The C/M Jain Kanya Pathshala Inter ... vs State Of U.P. And Others
2011 Latest Caselaw 3790 ALL

Citation : 2011 Latest Caselaw 3790 ALL
Judgement Date : 16 August, 2011

Allahabad High Court

The C/M Jain Kanya Pathshala Inter ... vs State Of U.P. And Others on 16 August, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 46180 of 2011
 

 
Petitioner :- The C/M Jain Kanya Pathshala Inter College
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Arjun Singhal
 
Respondent Counsel :- C.S.C.,Amit Krishna
 

 
Hon'ble V.K. Shukla,J.

Learned counsel for the petitioner is permitted to implead the Committee of Management, which has been so recognized as respondent No.5.

Learned standing counsel has accepted notice on behalf of respondent Nos. 1, 2 and 3. Sri R.N. Singh, Senior Advocate, assisted by Sri Amit Krishan, Advocate has entered appearance on behalf of respondent No.4 as well as newly impleaded respondent No.5.

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

List thereafter.

Order Date :- 16.8.2011

SRY

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