Smt. Sudha Saxena vs Ashok Kumar Mishra, The Addl. ...
2014 Latest Caselaw 844 ALL

Citation : 2014 Latest Caselaw 844 ALL
Judgement Date : 11 April, 2014

Allahabad High Court

Smt. Sudha Saxena vs Ashok Kumar Mishra, The Addl. ... on 11 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1460 of 2014
 

 
Applicant :- Smt. Sudha Saxena
 
Opposite Party :- Ashok Kumar Mishra, The Addl. D.R.M., N.C. Railway
 
Counsel for Applicant :- Vivek Kumar Singh
 
Counsel for Opposite Party :- S.C.,A.K. Gaur
 

 
Hon'ble Ran Vijai Singh,J.

Pursuant to the order of this Court dated 3.3.2014 Sri A.K.Gaur, learned counsel for the opposite party submitted that he has filed affidavit of compliance on 10.4.2014 in the registry. Sri V.K.Singh, learned counsel for the applicant prays for and is granted two weeks time to verify the contends of the affidavit of compliance.

List on 6th May, 2014.

Order Date :- 11.4.2014

samz

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