Kalimunnisa vs Shailesh Krishan, Secry., Labour ...
2014 Latest Caselaw 801 ALL

Citation : 2014 Latest Caselaw 801 ALL
Judgement Date : 10 April, 2014

Allahabad High Court

Kalimunnisa vs Shailesh Krishan, Secry., Labour ... on 10 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 742 of 2014
 

 
Applicant :- Kalimunnisa
 
Opposite Party :- Shailesh Krishan, Secry., Labour Department And 2 Ors.
 
Counsel for Applicant :- Krishan Ji Khare,Mritunjay Khare
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Two affidavits of compliance one of Sri Ashish Dubey, Principal Government Industrial Training Institute, Jhansi and another of Sri Shailesh Krishna, Principal Secretary (Labour Department, Government of U.P. Lucknow have been filed by Sri K.R.Singh, learned standing counsel today which are taken on record.

Sri K.J. Khare, learned counsel for the applicant states that he may be granted ten days time to verify the fact as to weather payment has actually been made to the applicant or not.

List on 2nd May, 2014.

Order Date :- 10.4.2014

samz

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