Chandra Shekhar Rajan vs Sri Asthbhuja Prasad Tiwari (A.P. ...
2015 Latest Caselaw 2746 ALL

Citation : 2015 Latest Caselaw 2746 ALL
Judgement Date : 28 September, 2015

Allahabad High Court

Chandra Shekhar Rajan vs Sri Asthbhuja Prasad Tiwari (A.P. ... on 28 September, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 2275 of 2014
 

 
Applicant :- Chandra Shekhar Rajan
 
Opposite Party :- Sri Asthbhuja Prasad Tiwari (A.P. Tiwari) And Another
 
Counsel for Applicant :- Prashant Singh 'Atal'
 
Counsel for Opposite Party :- Nadeem Murtaza
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

This is an application for recall of the order dated 16.9.2015 whereby bailable warrants were issued against the opposite party no. 3 and 4.

On due consideration, application is allowed.

Sri Nadeem Murtaza, Advocate undertakes that directions contained as C and D in the judgment of the writ court shall be complied with within a fortnight.

List this case on 15.10.2015. If the order of writ court is not complied with, opposite party nos. 3 and 4 will appear on the date fixed.

Order Date :- 28.9.2015

MH/-

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