Smt. Niroopa Ojha vs Sri Ashutosh Bhardwaj, D.I.O.S. ...
2014 Latest Caselaw 1098 ALL

Citation : 2014 Latest Caselaw 1098 ALL
Judgement Date : 22 April, 2014

Allahabad High Court

Smt. Niroopa Ojha vs Sri Ashutosh Bhardwaj, D.I.O.S. ... on 22 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4439 of 2012
 

 
Applicant :- Smt. Niroopa Ojha
 
Opposite Party :- Sri Ashutosh Bhardwaj, D.I.O.S. And Others
 
Counsel for Applicant :- Gulrez Khan,J.H. Khan
 
Counsel for Opposite Party :- Bheem Singh,H.S.Srivastava,S.C.
 

 
Hon'ble Ran Vijai Singh,J.

An affidavit of compliance has been filed on behalf of opposite party nos. 1 and 2 which is taken on record. Sri Gulrez Khan, learned counsel for the applicant does not proposed to file any reply to the affidavit of compliance. Sri S.P.Singh has filed vakalatname on behalf of opposite party no.4. He prays for and is granted a week's time to file an affidavit.

List in the week commencing 12th May,2014

Order Date :- 22.4.2014

samz

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