Allahabad High Court
Chandra Pratap Singh vs Sri Ram Bahadur, Director, Social ... on 20 July, 2010
Author: Vikram Nath
Bench: Vikram Nath
Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 3322 of 2010 Petitioner :- Chandra Pratap Singh Respondent :- Sri Ram Bahadur, Director, Social Welfare U.P. Lkw. & Anr. Petitioner Counsel :- J.B. Singh Hon'ble Vikram Nath,J.
It is alleged that the order dated 8.6.2010 passed by this court has been violated. From a perusal of the petition, a prima facie case is made out.
Issue notice to opposite parties fixing 3rd September, 2010.
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. If by the next date fixed the interim order passed by the Division Bench is not complied with and an affidavit of compliance to that effect is not filed, the opposite parties shall remain present before this Court.
The office may send a copy of this order along with the notice.
Order Date :- 20.7.2010 SS