Allahabad High Court
Jaikishan Aggarwal vs Shri Mukul Singhal , C.E.O. And Others on 2 February, 2010
Author: Vikram Nath
Bench: Vikram Nath
Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 463 of 2010 Petitioner :- Jaikishan Aggarwal Respondent :- Shri Mukul Singhal , C.E.O. And Others Petitioner Counsel :- Vishnu Sahai,B. Dayal Hon'ble Vikram Nath,J.
It is alleged that the order dated 27.02.2009 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 23rd February, 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. In case the directions of the writ Court are not complied with by the next date fixed and an affidavit of compliance is not filed to that effect, both the opposite parties shall remain present before this Court.
The office may send a copy of this order along with the notice.
Order Date :- 2.2.2010 SS