Allahabad High Court
Dinesh Kumar Agrawal S/O Late T.R. ... vs Hon'Ble Allahabad High Court Thru ... on 15 June, 2010
Bench: Devi Prasad Singh, Yogendra Kumar Sangal
Court No. - 27 Case :- MISC. BENCH No. - 5597 of 2010 Petitioner :- Dinesh Kumar Agrawal S/O Late T.R. Agrawal Respondent :- Hon'Ble Allahabad High Court Thru Registrar General Petitioner Counsel :- D.K.Agrawal ( In Person) Respondent Counsel :- C.S.C.,Dipak Seth Hon'ble Devi Prasad Singh,J.
Hon'ble Yogendra Kumar Sangal,J.
Allegation and counter allegation have been raised against each other by the petitioner as well as the respondent No.2. It has been brought to the notice of this Court by Mr. D.K. Upadhyay, learned Chief Standing Counsel that the Chairman of the State Transport Tribunal has made a reference vide letter dated 5.5.2010 recommending to initiate contempt proceedings against the petitioner. The matter is pending before the Hon'ble Administrative Judge. We refrain to issue notice to the respondent No.2 at this stage keeping in view the submission made by the learned Chief Standing Counsel. Serious allegation has also been raised against the petitioner himself.
Accordingly, let response be filed by the opposite party No.3 with regard to the allegation on record as well as the petitioner's conduct. The High Court shall also file affidavit to the action taken in the matter between the parties.
Four weeks' time is allowed to file response, two weeks then for the rejoinder. List in the second week of August, 2010.
Order Date :- 15.6.2010 kkb/