New Okhla Industrial Devp. ... vs Bijendra And 20 Others
2014 Latest Caselaw 1144 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2634 of 2014
 

 
Applicant :- New Okhla Industrial Devp. Authority
 
Opposite Party :- Bijendra And 20 Others
 
Counsel for Applicant :- Shivam Yadav
 

 
Hon'ble Ran Vijai Singh,J.

Heard Sri Shivam Yadav, learned counsel for the applicant.

This contempt application has been filed for punishing the opposite parties for willful disobedience of the order of this Court dated 5.12.2012 passed in Writ C NO. 63081 of 2012 (Ramesh and others vs. State of U.P. and others).

It has been brought into the  notice of the Court that against the same order New Okhla Industrial Development Authority has filed  Contempt  Application (Civil) No. 1935 of 2014 (Noida  vs. Sardar Singh and others) in which notices have been issued.

Issue notice to opposite parties.

Counter affidavit may be filed within within three weeks or else charges may be framed after summoning the notice.

List along with Contempt  Application (Civil) No. 1935 of 2014 (Noida  vs. Sardar Singh and others)

Order Date :- 23.4.2014

samz