Chaman Singh vs Sanjay Chauhan, Up Ziladhikari ...
2016 Latest Caselaw 5875 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3833 of 2012
 

 
Applicant :- Chaman Singh
 
Opposite Party :- Sanjay Chauhan, Up Ziladhikari And Another
 
Counsel for Applicant :- Chandra Jeet Yadav,Moti Lal,Ram Krishna Mishra
 
Counsel for Opposite Party :- Pankaj Srivastava,S.C.
 

 
Hon'ble Pankaj Naqvi,J.

Civil Misc. Impleadment Application  No.275651 of 2016.

Heard learned counsel for applicant.

The application is allowed.

Let necessary incorporation be carried out in the array of parties. Notice be issued to newly impleaded opposite party, who may file his response/counter affidavit by the next date.

List in the week commencing 15.11.2016.

Order Date :- 15.9.2016

G.S

Case :- CONTEMPT APPLICATION (CIVIL) No. - 3833 of 2012

Applicant :- Chaman Singh

Opposite Party :- Sanjay Chauhan, Up Ziladhikari And Another

Counsel for Applicant :- Chandra Jeet Yadav,Moti Lal,Ram Krishna Mishra

Counsel for Opposite Party :- Pankaj Srivastava,S.C.

Hon'ble Pankaj Naqvi,J.

Civil Misc. Impleadment Application  No.146500 of 2015.

Learned counsel for the applicant states  that he does not want to press this impleadment application and the same may be dismissed as infructuous.

The application is dismissed as infructuous.

Order Date :- 15.9.2016

G.S

Case :- CONTEMPT APPLICATION (CIVIL) No. - 3833 of 2012

Applicant :- Chaman Singh

Opposite Party :- Sanjay Chauhan, Up Ziladhikari And Another

Counsel for Applicant :- Chandra Jeet Yadav,Moti Lal,Ram Krishna Mishra

Counsel for Opposite Party :- Pankaj Srivastava,S.C.

Hon'ble Pankaj Naqvi,J.

Civil Misc. Impleadment Application  No.370534 of 2014.

Learned counsel for the applicant  states that he does not want to press this impleadment application and the same may be dismissed as infructuous.

The application is dismissed as infructuous.

Order Date :- 15.9.2016

G.S