Allahabad High Court
Ram Milan Tiwari vs Sri M.P.Agarwal & 4 Ors. on 3 February, 2010
Author: Satyendra Singh Chauhan
Bench: Satyendra Singh Chauhan
Court No. - 22 Case :- CONTEMPT No. - 2653 of 2009 Petitioner :- Ram Milan Tiwari Respondent :- Sri M.P.Agarwal & 4 Ors. Petitioner Counsel :- Manik Sinha Respondent Counsel :- C S C C.M. Application No.8761 of 2010 Hon'ble Satyendra Singh Chauhan, J.
Heard.
Learned counsel for the opposite party no.5 states that bailable warrant has not been executed up till now and on the information received from the counsel, opposite party no.5 is present in the Court and he has abided by the order of this Court. He further submits that in the interest of justice and looking to the presence of opposite party no.5 in the Court the order issuing bailable warrant against opposite party no.5 may be recalled. Considering the aforesaid facts, application is allowed and the order dated 11.1.2010 issuing bailable warrant against opposite party no.5 is recalled. Opposite party no.5 will inform the trial court accordingly. Order Date :- 3.2.2010 Rao/-
Hon'ble Satyendra Singh Chauhan, J.
Counter affidavit filed on behalf of opposite party no.4 is taken on record. As prayed, a week's time is granted to the counsel for the petitioner for filing reply to the counter affidavit.
List in the third week of February, 2010.
Order Date :- 3.2.2010 Rao/-