Allahabad High Court
O.D. Fort Shramik Sangh And Another vs Sri A.S. Chandel, Commandant, O.D. Fort on 27 January, 2010
Author: Vikram Nath
Bench: Vikram Nath
Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 328 of 2010 Petitioner :- O.D. Fort Shramik Sangh And Another Respondent :- Sri A.S. Chandel, Commandant, O.D. Fort Petitioner Counsel :- D.K. Pandey Hon'ble Vikram Nath,J.
It is alleged that the order dated 19.5.2009 passed by this court has been violated. From a perusal of the petition, a prima facie case is made out. Issue notice to opposite party fixing 10th March, 2010. The opposite party 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 party to comply with the order within a month.
The office may send a copy of this order along with the notice. Order Date :- 27.1.2010 SS