Neeta Rani vs Chaudhary Surendra Prasad, ...
2014 Latest Caselaw 1185 ALL

Citation : 2014 Latest Caselaw 1185 ALL
Judgement Date : 24 April, 2014

Allahabad High Court

Neeta Rani vs Chaudhary Surendra Prasad, ... on 24 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1745 of 2014
 

 
Applicant :- Neeta Rani
 
Opposite Party :- Chaudhary Surendra Prasad, Settlement Officer Of Consolidati
 
Counsel for Applicant :- Neeraj Agarwal
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Pursuant to the order of this Court dated 12.3.2014 an affidavit of compliance on behalf of the opposite party has been filed which is taken on record.

Learned counsel for the applicant prays for and is granted two weeks time to file reply/objection to the affidavit of compliance.

As prayed list in the week commencing 19th May, 2014.

Order Date :- 24.4.2014

samz

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