Allahabad High Court
Murli & Another vs Suraj Bhan Singh, Station House ... on 28 July, 2010
Author: Vikram Nath
Bench: Vikram Nath
Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 2425 of 2010 Petitioner :- Murli & Another Respondent :- Suraj Bhan Singh, Station House Officer, Azamgarh Petitioner Counsel :- A.K. Rai,Vishnu Kumar Singh Hon'ble Vikram Nath,J.
Sri P. K. Singh, Advocate, has filed Vakalatname on behalf of opposite party no.1, Sri A. P. Singh, Advocate, has filed Vakalatnama on behalf of opposite parties no.2,4,5,7,8,9,10 and 12 and Sri P. C. Pandey Advocate, has filed Vakalatnama on behalf of opposite parties no.3, 6,13 and 14.
According to Sri A. P. Singh, Advocate, opposite parties no. 2,4,5,7,8,9,10 and 12 have approached in the morning and as such their reply is not ready. He has further submitted that the mother of opposite party nos. 2 and 10 had passed away and as such they could not come earlier. He has prayed for 10 days time to file reply on their behalf. Time prayed for is allowed. Sri P. K. Singh and Sri P. C. Pandey, Advocates, may also file the replies within the same time.
List on 18th August, 2010 showing the name of S/Sri P. K. Singh, A.P.Singh and P. C. Pandey from the side of the opposite parties.
On the said date opposite parties no.1, 3, 4, 5, 6, 7, 8, 9, 12, 13 and 14 shall remain present along with their affidavits.
Order Date :- 28.7.2010 SS