Kamlesh Kumar Dwivedi And Another vs Sri Navneet Sahgal I.A.S. ...
2015 Latest Caselaw 2552 ALL

Citation : 2015 Latest Caselaw 2552 ALL
Judgement Date : 22 September, 2015

Allahabad High Court

Kamlesh Kumar Dwivedi And Another vs Sri Navneet Sahgal I.A.S. ... on 22 September, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 2351 of 2014
 

 
Applicant :- Kamlesh Kumar Dwivedi And Another
 
Opposite Party :- Sri Navneet Sahgal I.A.S. Prin.Secy. And Another
 
Counsel for Applicant :- R.S. Dwivedi,Neelam Singh
 
Counsel for Opposite Party :- C S C
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

An application for deferring the hearing of contempt petition has been filed by the respondents on the ground of pendency of the Special Appeal No. 14 of 2015.

After hearing the parties, I find no good ground to defer the hearing merely on account of pendency of the Special Appeal. However, with a view to get any favourable order, the case is adjourned for a month.

List this case on 30.10.2015. In case, the order of the writ court is not complied with by the date fixed, the opposite party no.3 will appear before this Court on the date fixed.

Order Date :- 22.9.2015

MH/-