Shashi Kant Yadav vs University Of Allahabad, And ...
2011 Latest Caselaw 6469 ALL

Citation : 2011 Latest Caselaw 6469 ALL
Judgement Date : 13 December, 2011

Allahabad High Court

Shashi Kant Yadav vs University Of Allahabad, And ... on 13 December, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 61686 of 2011
 

 
Petitioner :- Shashi Kant Yadav
 
Respondent :- University Of Allahabad, And Others
 
Petitioner Counsel :- H.K. Asthana,Arvind Kumar Pandey
 
Respondent Counsel :- Ram Gopal Tripathi,Gautam Baghel,P.S.Baghel,S.C.
 

 
Hon'ble Rajes Kumar,J.

Impleadment application filed today for the impleadment of Sant Prasad Yadav, son of Sri Subedar Yadav, on the ground that he has been given admission and, therefore, he may be impleaded as respondent no. 7.

The impleadment application is allowed. The petitioner is permitted to implead Sant Prasad Yadav as respondent no. 7.

Issue notice to respondent no. 7 returnable at an early date. The petitioner may take steps to serve respondent no. 7.

Learned counsel appearing for the University prays for and is granted two weeks further time to file counter affidavit.

List in second week of January, 2012.

Order Date :- 13.12.2011

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Shashi Kant Yadav vs University Of Allahabad, And ...
2011 Latest Caselaw 6469 ALL

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Shashi Kant Yadav vs University Of Allahabad, And ...2011 Latest Caselaw 6469 ALL

LatestLaws Partner Event : IDRC

Shashi Kant Yadav vs University Of Allahabad, And ...
2011 Latest Caselaw 6469 ALL