Allahabad High Court
Ram Kripal Patel vs Shri M.P.Agarwal & 4 Ors. on 2 August, 2010
Author: Narayan Shukla
Bench: Narayan Shukla
Court No. - 3 Case :- CONTEMPT No. - 1252 of 2010 Petitioner :- Ram Kripal Patel Respondent :- Shri M.P.Agarwal & 4 Ors. Petitioner Counsel :- Dinesh Upadhyay Respondent Counsel :- R.U. Pandey Hon'ble Shri Narayan Shukla,J.
C.M.Application No.76020 of 2010 Opposite parties 3 to 5 are present in person. Mr.R.U.Pandey, learned counsel for the opposite parties 3 to 5 submits that on the last date he could not attend the matter as he was arguing in another court, therefore, this court issued bailable warrants to the opposite parties 3 to 5. In the light of the aforesaid fact he has moved the present application for recall of order dated 29th of July, 2010. Considering the facts and circumstances of the case I hereby recall the order dated 29th of July, 2010.
The application is allowed.
Personal appearance of opposite parties 3 to 5 is hereby exempted. List on the date fixed.
Order Date :- 2.8.2010 Banswar