Kamala vs Manju Chandra, Special Secry, ...
2014 Latest Caselaw 988 ALL

Citation : 2014 Latest Caselaw 988 ALL
Judgement Date : 17 April, 2014

Allahabad High Court

Kamala vs Manju Chandra, Special Secry, ... on 17 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4556 of 2011
 

 
Applicant :- Kamala
 
Opposite Party :- Manju Chandra, Special Secry, Housing & Town Planning & Anr.
 
Counsel for Applicant :- Saiful Islam Siddiqui,N.L. Tripathi,S.M.A. Kazmi,Tahira Kazmi
 
Counsel for Opposite Party :- Sc
 

 
Hon'ble Ran Vijai Singh,J.

Learned standing counsel states that the opposite parties have been transferred. Learned counsel for the applicant prays for and is granted a week's time to file an impleadment application.

List in the week commencing 5th May, 2014.

Order Date :- 17.4.2014

samz

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