Videshi Prasad vs C. Lal, G.M./Secry., Zila Sahkari ...
2014 Latest Caselaw 1306 ALL

Citation : 2014 Latest Caselaw 1306 ALL
Judgement Date : 28 April, 2014

Allahabad High Court

Videshi Prasad vs C. Lal, G.M./Secry., Zila Sahkari ... on 28 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1153 of 2014
 

 
Applicant :- Videshi Prasad
 
Opposite Party :- C. Lal, G.M./Secry., Zila Sahkari Bank Ltd.
 
Counsel for Applicant :- R.S. Singh
 
Counsel for Opposite Party :- S.C.,D.P.Singh
 

 
Hon'ble Ran Vijai Singh,J.

Pursuant to the order of this Court dated 18.2.2014, an affidavit of compliance sworn by Sri Chukkhan Lal, Secretary/ Chief Executive Officer, District Cooperative Bank Ltd., Jaunpur has been filed, which is taken on record. He is also present before the Court.

Sri R.S.Singh, learned counsel for the applicant states that actual payment to the applicant has not yet been made. He prays for and is granted a week's time to file reply/objection to the affidavit of compliance.

List this case on 8th May, 2014. On that date Sri Chukkhan Lal, opposite party, need not appear in person in case actual payment is made to the applicant.

Order Date :- 28.4.2014

samz