Allahabad High Court
S.I. Lal Singh Yadav vs Mr. Karmveer Singh, I.P.S. And Others on 21 January, 2010
Author: Vikram Nath
Bench: Vikram Nath
Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 237 of 2010 Petitioner :- S.I. Lal Singh Yadav Respondent :- Mr. Karmveer Singh, I.P.S. And Others Petitioner Counsel :- Om Prakash Tripathi Hon'ble Vikram Nath,J.
Heard the learned counsel for the applicant. It is alleged that the order dated 24.8.2009 passed by this Court has been violated. From a perusal of the petition, a prima facie case is made out. Issue notices to opposite parties fixing 8.3.2010. The opposite parties 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 parties to comply with the order within a month.
The office may send a copy of this order along with the notices. Order Date :- 21.1.2010 pk