Allahabad High Court
Uma Pati Misra vs Kunwar Vikram Singh,District ... on 11 August, 2010
Court No. - 19 Case :- CONTEMPT No. - 1729 of 2010 Petitioner :- Uma Pati Misra Respondent :- Kunwar Vikram Singh,District Magistrate Distt.Ambedkar Nagar Petitioner Counsel :- Brijesh Kumar Singh Hon'ble S.C. Chaurasia,J.
Learned counsel for petitioner has submitted that petitioner's representation in the light of this Court's order dated 01.07.2009 has not been disposed as yet and opposite party has committed wilful and deliberate contempt of this Court's order and hence, contempt proceedings may be initiated against him. Issue notice to the opposite party returnable at an early date. Let the steps be taken within three days.
Counter affidavit may be filed within three weeks. Rejoinder affidavit, if any, may be filed within one week thereafter.
List after expiry of aforesaid period along with service report. Order Date :- 11.8.2010 psd