paragraph 6 of the rejoinder affidavit within three weeks.

List in the week commencing 26th May,2014

Order Date :- 21.4.2014

samz

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