Allahabad High Court
Kamala vs Manju Chandra, Special Secry, Housing & ... on 17 April, 2014
Author: Ran Vijai Singh
Bench: Ran Vijai Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- CONTEMPT APPLICATION (CIVIL) No. - 4556 of 2011 Applicant :- Kamala Opposite Party :- Manju Chandra, Special Secry, Housing & Town Planning & Anr. Counsel for Applicant :- Saiful Islam Siddiqui,N.L. Tripathi,S.M.A. Kazmi,Tahira Kazmi Counsel for Opposite Party :- Sc Hon'ble Ran Vijai Singh,J.
Learned standing counsel states that the opposite parties have been transferred. Learned counsel for the applicant prays for and is granted a week's time to file an impleadment application.
List in the week commencing 5th May, 2014.
Order Date :- 17.4.2014 samz