Citation : 2014 Latest Caselaw 1119 ALL
Judgement Date : 22 April, 2014
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- CONTEMPT APPLICATION (CIVIL) No. - 1432 of 2014 Applicant :- Cooperative Banks Staff Association Opposite Party :- Javed Usmani, Chief Secry. And 5 Ors Counsel for Applicant :- R.N. Ojha,O.P. Ojha Counsel for Opposite Party :- S.C. Hon'ble Ran Vijai Singh,J.
An affidavit of compliance on behalf of opposite party no. 1 has been filed by Sri Ramesh Upadhyaya, Chief Standing Counsel. Another affidavit of compliance on behalf of opposite party nos. 2 and 3 has been filed by Sri Niraj Upadhyaya, Additional Chief Standing Counsel and two affidavits of compliance on behalf of opposite party nos. 5 and 6 have been filed by Sri Sujeet Kumar Rai, which are taken on record. Sri R.N.Ojha, learned counsel for the applicant prays for and is granted a week's time to verify as to whether the order has really been complied with or not.
List on 5th May, 2015. On that date name of Sri Sujeet Kumar Rai be also shown as counsel for the opposite party.
Order Date :- 22.4.2014
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