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M/S Pawan Agriculture Implements ... vs Sudhir Dubey, C.G.M., State Bank ...
2014 Latest Caselaw 1350 ALL

Citation : 2014 Latest Caselaw 1350 ALL
Judgement Date : 29 April, 2014

Allahabad High Court
M/S Pawan Agriculture Implements ... vs Sudhir Dubey, C.G.M., State Bank ... on 29 April, 2014
Bench: Ran Vijai Singh



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1883 of 2014
 

 
Applicant :- M/S Pawan Agriculture Implements & Engineering
 
Opposite Party :- Sudhir Dubey, C.G.M., State Bank Of India And Another
 
Counsel for Applicant :- Km. Rachna Tiwari
 
Counsel for Opposite Party :- Satish Chaturvedi
 

 
Hon'ble Ran Vijai Singh,J.

Pursuant to the order of this Court dated 14.3.2014 a counter affidavit has been filed on behalf of opposite party no.1 but neither the order of the writ court has been complied with and affidavit of compliance has been filed nor the opposite party no.1 is present before the Court.

Sri Satish Chaturvedi, learned cunsel for the opposite party submits that due to some confusion he is not present before the Court.  List this case on 12th May, 2014. On that date opposite party no.1 shall remain present before the Court.  He also submits that an application for recall of the order of the writ court has been filed which is still pending.  Sri Kamlesh Kumar, Branch Manager, State Bank of India, Maudaha Branch, district Hamirpur is present before the Court.  His application seeking exemption from appearance on the future dates shall be considered on the next date fixed.  He shall also appear before the Court on the date fixed.

Learned counsel for the applicant prays for and is allowed one week's time to file reply to the counter affidavit.

Order Date :- 29.4.2014

samz

 

 

 
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