Court No. - 10
Case :- CONTEMPT APPLICATION (CIVIL) No. - 48 of 2010 Petitioner :- Dr. Govind Bihari Lal And Another Respondent :- Sri Anil Sant, Secretary, Higher Education And Another Petitioner Counsel :- R.P. Dubey
With
Contempt Application (Civil) No.17 of 2010, Niranjan Lal Sharma vs. Anil Sant, Secretary, Higher Education and another
Contempt Application (Civil) No.60 of 2010, Kirtik Chand Gupta and others vs. Anil Sant, Secretary, Higher Education and another
Contempt Application (Civil) No.245 of 2010, Smt. Rekha Saxena vs. Anil Sant, Secretary, Higher Education and another
Contempt Application (Civil) No.353 of 2010, Hem Chand Mark David vs. Anil Sant, Secretary, Higher Education and another
Contempt Application (Civil) No. 354 of 2010, Dr. A.B. Sinha and others vs. Anil Sant, Secretary, Higher Education and another
Contempt Application (Civil) No.397 of 2010, Dr. Madan Mohan Gupta and others vs. Anil Sant, Secretary, Higher Education and another
Contempt Application (Civil) No.398 of 2010, Ratan Lal Singhal and others vs. Anil Sant, Secretary, Higher Education and another
Contempt Application (Civil) No.394 of 2010, Dr. Hirdaya Nath Tripathi and another vs. Anil Sant, Secretary, Higher Education and another
Contempt Application (Civil) No.393 of 2010, Ram Jeet Maurya and others vs. Anil Sant, Secretary, Higher Education and another
Contempt Application (Civil) No.392 of 2010, Dr. R.K. Goel and others vs. Anil Sant, Secretary, Higher Education and another
Contempt Application (Civil) No.365 of 2010, Rajendra Prasad Agarwal and others vs. Dr. Miyan Jaan, Director of Education (Higher ), Allahabad.
Hon'ble Vikram Nath,J.
The Principal Secretary, Higher Education is present. An application along with an affidavit of compliance has been filed by Sri K.R. Singh, learned standing counsel.
Heard the learned counsel for the applicants and Sri M.C. Chaturvedi, learned Chief Standing Counsel along with Sri K.R. Singh and Sri Suresh Singh, learned Standing Counsels.
Arguments are continued.
Put up tomorrow i.e. 29.1.2010. The opposite parties shall remain present tomorrow i.e. 29.1.2010 also.
Order Date :- 28.1.2010
pk