Allahabad High Court
Ranvijay Singh vs Mr. Jagan Maithu Chairman Board Of ... on 31 May, 2013
Author: Ajai Lamba
Bench: Ajai Lamba
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 26 Case :- CONTEMPT No. - 1279 of 2013 Applicant :- Ranvijay Singh Opposite Party :- Mr. Jagan Maithu Chairman Board Of Revenue Lucknow & Another Counsel for Applicant :- V.K. Mishra Hon'ble Ajai Lamba,J.
Let notice be issued to the respondents.
The respondents are directed to show cause as to why proceedings under Contempt of Courts Act be not initiated for willful disobedience/non-compliance of the order of this Court, as indicated in the petition.
List this case on 18.7.2013.
Affidavit be filed on or before the next date of listing, or else costs would be imposed.
Copy of the petition has been given to Sri Lalit Shukla, learned Government Advocate, appearing for the respondents, in court.
Order Date :- 31.5.2013 A.Nigam