Krishna Mohan Pandey vs Anil Kumar Gupta, Principal ...
2014 Latest Caselaw 846 ALL

Citation : 2014 Latest Caselaw 846 ALL
Judgement Date : 11 April, 2014

Allahabad High Court

Krishna Mohan Pandey vs Anil Kumar Gupta, Principal ... on 11 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1440 of 2014
 

 
Applicant :- Krishna Mohan Pandey
 
Opposite Party :- Anil Kumar Gupta, Principal Secry., Home And 2 Ors.
 
Counsel for Applicant :- Anil Kumar
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Three affidavits of compliance, one of Sri Anil Dingra, District Magistrate, Mirzapur, another by Sri Ram Narain Singh, Additional Director General of Prosecution, Uttar Pradesh, Lucknow and another of Sri Anil Kumar Gupta, Principal Secretary (Home) Government of U.P. Lucknow have been filed by Sri Neeraj Upadhyaya, learned Additional Chief Standing Counsel which are taken on record.

Sri Neeraj Upadhyay has produced three Bank Drafts worth Rs. 37,234.00, 99,729.00 and 1,57,741.00 which have been received by Sri Anil Kumar, learned counsel appearing for the applicant. Sri Anil Kumar prays for and is granted two weeks time to ascertain the contends of the affidavit.

List after two weeks.

Order Date :- 11.4.2014

samz