Prem Chandra Mishra vs Dr. Asharam Yadav, Chairman, U.P. ...
2014 Latest Caselaw 951 ALL

Citation : 2014 Latest Caselaw 951 ALL
Judgement Date : 16 April, 2014

Allahabad High Court

Prem Chandra Mishra vs Dr. Asharam Yadav, Chairman, U.P. ... on 16 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1561 of 2014
 

 
Applicant :- Prem Chandra Mishra
 
Opposite Party :- Dr. Asharam Yadav, Chairman, U.P. Secondary Edu. Service
 
Counsel for Applicant :- Lalji Pandey
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Sri Anil Bhushan, learned counsel for the opposite party has filed an affidavit of compliance of Dr. Asharam, Acting Chairman, Uttar Pradesh Secondary Education Service Selection Board, Allahabad.

Sri Lalji Pandey, learned counsel for the application submits that the order of this Court has not been complied with in its letters and spirit. He prays for and is granted two weeks time to file reply to the affidavit of compliance. One more opportunity is given to the opposite party to comply with the order of writ Court.

List on 19th May, 2014. By that time a further affidavit of compliance be filed. On the next date of listing the name of Sri Anil Bhushan be shown as counsel for opposite party.

Order Date :- 16.4.2014

samz