Ramakant Tiwari vs Smt. Monika S. Garg Prin. Secy. ...
2018 Latest Caselaw 1418 ALL

Citation : 2018 Latest Caselaw 1418 ALL
Judgement Date : 6 July, 2018

Allahabad High Court

Ramakant Tiwari vs Smt. Monika S. Garg Prin. Secy. ... on 6 July, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
(C.M. Application No.68913 of 2018)
 
In Re:-
 

 
Case :- CONTEMPT No. - 2253 of 2017
 

 
Applicant :- Ramakant Tiwari
 
Opposite Party :- Smt. Monika S. Garg Prin. Secy. Minor Irrigation Deptt.
 
Counsel for Applicant :- Santosh Kumar Yadav "Wars
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri S.K. Yadav, 'Warsi', learned counsel for the petitioner.

The petitioner has filed the application for recall of order dated 24.05.2018 passed by this Court for the reasons that despite the specific undertaking being given by the learned Advocate General, the compliance of order in the contempt petition, has not been made.

List again on 20.07.2018.

In the meantime, learned counsel for the State/ opposite parties may seek necessary instructions in the matter.

Learned counsel for the petitioner shall inform the counsel for the opposite parties in writing about this order.

Order Date :- 6.7.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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Ramakant Tiwari vs Smt. Monika S. Garg Prin. Secy. ...
2018 Latest Caselaw 1418 ALL

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Ramakant Tiwari vs Smt. Monika S. Garg Prin. Secy. ...2018 Latest Caselaw 1418 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Ramakant Tiwari vs Smt. Monika S. Garg Prin. Secy. ...
2018 Latest Caselaw 1418 ALL