Ram Khilawan Vishwakarma And Ors. vs Kishan Singh Atoria. Principal ...
2015 Latest Caselaw 2775 ALL

Citation : 2015 Latest Caselaw 2775 ALL
Judgement Date : 29 September, 2015

Allahabad High Court

Ram Khilawan Vishwakarma And Ors. vs Kishan Singh Atoria. Principal ... on 29 September, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 2202 of 2011
 

 
Applicant :- Ram Khilawan Vishwakarma And Ors.
 
Opposite Party :- Kishan Singh Atoria. Principal Secy., Irrigation Deptt.,
 
Counsel for Applicant :- Avnish Kumar Singh
 
Counsel for Opposite Party :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

An affidavit of compliance has been filed by opposite party no.6 stating therein that order of the writ court has been complied with in its letter and spirit. However, the fact remains that actual payment has yet not been credited to the account of petitioner.

As prayed a month's time is allowed for ensuring compliance of the order of the writ court as well as the order dated 14.9.2015 passed by this Court.

List this case on 30.10.2015. In case actual benefit is not credited to the account of the petitiners, opposite party no.6 will appear in person.

Order Date :- 29.9.2015

MH/-