Rashmi Devi vs Vinod Kumar Singh, District Basic ...
2014 Latest Caselaw 1091 ALL

Citation : 2014 Latest Caselaw 1091 ALL
Judgement Date : 22 April, 2014

Allahabad High Court

Rashmi Devi vs Vinod Kumar Singh, District Basic ... on 22 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 764 of 2014
 

 
Applicant :- Rashmi Devi
 
Opposite Party :- Vinod Kumar Singh, District Basic Edu. And Another
 
Counsel for Applicant :- Ajay Kumar Sharma
 
Counsel for Opposite Party :- S.C.,Dr.S.K.Yadav,V.K.Yadav
 

 
Hon'ble Ran Vijai Singh,J.

A short counter affidavit on behalf of opposite party no. 3 and a short supplementary affidavit on behalf of opposite party no. 1 have been filed which are taken on record.

Sri Ajay Kumar Sharma, learned counsel for the applicant prays for and is granted two week's time to file supplementary rejoinder affidavit.

List on 19th May, 2014 showing the name of Sri Bhola Nath Yadav be shown as counsel for the opposite party. On that date opposite party nos.1 and 3 shall remain present before the Court.

Order Date :- 22.4.2014

samz

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