Rajmani Singh vs Ajay Misra ,Superintendent Of ...
2015 Latest Caselaw 2997 ALL

Citation : 2015 Latest Caselaw 2997 ALL
Judgement Date : 7 October, 2015

Allahabad High Court

Rajmani Singh vs Ajay Misra ,Superintendent Of ... on 7 October, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 1492 of 2007
 

 
Applicant :- Rajmani Singh
 
Opposite Party :- Ajay Misra ,Superintendent Of Police Sultanpur
 
Counsel for Applicant :- R.S.Pandey
 
Counsel for Opposite Party :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Heard.

Delay in making the application for restoration is condoned.

As sufficient cause has been shown for absence of the Counsel on the date fixed, the application is allowed and the petition is restored to it original number.

It may be mentioned that the Counsel for the petitioner has voluntarily offered to deposit Rs. 1000/- for purchase of books for the Library of Oudh Bar Association.

List this case in the next month before the appropriate bench.

Order Date :- 7.10.2015

MH/-

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