Allahabad High Court
M/S Ishwar Singh & Sons vs Hemant Kumar, Asstt. Manager, ... on 5 August, 2010
Author: Vikram Nath
Bench: Vikram Nath
Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 3743 of 2010 Petitioner :- M/S Ishwar Singh & Sons Respondent :- Hemant Kumar, Asstt. Manager, I.R.C.T.C. & Another Petitioner Counsel :- Vinod Sinha,Mahesh Sharma Hon'ble Vikram Nath,J.
It is alleged that the order dated 17.08.2007 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 September, 2010. The opposite parties need not appear at this stage.
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.
The office may send a copy of this order along with the notice. Order Date :- 5.8.2010 SS