Smt. Raj Rani vs Pushp Raj Singh, S.D.M., Addl. ...
2014 Latest Caselaw 1205 ALL

Citation : 2014 Latest Caselaw 1205 ALL
Judgement Date : 24 April, 2014

Allahabad High Court

Smt. Raj Rani vs Pushp Raj Singh, S.D.M., Addl. ... on 24 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1754 of 2014
 

 
Applicant :- Smt. Raj Rani
 
Opposite Party :- Pushp Raj Singh, S.D.M., Addl. Charge Of Executive Officer
 
Counsel for Applicant :- Gavendra Mishra,Neelam Pandey
 
Counsel for Opposite Party :- S.C.,Manu Saxena
 

 
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.

Ms. Neelam Pandey, learned counsel for the applicant states that the order of this Court has not been complied with. She 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 showing the name of Sri Shyam Kishore Yadav, as counsel for the opposite party. In the meantime the opposite party shall also comply with the order in letters and spirit.

Order Date :- 24.4.2014

samz