Allahabad High Court
Smt. Raj Kumari Mehrotra vs Sri Sanjay Prasad Presently Posted As ... on 25 January, 2010
Author: Vikram Nath
Bench: Vikram Nath
Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 272 of 2010 Petitioner :- Smt. Raj Kumari Mehrotra Respondent :- Sri Sanjay Prasad Presently Posted As D.M. Alld And Others Petitioner Counsel :- Amit Saxena Hon'ble Vikram Nath,J.
Heard the learned counsel for the applicant.
It is alleged that the order dated 20.1.2009 passed by this Court has been violated. From a perusal of the petition, a prima facie case is made out. Issue notices to opposite parties fixing 26.2.2010. 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 the directions of this Court are not complied with and an affidavit of compliance is not filed, the opposite parties shall remain present before this Court on the next date fixed. The office may send a copy of this order along with the notices. Order Date :- 25.1.2010 pk