Smt. Santosh Kumari vs Jivendra Singh Airee, District ...
2014 Latest Caselaw 1056 ALL

Citation : 2014 Latest Caselaw 1056 ALL
Judgement Date : 21 April, 2014

Allahabad High Court

Smt. Santosh Kumari vs Jivendra Singh Airee, District ... on 21 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1365 of 2013
 

 
Applicant :- Smt. Santosh Kumari
 
Opposite Party :- Jivendra Singh Airee, District Basic Edu. Officer
 
Counsel for Applicant :- P.K. Srivastava,Ajay Rajendra,N.K Srivastava
 

 
Hon'ble Ran Vijai Singh,J.

An affidavit of compliance has been filed on behalf of the opposite party which is taken on record.

Since learned counsel for the applicant is not present list on 30th May, 2014 on the top of the list. By that time reply/objection to the affidavit of compliance, if any, be filed. On the next date of listing name of Sri Sanjay Chaturvedi be also shown as counsel for the opposite party. He is at liberty to make a mention on the date fixed for taking up the case out of turn.

Order Date :- 21.4.2014

samz

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