Om Prakash Verma And 2 Ors. vs L. Venkateshwar Lu, Commissioner ...
2014 Latest Caselaw 1107 ALL

Citation : 2014 Latest Caselaw 1107 ALL
Judgement Date : 22 April, 2014

Allahabad High Court

Om Prakash Verma And 2 Ors. vs L. Venkateshwar Lu, Commissioner ... on 22 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1427 of 2014
 

 
Applicant :- Om Prakash Verma And 2 Ors.
 
Opposite Party :- L. Venkateshwar Lu, Commissioner & Director Of Indus. & Anr.
 
Counsel for Applicant :- Siddharth Khare
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Sri Dinesh Rai, learned standing counsel has filed an affidavit of compliance on behalf of opposite party no.2 which is taken on record. Another affidavit has been filed seeking time for filing counter affidavit on behalf of opposite party no.1. In paragraph 2 of the affidavit it has been stated that the opposite party no. 1 has been appointed by the Chief Election Commission of India as Observer bearing Code No. G16051 of the States of Andhra Pradesh, Arunachal Pradesh, orissa, Tamilnadu and Sikkim.

List on 20th May, 2014. By that time necessary affidavit may be filed.

Order Date :- 22.4.2014

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