C/M Sri Narayani Balika Jr. High ... vs State Of U.P. And Another
2011 Latest Caselaw 3364 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 42026 of 2011
 

 
Petitioner :- C/M Sri Narayani Balika Jr. High School And Another
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Umesh Vats
 
Respondent Counsel :- C.S.C.,P.K. Bhardwaj,Sanjeev Singh
 

 
Hon'ble V.K. Shukla,J.

IMPLEADMENT APPLICATION

For the reasons stated in the accompanying affidavit, the impleadment application is allowed. The applicants of this application are being permitted to be impleaded as respondent Nos.5, 6, 7  and 8 to the writ petition. Said incorporation be carried out forthwith.

Order Date :- 1.8.2011

SRY

Case :- WRIT - C No. - 42026 of 2011

Petitioner :- C/M Sri Narayani Balika Jr. High School And Another

Respondent :- State Of U.P. And Another

Petitioner Counsel :- Umesh Vats

Respondent Counsel :- C.S.C.,P.K. Bhardwaj,Sanjeev Singh

Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos.1 and 2. Sri P.K. Bharadwaj, Advocate, has entered appearance on behalf of respondent Nos. 3 and 4. Sri Sanjeev Singh, Advocate has entered appearance on behalf of newly impleaded respondents.

Each one of the respondents is granted one month's time to file counter affidavit. Rejoinder affidavit may be filed within next two weeks. 

List thereafter.

Payment made during this period shall abide by final orders to be passed by this Court.

Order Date :- 1.8.2011

SRY