Abhay Kumar Mishra vs Mr. Sanjeev Kumar Singh, Pres. ...
2015 Latest Caselaw 2682 ALL

Citation : 2015 Latest Caselaw 2682 ALL
Judgement Date : 24 September, 2015

Allahabad High Court

Abhay Kumar Mishra vs Mr. Sanjeev Kumar Singh, Pres. ... on 24 September, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 1685 of 2015
 

 
Applicant :- Abhay Kumar Mishra
 
Opposite Party :- Mr. Sanjeev Kumar Singh, Pres. Posted As Basic Shiksha Adhik
 
Counsel for Applicant :- Bhupal Singh Rathore
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Sri Shobhit Mohan Shukla, Advocate has filed vakalatnama on behalf of opposite party. He has informed that hearing took place on 23.9.2015 but same could not be concluded.

Admittedly, the order of the writ court has not been complied with. The opposite party is neither personally present nor any affidavit of compliance has been filed. Taking serious view of the matter, let bailable warrant be issued returnable on 16.10.2015.

List this case on 16.10.2015.

Order Date :- 24.9.2015

MH/-

Download the LatestLaws.com Mobile App