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Dr. Prachi Yadav vs B.S. Bhullar, Principal Secry., ...
2014 Latest Caselaw 935 ALL

Citation : 2014 Latest Caselaw 935 ALL
Judgement Date : 16 April, 2014

Allahabad High Court
Dr. Prachi Yadav vs B.S. Bhullar, Principal Secry., ... on 16 April, 2014
Bench: Ran Vijai Singh



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1551 of 2014
 

 
Applicant :- Dr. Prachi Yadav
 
Opposite Party :- B.S. Bhullar, Principal Secry., Medical Edu. And 3 Ors.
 
Counsel for Applicant :- J.P. Chaurasiya
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Pursuant to earlier order of this Court affidavits of compliance of opposite party nos. 1,2 and 5 have been filed today which are taken on record.  Sri Shobhit Dubey, has filed vakalatnama on behalf of opposite party no.4.  Now affidavit of compliance of opposite party no.3 is required.

List in the next cause list along with fresh report of service of notice upon opposite party no.3.  Sri Shobhit Dubey is directed to file an affidavit by the next date fixed.  Learned counsel for the applicant is at liberty to file reply to the affidavit of compliance by the next date of listing. On the next date of listing the name of Sri Shobhi Dubey be also shown in the cause list.

Order Date :- 16.4.2014

samz

 

 

 
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