Dr. Lal Chandra Shekhar Singh vs Sunil Kumar Srivastava, D.G. ...
2016 Latest Caselaw 5862 ALL

Citation : 2016 Latest Caselaw 5862 ALL
Judgement Date : 15 September, 2016

Allahabad High Court

Dr. Lal Chandra Shekhar Singh vs Sunil Kumar Srivastava, D.G. ... on 15 September, 2016

Bench: Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3274 of 2016
 

 
Applicant :- Dr. Lal Chandra Shekhar Singh
 
Opposite Party :- Sunil Kumar Srivastava, D.G. Medical And Health Ser. Lko.
 
Counsel for Applicant :- Anand Kumar Singh
 

 
Hon'ble Pankaj Naqvi,J.

Affidavit of compliance on behalf of opposite party No.2 is taken on record, wherein it is stated that amount of Rs.219007/- has been credited into the account of the applicant on 3.9.2016.

List in the week commencing 17.10.2016.

Meanwhile, the applicant is at liberty to approach the Competent Authority along with certified copy of this order who shall apprise the applicant that under which head the aforesaid amount has been credited. The applicant is at liberty to bring on record the subsequent order passed by the opposite party, if any.

Order Date :- 15.9.2016

G.S