Allahabad High Court
Mohd. Nafees Uddin And Others vs Sri Prabhat Kumar Sarangi, Secy. ... on 7 July, 2010
Author: Vikram Nath
Bench: Vikram Nath
Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 3053 of 2010 Petitioner :- Mohd. Nafees Uddin And Others Respondent :- Sri Prabhat Kumar Sarangi, Secy. Medical Health & Family We. Petitioner Counsel :- G.K. Singh,V.K. Singh Hon'ble Vikram Nath,J.
It is alleged that the order dated 06.04.2010 passed by this court has been violated. From a perusal of the petition, a prima facie case is made out. Issue notice to opposite party fixing 18th August, 2010. The opposite party 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 party to comply with the order within a month.
The office may send a copy of this order along with the notice. Order Date :- 7.7.2010 SS