C/M Kedarnath Jaiswal ... vs Sri Manoj Kumar Singh, Secy. ...
2016 Latest Caselaw 5876 ALL

Citation : 2016 Latest Caselaw 5876 ALL
Judgement Date : 15 September, 2016

Allahabad High Court

C/M Kedarnath Jaiswal ... vs Sri Manoj Kumar Singh, Secy. ... on 15 September, 2016

Bench: Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5245 of 2014
 

 
Applicant :- C/M Kedarnath Jaiswal Intermediate College Naini Alld.
 
Opposite Party :- Sri Manoj Kumar Singh, Secy. Secondary Educaiton Lko.
 
Counsel for Applicant :- Vimal Chandra Mishra
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Pankaj Naqvi,J.

Re:Civil Misc. Impleadment Application No.141460/2015.

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

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