Allahabad High Court
State Of U.P. Thru Prin. Secy. Revenues & ... vs Om Prakash Srivastava S/O Late Sohan Lal ... on 6 January, 2010
Bench: Pradeep Kant, Ritu Raj Awasthi
Court No. - 1
Case :- SPECIAL APPEAL DEFECTIVE No. - 2 of 2010
Petitioner :- State Of U.P. Thru Prin. Secy. Revenues & Ors.
Respondent :- Om Prakash Srivastava S/O Late Sohan Lal ( S/S 6539/2004 )
Petitioner Counsel :- Standing Counsel
Respondent Counsel :- Ashok Ji Sharma
Hon'ble Pradeep Kant,J.
Hon'ble Ritu Raj Awasthi,J.
Sri A.G. Sharma, learned counsel for the respondent says that the respondent has already filed a contempt under Article 215 of the Constitution and that has been dismissed. Let an affidavit be filed by the respondent in this regard. List this matter after two weeks.
In the meantime, objection to the application for condonation of delay may also be filed by the respondent, as prayed.
Order Date :- 6.1.2010 Sachin