In Re vs Mahipal Singh Rana, Advocate
2015 Latest Caselaw 4818 ALL

Citation : 2015 Latest Caselaw 4818 ALL
Judgement Date : 30 November, 2015

Allahabad High Court

In Re vs Mahipal Singh Rana, Advocate on 30 November, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CONTEMPT APPLICATION (CRIMINAL) No. - 29 of 2015
 

 
Applicant :- In Re
 
Opposite Party :- Mahipal Singh Rana, Advocate
 
Counsel for Applicant :- A.G.A.,Sudhir Mehrotra
 
Counsel for Opposite Party :- Mahipal Singh Rana,S.K.Tiwari,S.N.Tiwari
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Reply from one of the contemnors Manipal Singh Rana is taken on record. On behalf of other contemnor namely, Prem Singh, Sri S.N.Tiwari, Advocate has put in appearance and it is stated that reply to the charges shall be submitted within 24 hours.

The reply shall be forwarded to the Judicial officer concerned namely, Sri Brij Mohan Gupta through the Registrar General, who may respond to the reply within ten days.

The matter shall be listed next on 14.12.2015.

Order Date :- 30.11.2015

Ashish Pd.

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