C/M Chandrajeet Purva Madhyamik ... vs Assistant Registrar, Firms, ...
2011 Latest Caselaw 6372 ALL

Citation : 2011 Latest Caselaw 6372 ALL
Judgement Date : 7 December, 2011

Allahabad High Court

C/M Chandrajeet Purva Madhyamik ... vs Assistant Registrar, Firms, ... on 7 December, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 70251 of 2011
 

 
Petitioner :- C/M Chandrajeet Purva Madhyamik Vidyalaya Samiti & Another
 
Respondent :- Assistant Registrar, Firms, Societies & Chits And Others
 
Petitioner Counsel :- P.N. Tripathi,Ashok Khare
 
Respondent Counsel :- C.S.C.,Namwar Singh,Sanjiv Singh
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioners submitted that by the impugned order, the claim of respondent no. 5 has also been rejected and, therefore, he may be permitted to delete the respondent no. 5 from the array of the party. The petitioners are permitted to do so.

Respondent no. 4 is represented by Sri Sanjiv Singh, Advocate. He prays for and is granted a week's time to file counter affidavit. 24 hours time is allowed to file rejoinder affidavit.

List on 16.12.2011.

Order Date :- 7.12.2011

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