Satish Chandra Mishra vs Sri Ajya Upadhay Collector Gonda
2015 Latest Caselaw 2741 ALL

Citation : 2015 Latest Caselaw 2741 ALL
Judgement Date : 28 September, 2015

Allahabad High Court

Satish Chandra Mishra vs Sri Ajya Upadhay Collector Gonda on 28 September, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 1615 of 2015
 

 
Applicant :- Satish Chandra Mishra
 
Opposite Party :- Sri Ajya Upadhay Collector Gonda
 
Counsel for Applicant :- Pramendra Kumar Singh
 
Counsel for Opposite Party :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Counsel for the petitioner after seeing the affidavit of compliance filed by the respondent is not satisfied with the compliance and states that he may be allowed two weeks' time to file reply.

Accordingly, list this case on 28.10.2015.

In case the order is not complied with in its true spirit, the opposite party-contemnor will appear on the date fixed.

Order Date :- 28.9.2015

MH/-

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