Vivek Mani Tripathi vs Sri Mohammad Ibrahim,District ...
2015 Latest Caselaw 2827 ALL

Citation : 2015 Latest Caselaw 2827 ALL
Judgement Date : 30 September, 2015

Allahabad High Court

Vivek Mani Tripathi vs Sri Mohammad Ibrahim,District ... on 30 September, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 53 of 2013
 

 
Applicant :- Vivek Mani Tripathi
 
Opposite Party :- Sri Mohammad Ibrahim,District Inspector Of School,Pratapgarh
 
Counsel for Applicant :- Manjeet Singh
 
Counsel for Opposite Party :- C S C
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

In compliance of the order dated 17.9.2015, the opposite party no.2 is present.

Neither the order of the writ court has been complied with nor any affidavit has been filed.

At the request of Standing Counsel two week's time is allowed for filing affidavit of compliance.

List this case on 15.10.2015. In the event of non-compliance, the opposite party no.2 will appear again for framing of charges.

Order Date :- 30.9.2015

MH/-

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