Ashok Kumar Pandey & 8 Ors. vs J.P.Sharma & Another
2015 Latest Caselaw 2725 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 365 of 2013
 

 
Applicant :- Ashok Kumar Pandey & 8 Ors.
 
Opposite Party :- J.P.Sharma & Another
 
Counsel for Applicant :- Dr. Lalta Prasad Mishra
 
Counsel for Opposite Party :- Lalit Shukla,C S C
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

An application for impleadment has been filed for impleading Sri Anoop Chand Pandey , Principal Secretary, Medical Education as one of the respondents in the instant contempt petition.

Counsel for the applicant submits that when the said person took charge as Principal Secretary, Medical Education, he gave a representation together with the copy of the order passed by the writ court for compliance on 16.9.2015 through registered post  but till date no positive action has been taken for complying the order.

On due consideration, the application is allowed. Counsel for the applicant is permitted to make necessary impleadment  in the body of the petition and take necessary steps within a week.

On doing so, let notice be issued to the newly impleaded respondent returnable at an early.

Registry shall take immediate steps.

Order Date :- 28.9.2015

MH/-