Sarvesh Kumar vs Smt.Ruby Singh,Secy.Basic ...
2019 Latest Caselaw 5241 ALL

Citation : 2019 Latest Caselaw 5241 ALL
Judgement Date : 30 May, 2019

Allahabad High Court

Sarvesh Kumar vs Smt.Ruby Singh,Secy.Basic ... on 30 May, 2019

Bench: Chandra Dhari Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- CONTEMPT No. - 3029 of 2018
 

 
Applicant :- Sarvesh Kumar
 
Opposite Party :- Smt.Ruby Singh,Secy.Basic Shiksha Parishad And Anr.
 
Counsel for Applicant :- Manish Kumar,Govind Saran Soni
 
Counsel for Opposite Party :- Ajay Kumar
 

 
Hon'ble Chandra Dhari Singh,J.

Affidavit of compliance filed on behalf of respondent no.1 is taken record.

Sri Pradeep Kumar Bisen, learned counsel has appeared for respondent no.2.

Learned counsels representing respondents 1 & 2, on the basis of instructions, has undertaken that the order of the writ court has been complied with within a month. They pray for and are granted four weeks time for the purpose.

List on 14.08.2019.

Affidavit of compliance may be filed by respondent no.2 on or before the next date of listing.

Let the name of Sri Pradeep Kumar Bisen shall be shown in the cause list as learned counsel for respondent.

Order Date :- 30.5.2019

VNP/-