Dr. Mallika Saxena vs Jitendra Saksena
2014 Latest Caselaw 2986 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- CONTEMPT No. - 993 of 2014
 

 
Applicant :- Dr. Mallika Saxena
 
Opposite Party :- Jitendra Saksena
 
Counsel for Applicant :- Chandra Shekhar Sinha
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Shri Sudeep Seth, Advocate filed Vakalatnama on behalf of opposite party, the same is taken on record.

Shri Sudeep Seth, learned counsel for opposite party, in partial compliance of the order of Writ Court, offered cheque of Rs. 5,00,000/- (five lacs) to learned counsel for the applicant and photocopy of the same is also placed before this Court, the same is taken on record.  Shri Seth further submits that rest of the amount will be paid   to the applicant within three months.

Taking into consideration the undertaking given by  opposite party, who is present in the Court, three months' further time from today is granted for making payment in pursuance of the order of writ Court.

If rest of the amount is not paid, till the next date of listing, opposite party will again appear before this Court.

List this case on 13.10.2014.

It is also submitted  that proper application will be moved within 15 days  for withdrawal of case in the criminal proceedings initiated against the applicant.

Order Date :- 11.7.2014

Tanveer/-