Arivind Kumar Rai vs Shri Lokesh M., D.M., Kushinagar
2015 Latest Caselaw 1138 ALL

Citation : 2015 Latest Caselaw 1138 ALL
Judgement Date : 10 July, 2015

Allahabad High Court

Arivind Kumar Rai vs Shri Lokesh M., D.M., Kushinagar on 10 July, 2015

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2493 of 2015
 

 
Applicant :- Arivind Kumar Rai
 
Opposite Party :- Shri Lokesh M., D.M., Kushinagar
 
Counsel for Applicant :- Arvind Kumar Rai
 

 
Hon'ble Ran Vijai Singh,J.

Sri K.R.Singh, learned Additional Chief Standing Counsel submits that in this case compliance of the writ Court order has already been made. Since the opposite party (District Magistrate Ghazipur) has gone for training at Mussoorie some other date may be fixed. The instruction received by the learned standing counsel is made part of the record.

As prayed list on 3rd August, 2015. On that date the opposite party shall remain present before the Court. In case by that time affidavit of compliance is filed he need not to appear before the Court.

Order Date :- 10.7.2015

samz

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