Allahabad High Court
Shailendra Kumar Srivastava vs Sri Rajendra Rai, Head Post Master Sub ... on 27 July, 2010
Author: Vikram Nath
Bench: Vikram Nath
Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 2265 of 2010 Petitioner :- Shailendra Kumar Srivastava Respondent :- Sri Rajendra Rai, Head Post Master Sub Post Office, Chhawani Petitioner Counsel :- Abhishek Srivastava Hon'ble Vikram Nath,J.
Pursuant to order dated 17.5.2010 the opposite party is present. Sri Mithilesh Chandra Tripathi, Advocate has filed his Vakalatnama on behalf of the opposite party. Upon instructions it has been stated by Sri Tripathi that sanction order regarding release of Rs.50,000/- in favour of the heirs of Bikau Lal Srivastava has already been passed. However, with regard to the remaining amount as it has been invested in other branch of post office, the applicant may approach the concerned Post Masters. Sri Tripathi has prayed for two weeks time to ensure that actual payment of Rs.50,000/- already sanctioned is made to the applicant and further will help in receiving the remaining amount from other post offices and file an affidavit to that effect.
List on 17th August, 2010.
By the said date if payment of Rs.50,000/- is not made and an affidavit to that effect is not filed, the opposite party shall again remain present on the next date.
Order Date :- 27.7.2010 SS