RAJENDRA SINGH Vs. H P SINGH

JUDGEMENT

(1.) Stamp Reporter has pointed out that the copy of this application has not been served on the Counsel for the State.

(2.) On 10.9.2007 when the matter was taken up, Mr. Ojha, learned Counsel appearing on behalf of the petitioner stated that attempt was made to serve the copy of the application but the office of the Advocate General refused to accept the same and stated that the same shall be accepted only when the pleadings of the writ petition, which has given rise to the present contempt application, are furnished.

(3.) Mr. Ojha contended that Rules of the High Court do not cast duty on the petitioner to serve the copies of the pleadings of the writ petition.