Allahabad High Court
M/S Mohit Enterprises vs Ravindra Singh, Principal Secretary ... on 16 July, 2010
Author: Vikram Nath
Bench: Vikram Nath
Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 3276 of 2010 Petitioner :- M/S Mohit Enterprises Respondent :- Ravindra Singh, Principal Secretary P.W.D. U.P.Shashan & Ors Petitioner Counsel :- Nand Kishore Singh Hon'ble Vikram Nath,J.
Heard the learned counsel for the applicant.
It is alleged that the order dated 12.5.2010 passed by this Court have been violated. From a perusal of the petition, a prima facie case is made out. Issue notices to opposite parties fixing 31.8.2010. 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 directions of the Writ Court are not complied with and an affidavit 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 :- 16.7.2010 AKJ