Radha Charan vs Ramesh Chandra, Up Ziladhikari ...
2014 Latest Caselaw 1074 ALL

Citation : 2014 Latest Caselaw 1074 ALL
Judgement Date : 21 April, 2014

Allahabad High Court

Radha Charan vs Ramesh Chandra, Up Ziladhikari ... on 21 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1411 of 2014
 

 
Applicant :- Radha Charan
 
Opposite Party :- Ramesh Chandra, Up Ziladhikari And 6 Ors.
 
Counsel for Applicant :- Vishal Khandelwal
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Sri Anupam Kulshreshtha has filed vakalatnama on behalf of opposite party no.6 and Sri R.P.Mishra has filed vakalatnama on behalf of opposite party nos. 4, 6 and 7. They pray for and are granted two weeks time to file counter affidavit.

List after two weeks. In the mean time learned standing counsel who appears for opposite party nos. 1,2 and 3 may also file counter affidavit.

On the next date of listing names of Sri Anupam Kulshreshtha and Sri R.P.Mishra be also shown as counsel for the opposite party.

Order Date :- 21.4.2014

samz

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