Allahabad High Court
Harish Chandra Ramkali Charitable ... vs Prof. S.S. Mantha, Acting Chairman, ... on 23 July, 2010
Author: Vikram Nath
Bench: Vikram Nath
Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 3430 of 2010 Petitioner :- Harish Chandra Ramkali Charitable Trust Respondent :- Prof. S.S. Mantha, Acting Chairman, A.I.C.T.E. & Others Petitioner Counsel :- Ashutosh Srivastava Hon'ble Vikram Nath,J.
It is alleged that the order dated 11.06.2010 as modified by order dated 16.6.2010 passed by this court has been violated. From a perusal of the petition, a prima facie case is made out.
Issue notice to opposite parties fixing 25th August, 2010. Opposite party no.1 need not appear at this stage.
The Counter affidavit may be filed within the aforesaid period or else charges may be framed after summoning the noticee.
However, one more opportunity is granted to the opposite parties to comply with the order within a month. If by the next date fixed the directions of the writ Court are not complied with and an affidavit of compliance to that effect is not filed, the opposite parties no. 2 to 4 shall remain present before this Court.
The office may send a copy of this order along with the notice.
Order Date :- 23.7.2010 SS