Allahabad High Court
Smt.E.V. Joseph W/O Late S.P. Joseph vs Dr. Miyan Jaan, Director Of Higher ... on 7 July, 2010
Author: Vikram Nath
Bench: Vikram Nath
Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 3040 of 2010 Petitioner :- Smt.E.V. Joseph W/O Late S.P. Joseph Respondent :- Dr. Miyan Jaan, Director Of Higher Education & Another Petitioner Counsel :- Somesh Khare,Smt. Komal Khare Hon'ble Vikram Nath,J.
It is alleged that the order dated 10.07.2009 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 18th August, 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 fixed the directions of the writ Court are not complied with and an affidavit of compliance to that effect is not filed, the opposite parties shall remain present before this Court.
The office may send a copy of this order along with the notice.
Order Date :- 7.7.2010 SS