Allahabad High Court
Union Of India And Others vs Ambika Singh And Others on 11 August, 2010
Bench: Sheo Kumar Singh, Devendra Kumar Arora
Court No. - 29 Case :- WRIT - A No. - 43961 of 2010 Petitioner :- Union Of India And Others Respondent :- Ambika Singh And Others Petitioner Counsel :- Anil Kumar,Tarun Verma Respondent Counsel :- Ashish Srivastava,Shyamal Narayan Hon'ble Sheo Kumar Singh,J.
Hon'ble Devendra Kumar Arora,J.
Heard learned counsel for petitioners and Sri Shyamal Narain, who appeared for the respondents side.
Arguments is that the impugned order, which has been passed by the Tribunal in a contempt petition, the petitioners have been asked to do something which otherwise may need adjudication/ decision on merits and thus the exercise by the Tribunal while passing the impugned order and in order of non- compliance for appearance of the authorities personally has to be intervened and the matter needs to be decided after getting response from the respondents.
Sri Shyamal Narain, who appears for the respondents assured the Court to file a prompt response.
As requested put up this matter in Computer list on 20th August, 2010.
As an interim measure this Court directs that till next date of listing further proceedings pursuant to the order of Tribunal dated 09.07.2010 will remain stayed.
Order Date :- 11.8.2010 Suresh