Anupam Tiwari vs Shri Arun Kumar Dubey And Another
2015 Latest Caselaw 2734 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 2985 of 2011
 

 
Applicant :- Anupam Tiwari
 
Opposite Party :- Shri Arun Kumar Dubey And Another
 
Counsel for Applicant :- Pt. S. Chandra
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

An application for impleadment has been filed for impleading Sri Ashok Kumar, DIOS Barabanki as one of the respondents in the instant contempt petition.

Counsel for the applicant submits that when the said person took charge as DIOS, Barabanki he gave a representation together with the copy of the order passed by the writ court for compliance on 26.8.2015 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/-