Shiv Shankar Mishra vs V.D. Mishra, Addl. Commissioner ...
2014 Latest Caselaw 1216 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1765 of 2014
 

 
Applicant :- Shiv Shankar Mishra
 
Opposite Party :- V.D. Mishra, Addl. Commissioner And 2 Ors.
 
Counsel for Applicant :- R.K. Pandey
 
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 no. 2 which is taken on record. Sri Sujeet Kumar Rai has filed vakalatnama on behalf of opposite party no.1 which is also taken on record.  So far as opposite party no.3 is concerned it is stated that he has been transferred.

Since the learned counsel for the applicant is not present, learned counsel for the opposite party is directed to serve the copy of affidavit of compliance to the learned counsel for the applicant during the course of the day.

As prayed list on  9th May, 2014 showing the names of Sujeet Kumar Rai as counsel for the opposite party.  By that time learned counsel for the applicant  may file objection/reply to the affidavit of compliance.  Learned counsel for the opposite party shall be at liberty to make a mention on the next date of listing  for taking up the case out of turn.

Order Date :- 24.4.2014

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