Mahesh Kumar Verma vs Manisha Trighatia, D.M.
2014 Latest Caselaw 1344 ALL

Citation : 2014 Latest Caselaw 1344 ALL
Judgement Date : 29 April, 2014

Allahabad High Court

Mahesh Kumar Verma vs Manisha Trighatia, D.M. on 29 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1366 of 2014
 

 
Applicant :- Mahesh Kumar Verma
 
Opposite Party :- Manisha Trighatia, D.M.
 
Counsel for Applicant :- Sunil,K.C. Sinha
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Pursuant to the order of this Court dated 26.2.2014 an affidavit of compliance has been filed duly sworn by Smt. Manisha Trighatia on 7th April, 2014 in which a stand has been taken that after verification of the original testimonial of the applicant appointment letter shall be issued.

Sri Sunil, learned counsel for the applicant also expressed his unawareness of fact stated in the affidavit of complinace.

On the request of both the parties list this case on 16th May, 2014. By that time it will be ensured that the order of the writ court is duly complied with.

Order Date :- 29.4.2014

samz

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