Gaya Prasad Pal vs Rajesh Kumar Singh, Dist. Basic ...
2014 Latest Caselaw 876 ALL

Citation : 2014 Latest Caselaw 876 ALL
Judgement Date : 15 April, 2014

Allahabad High Court

Gaya Prasad Pal vs Rajesh Kumar Singh, Dist. Basic ... on 15 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1497 of 2014
 

 
Applicant :- Gaya Prasad Pal
 
Opposite Party :- Rajesh Kumar Singh, Dist. Basic Edu. Officer
 
Counsel for Applicant :- B.D. Mishra
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Ran Vijai Singh,J.

An affidavit of compliance has been filed by Sri C.K.Rai, learned counsel for the opposite party.

Learned counsel for the applicant prays for and is granted two weeks time to ascertain as to whether the actual payment has been made or not. Learned counsel for the opposite party is also directed to ensure payment within the aforesaid period, if not made.

List on 5th May, 2014. In case the actual payment is not made to the applicant the opposite party shall appear in person before the Court on the date fixed.

On the next date of listing the name of Sri C.K.Rai be shown in the cause list as counsel for the opposite party.

Order Date :- 15.4.2014

samz

Supreme Court Judgments

High Court Judgments

Campus Buzz

Library

Legal Education

More

Circulars & Notices

Gaya Prasad Pal vs Rajesh Kumar Singh, Dist. Basic ...
2014 Latest Caselaw 876 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Gaya Prasad Pal vs Rajesh Kumar Singh, Dist. Basic ...2014 Latest Caselaw 876 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Gaya Prasad Pal vs Rajesh Kumar Singh, Dist. Basic ...
2014 Latest Caselaw 876 ALL