Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Allahabad High Court

Smt. Ram Kumari Gupta vs Mohammad Mustafa, D.M. Rampur & Another on 22 July, 2010

Author: Vikram Nath

Bench: Vikram Nath

Court No. - 10

Case :- CONTEMPT APPLICATION (CIVIL) No. - 2583 of 2006

Petitioner :- Smt. Ram Kumari Gupta
Respondent :- Mohammad Mustafa, D.M. Rampur & Another
Petitioner Counsel :- Brijesh Yadav
Respondent Counsel :- S.C.,S.K. Misra

Hon'ble Vikram Nath,J.

Civil Mic. Impleadment Application No.145487 of 2010 is allowed. Let Sri T.N. Singh, District Magistrate, District Rampur be impleaded as O.P. No.3. Necessary incorporation may be carried out within a week.

Issue notices to the newly added opposite party. Steps may be taken within a week.

Order Date :- 22.7.2010 pk