Allahabad High Court
Shiv Shankar Mishra vs V.D. Mishra, Addl. Commissioner And 2 ... on 24 April, 2014
Author: Ran Vijai Singh
Bench: Ran Vijai Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- CONTEMPT APPLICATION (CIVIL) No. - 1765 of 2014 Applicant :- Shiv Shankar Mishra Opposite Party :- V.D. Mishra, Addl. Commissioner And 2 Ors. Counsel for Applicant :- R.K. Pandey Counsel for Opposite Party :- S.C. Hon'ble Ran Vijai Singh,J.
Pursuant to the order of this Court dated 12.3.2014 an affidavit of compliance on behalf of the opposite party no. 2 which is taken on record. Sri Sujeet Kumar Rai has filed vakalatnama on behalf of opposite party no.1 which is also taken on record. So far as opposite party no.3 is concerned it is stated that he has been transferred.
Since the learned counsel for the applicant is not present, learned counsel for the opposite party is directed to serve the copy of affidavit of compliance to the learned counsel for the applicant during the course of the day.
As prayed list on 9th May, 2014 showing the names of Sujeet Kumar Rai as counsel for the opposite party. By that time learned counsel for the applicant may file objection/reply to the affidavit of compliance. Learned counsel for the opposite party shall be at liberty to make a mention on the next date of listing for taking up the case out of turn.
Order Date :- 24.4.2014 samz